KOMMU PEDDA REDDEPPA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition, under Article 226 of the Constitution of India, is filed by the petitioner, seeking verbatim the following relief:

(2.) I have heard the submissions of learned counsel for the petitioner and of learned Government Pleader for Assignments appearing for the respondents 1 to 4 and of Sri V.R.Reddy Kowuri, learned counsel for the fifth respondent. The sixth respondent-Tahsildar, Madanapalle Mandal, is added as eo nominee party. Though notice was ordered and taken to the sixth respondent by the petitioner, learned counsel for the petitioner submits that return of the notice sent to the sixth respondent is awaited. As this Court is inclined to dispose of the writ petition at this stage, even before the service of notice on the sixth respondent, return or the notice sent to the sixth respondent need not be awaited.

(3.) I have perused the material record.