T KRISHNA Vs. GOVT OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri A. Satya Prasad, learned Counsel for the petitioner, learned Government Pleader for Cooperation for Respondents 1 to 4 and Smt. Nanda Ramachander Rao, learned Counsel for Respondents 5 and 6.

(2.) The matter was listed before this Court for vacating the interim orders dated 4-4-1996 in WPMP No.8475 of 1996. Counters have been filed on behalf of the respondents. As the arguments in the Miscellaneous Petitions are same as in the main writ petition, with the consent of learned counsel for either parties, arguments were heard in the main writ petition.

(3.) The above writ petition is filed questioning the Resolution passed by the 5th Respondent Market Committee dated 9-11-1995 declining to acquire the land belonging to the petitioners covered by Sy.Nos.784/785 admeasuringAC.3.04.