TELLADALA RAMAKRISHNA Vs. NARAYANA RANGAIAHGARI CHOULTRY

JUDGEMENT

(1.) THE writ petitioner, filed W. P. No. 15921 of 2005 praying for a writ of mandamus declaring action of the respondents in issuing re-auction notice, dated 12. 7. 2005, fixing the date of auction of the leasehold rights on 22. 7. 2005 in respect of agricultural lands totally admeasuring Ac. 33-95 cents covered by sy. Nos. 113/1, 114, 156/1,152/2,166/11,158, 168 of Madduru Village, Chapadu Mandal, kadapa District, as illegal, arbitrary, unjust and violative of principles of natural justice and violative of Articles 14, 21 and 300-A of the Constitution of India and consequently set aside the same by directing the respondents to issue proceedings of lease for a period of three years from the date of putting the petitioner in possession, by evicting the tenants in occupation of the first respondent by due process of law, pursuant to the auction of leasehold rights on 18. 10. 2004 for an amount of rs. 14,67,000/- collected from the petitioner and pass such other suitable orders.

(2.) R. 3 in this writ petition was impleaded as a party by order dated 5. 2. 2008 in WP MP No. 23203 of 2006.

(3.) THE above said writ petitioner filed W. P. No. 24897 of 2004 praying for the under noted relief amended as hereunder: