A.Y. SURYANARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri Sk. Rafi, Ld. Counsel appearing on behalf of Sri T.V.P. Sai Kumar, Ld. Counsel for the Writ Petitioner and Sri Goli G.V.S. Sai, Ld. Counsel appearing on behalf of Sri S.V.S.S. Siva Ram, Ld. Standing Counsel for the VMC.

(2.) Ld. Counsel for the Vijayawada Municipal Corporation (Respondent No.2) has submitted three Endorsements dtd. 23/11/2017, 22/12/2023 and 21/1/2026 across the table. The References mentioned in the Endorsements would indicate that in response to the Representation of the father of the Writ Petitioner herein dtd. 9/7/2014, the Respondent Corporation has addressed an Endorsement on 23/11/2017 asking the Applicant therein to submit Registered Deed Documents for further action.

(3.) In response to the Representation dtd. 11/12/2023 submitted by the Writ Petitioner herein, the Respondent Corporation has addressed an Endorsement on 22/12/2023 directing the Writ Petitioner to submit the following documents: