LAWS(APH)-2026-2-67

MARAPATLA YESURATHNAM Vs. STATE OF ANDHRA PRADESH

Decided On February 03, 2026
Marapatla Yesurathnam Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) Heard Sri Vutupalli Rajanna, learned Counsel for the Writ Petitioners and Ms. Sireesha Rani Vallabhaneni, learned Standing Counsel for Municipalities.

(2.) Present Writ Petition is filed seeking following relief:

(3.) Ms. Sireesha Rani Vallabhaneni, learned Standing Counsel for Municipalities appearing for Respondent No.2 has submitted the Written Instructions furnished by the Municipal Commissioner, Nagar Panchayat, Akiveedu, dtd. 20/1/2026. Copy of the Written Instruction is also furnished to the learned Counsel for the Writ Petitioner. This Written Instruction is taken on record..