BOYA LINGANNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) With the consent of both the learned counsel the Writ Petition itself has been taken up for hearing.

(2.) This Court has heard Sri N. Chandra Sekhar Reddy, learned counsel for the petitioner and the learned Government Pleader for Revenue on behalf of respondents 1 to 4.

(3.) The counter affidavit of the 4th respondent has been filed.