ALLURI VENKATAPATHI RAJU Vs. AMALAPURAM MUNICIPALITY AMALAPURAM

JUDGEMENT

(1.) HEARD Sri T. V. Jiggi reddy representing Sri D. Sudershan reddy, the Counsel for the appellants and sri S. Nageswar Reddy, the learned Standing counsel representing the respondent.

(2.) THIS Court on 8. 11. 1996 made the following order : admit, in view of the substantial questions of law raised in ground Nos. 5 to 7 of the memorandum of second appeal.

(3.) THE said grounds 5 to 7, which reads as hereunder :