M. SREEKANTH GOUD Vs. STATE

JUDGEMENT

(1.) Heard Sri Harender Pershad, the learned counsel for the petitioner and learned Government Pleader for Revenue.

(2.) This writ petition is filed to issue a writ order or direction more particularly one in the nature of writ of certiorari calling for the records pertaining to impugned notice No C/2671/2012, dtd. 31/1/2015 issued by 2nd Respondent and consequently quash the said notice and proceedings initiated there under as being arbitrary, illegal, without jurisdiction, violative of Articles 14 and 21 of The Constitution of India and as being contrary to A P Rights in Land and Pattadar Pass Books Act 1971 and the rules made there under.

(3.) The order of this court dtd. 4/3/2015 passed in W.P.M.P No. 7203 of 2015 in W.P. No. 5413 of 2015 is extracted as hereunder: