SHRI SITARAMANJANEYULU ELAPROLU Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Writ Petition, under Article 226 of Constitution of India, is filed by the petitioner seeking the following relief:

(2.) Heard learned counsel for the petitioner and learned Standing Counsel for the respondents.

(3.) The petitioner is the owner and possessor of approximately Ac.1-99.5 cents of land in Survey Nos.156/1 and 157/11 of Saripalli Village, Pendurthi Mandal and Vishakhapatnam District. His name has been duly mutated in the revenue records.