V. MALLAIAH Vs. STATE OF A.P.

JUDGEMENT

(1.) Rev. WPMP No. 35026 of 2017 is filed by the petitioners unofficial respondents seeking to review the order dated 13.07.2017 passed in W.P.No. 23100 of 2017, on the ground that by suppressing the material facts, the writ petitioner filed the writ petition and obtained an order.

(2.) WP No. 23100 of 2017 is filed questioning the inaction on the part of the second respondent in acting on the representation submitted by the petitioner on 20.08.2016 and 206.2017 wherein the petitioner sought eviction of respondents 6 to 8 from the land. This Court disposed of the said writ petition, at the stage of admission itself, dispensing with issuance of notice to the unofficial respondents directing the petitioner to make an application before the third respondent, in which event, directed the third respondent to deal with the representation to be filed by the petitioner.

(3.) The grievance of the petitioner is that earlier i.e. just ten days before filing WP No. 23100 of 2017, the writ petitioner filed WP No. 19083 of 2017 seeking a direction to the 4th respondent therein i.e. Tahasildar not to interfere with the peaceful possession and enjoyment of the petitioner over the very same land and the said writ petition was withdrawn by the petitioner on 30.06.2017. It is urged that the petitioner withdrew the same when the Court was about to dismiss the writ petition. Suppressing the said fact and by changing the nature of prayer, the petitioner again filed the present writ petition i.e. W.P.No. 23100 of 2017.