KODURI MANIKANTA KUMAR Vs. STATE OF A.P.

JUDGEMENT

(1.) This writ petition in the nature of Public Interest Litigation is filed questioning the inaction of respondent no.10 in initiating enquiry and registering case against respondent nos. 12 and 13.

(2.) The petitioner alleg alleged that respondent espondent nos.12 and 13 have created false survey records in respect of certain extent of government lands in Durgi Village and Mandal by exerting political influence on the revenue officials as if they were their private lands and further respondent no.12 was involved in a financial scam of obtaining loan from respondent no.11-Paluvai Primary Agricultural Cooperative Society Limited, Paluvai on the strength of fabricated revenue records.

(3.) The contents of the writ affidavit would indicate that the petitioner made representation dtd. 23/11/2024 to the Station House Officer, Durgi Police Station to investigate into the irregularities committed by respondent nos.12 and 13 in falsification of records and availment of loan by respondent no.12 on the strength of false records. Since the said representation remained unanswered, the petitioner made a request on 8/12/2024 to expedite. Except asking the Tahsildar to furnish ownership details and possession certificates of the disputed land, no action whatsoever was taken so far.