SECRETARY TO GOVERNMENT Vs. GURU BHEEMA REDDY

JUDGEMENT

(1.) This Court, vide order dtd. 17/6/2022, ordered to connect all these appeals together and hence, they are taken up together and disposed of by this common judgment.

(2.) These miscellaneous second appeals are filed challenging the order passed in L.A.C. Appeal No.66/2018 and connected matters by the Appellate Court in coming to the conclusion that the appeals are not maintainable, in view of the fact that the claimants' appeals are already disposed of on merits.

(3.) The Appellate Court, while answering point No.1, comes to the conclusion that the appellants feeling aggrieved by the judgment and award passed by the I Additional Senior Civil Judge, have preferred miscellaneous first appeal before the High Court in M.F.A.No.101989/2017 and other connected matters and an order has been passed regarding maintainability of the appeals and arrived at the conclusion that, no appeal lies before the Court. But, on the other hand, it is observed that the appeal shall be filed before the District Court.