SAINT FRANCIS INTEGRATED ENGLISH MEDIUM SCHOOL, DOMMARAPALEM, VENKATAGIRI, SPSR NELLORE DISTRICT REP. BY ITS CORRESPONDENT Vs. STATE OF ANDHRA PRADESH, REP. BY ITS DISTRICT COLLECTOR, SPSR NELLORE AND OTHERS

JUDGEMENT

(1.) This writ petition is filed under Art. 226 of the Constitution of India seeking the following relief:

(2.) Heard Sri Sitaram Chaparla, learned counsel for the petitioner and learned Government Pleader for Revenue for respondents.

(3.) The petitioner herein filed a revision before the Joint Collector, Nellore against the endorsement given by the Revenue Divisional Officer, Gudur in L.Dis. No. 1021/2009, dated 14-07-2009. The Joint Collector, Nellore-respondent No.2 herein passed an order vide case No. D.Dis. (E10). 3842/2009, dated 30-01 -2010. The operative portion of the said order reads as under: