K. EDUKONDALU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) All these three writ petitions are filed under Article 226 of the Constitution of India by different petitioners, claiming identical relief, which reads as follows:

(2.) As the facts in all the three writ petitions and contentions of the respondents are one and the same, I find that it is appropriate to decide all the three writ petitions by common order.

(3.) The case of the petitioners in brief is that, the petitioners are agriculturalists living below poverty line, totally depending on the agriculture income and fishing in the creeks and drains (upputeru).