G. GOPALA KRISHNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner implores for a mandamus declaring the action of 4 th respondent in not issuing the Pattadar Passbooks and Title Deeds in favour of the petitioner in respect of lands admeasuring Ac.46.00 cents in S.Nos.601/31, 620/7 of Kaduru Village, Varadaiahpalem Mandal, Chittoor District pursuant to the applications dated 24.09.2019, 27.09.2019 and 29.09.2019 as illegal, arbitrary and violative of Articles 14, 21 & 300A of the Constitution of India and for a consequential direction.

(2.) The petitioner s case in nut shell is thus:

(3.) Heard Sri Sudhakar Rao, counsel on behalf of Sri V.Vinod K. Reddy, learned counsel for petitioner, and the learned Assistant Government Pleader for Revenue representing the respondents.