BANDUBAI ABDUL KHAIS Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Sri S.M. Subhani, learned Counsel for the Writ Petitioner, Sri K. Vijay, learned Assistant Government Pleader for Energy an^. Sri K. Ashok, learned Counsel representing Sri Venkata Rama Rao Kota, learned Standing Counsel for APSPDCL.

(2.) The facts on record would indicate that the Writ Petitioner is the tenant in the subject premises where the Writ Petitioner is running a Sanitary and Hardware business styled in the name of "Naveed Traders".

(3.) From the submissions made by the learned Counsel for the Writ Petitioner and the Respondents, it transpires that there are disputes pending before the local Panchayat between the landlord of the Petitioner and the Gram Panchayat as regards the encroachment of public land etc.