K PAPESHWAR RAO Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri S. Niranjan Reddy, learned Counsel for the petitioner and learned Government Pleader for Land Acquisition on behalf of the respondents.

(2.) The petitioner has questioned the guidelines communicated by the Commissioner of Land Revenue in CLR's Ref. No.Gl/2133/96, dated 24-12-1996. The contention of the petitioner in the above writ petition is that Guideline No.22 is the said Circular dated 24-12-1996 is contrary to law and should be declared void.

(3.) The impugned Guideline No.22 reads as under :