PULI ABRAHAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Both these writ petitions are filed by the petitioners who have submitted common representations.

(2.) In both the writ petitions, IA.No.2 of 2018 has been filed for amendment of the prayer. There is no strict opposition for the applications. Therefore, IA.No.2 of 2018 in both the writ petitions are allowed and Office is directed to make necessary amendments to the prayer in the writ petitions.

(3.) Both the petitioners in these writ petitions have submitted representations to the respondents questioning the allotment of a plot to the unofficial respondent in WP.No.7112 of 2018 and in WP.No.7154 of 2018 respectively. Both the petitioners claim to be the owners of the land and therefore, question the manner in which certain benefits were conferred upon the 7th respondent.