SHETTY REKHAMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

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

(2.) Heard the submissions of Sri Solomon Raju Manchala, learned counsel for the petitioners.

(3.) Earlier, this Court, by order dtd. 22/3/2018, disposed of the writ petition after hearing the submissions of the learned counsel appearing for the writ petitioners, of the learned Government Pleader for Social Welfare appearing for the 1st respondent; and of the learned Government Pleader for Revenue appearing for the respondents 2 to 4. However, as per the orders passed today in I.A.No.3 of 2018, the said order is recalled. In that view of the matter, further submissions are heard and the writ petition is now being disposed of by this fresh order. Learned counsel for the petitioners, while reiterating the pleadings in the writ petition, would submit as follows: