KESARI YEDU KONDALU Vs. STATE OF ANDHRA PRADESH REP. BY ITS PRINCIPAL SECRETARY REVENUE DEPT., AMARAVATI

JUDGEMENT

(1.) Heard Mr.O.Manoher Reddy and Mr.K.V.Simhadri for writ petitioner, Mr.Vedula Srinivas for 5th respondent and the learned Government Pleader (Revenue) for respondent Nos.1 to 4 in W.P.No.40755 of 2017.

(2.) The parties are referred as arrayed in W.P.No.40755 of 2017.

(3.) Kesani Yedukondalu filed W.P.No.40775 of 2017 for Certiorari to call for the records relating to order dated 03.10.2017 in R.P.No.5 of 2015 in proceeding Rc.No.3592/2015/D2 of the Joint Collector, Visakaphatnam District/respondent No.2 and quash the same as illegal, contrary to law and vitiated by material irregularities.