V.Ramasubramanian, J. - (1.) The petitioner who is an Advocate practising in Sangareddy District has come up with the above writ petition challenging the inaction on the part of the respondents 2 and 3 in respect of a representation made by him demanding an enquiry into the manner in which certified copies of the judgments and decrees in certain L.A.O.Ps were issued in the name of the 6th respondent, who is also an Advocate.
(2.) Heard Mr. J.P. Srikanth, learned counsel for the petitioner. Mr. Swaroop Oorilla, learned Standing Counsel, takes notice for the respondents 1 to 4.
(3.) It appears that the petitioner entered appearance in a batch of references made to the VIII Additional District Court, Medak Town, under Section 18 of the Land Acquisition Act, 1894. It appears that the Reference Court enhanced the compensation.;