KURUVA HANUMANTHAMMA Vs. THE STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri Ramalingeswara Reddy for petitioner, the Assistant Government Pleader (Revenue) for respondent Nos.1 to 4 and Sri Butta Vijaya Bhasker for respondent Nos.5 and 6.

(2.) The issue arises under the Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 (for short the Act).

(3.) The petitioner prays for Writ of Certiorari to call for records leading up to and inclusive of proceedings No.R.E.C.1084/2015, dated 15.02.2016 of respondent No.3-Revenue Divisional Officer, Adoni, Kurnool District and the resultant notice in R.C.B.No.221/2015, dated 17.03.2016, issued by respondent No.4-Tahsildar, Aspari Mandal, Kurnool District, and quash the same as illegal and without jurisdiction.