KOYA NARAYANAREDDY Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) THIS Court issued rule nisi on 21. 8. 2007.

(2.) COUNTER-AFFIDAVIT is filed by R4.

(3.) THE writ petition is filed for a writ of mandamus declaring the action of the respondent No. l in issuing the impugned order in Rc. No. H2/l3766/2007, dated 10. 8. 2007 as illegal, void besides without jurisdiction as it is against to statutory rules made in G. O. Ms. No. 866, dated 8. 8. 2003 and consequentially set aside the Rc. No. H2/ 13766/2007, dated 10. 8. 2007 and directing the respondents to conduct the public auction immediately, for collecting the human hair in the 4th respondent Temple with the upset price of the bid offered by the petitioner (Rs. 23 lakhs) and to pass such other suitable orders.