S. JALEEL AHMED Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking a writ in the nature of Mandamus declaring the eviction notice issued by respondent No.3 pursuant to the letter issued by respondent No.2 dated 14.03.2018 as illegal and arbitrary.

(2.) This Court has heard Sri S.M.Subhani, learned counsel for the petitioner and Government Pleader for Revenue and Sri S.Arifullah, learned standing counsel appearing for the Waqf Board.

(3.) The respondents have appeared and have contested the matter.