D.SRIKANTH REDDY Vs. JOINT COLLECTOR

JUDGEMENT

(1.) Heard the learned senior designate counsel, Sri Prakash Reddy, appearing on behalf of the petitioners and learned Government Pleader appearing on behalf of respondents No.1 and 2 and learned counsel Sri Veerababu Gandu, appearing on behalf of the unofficial respondents No.3 to 11.

(2.) This writ petition is filed to issue a direction, writ order, one in the nature of Mandamus or any other appropriate orders calling for the records and to set aside the impugned orders dtd. 2/1/2010 passed in file No.F1/3148/2008 on the file of the 1st respondent Joint Collector, Ranga Reddy District as the same is arbitrary, illegal, violative of Article 14, 21 and 300-A of the Constitution of India.

(3.) The case of the petitioners, in brief, is as follows: