C. ATHISAYANATHAN Vs. GOVT. OF A.P.

JUDGEMENT

(1.) Heard Sri T.C. Krishnan for petitioner, Sri Subba Rao learned Government Pleader for Revenue and Sri Gopala Krishnan for Pangaluru Seethammagari Satram Private Trust (for short 'the Trust').

(2.) Sri C. Athisayanathan is the petitioner in these two writ petitions.

(3.) On 14.09.2011, the petitioner filed W.P. No. 25836 of 2011 for Mandamus declaring the action of respondents in dispossessing petitioner from an extent of Ac.0-05 cents in Sy. No. 302 abutting door No. 7-94, Shanthi Nagar, Muthyalareddypalli Tirupathi Urban, Chittoor District, as arbitrary and unconstitutional.