LAWS(APH)-2021-4-64

PILLA SITA LAKSHMI Vs. STATE OF ANDHRA PRADESH

Decided On April 01, 2021
Pilla Sita Lakshmi Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) A batch of thirty writ petitions raising identical issues came to be dismissed by a learned single Judge by a common judgment and order dtd. 25/1/2021. Twelve appeals have been filed against the said common judgment and order dtd. 25/1/2021.

(2.) Following the said common judgment and order dtd. 25/1/2021, another batch of twenty writ petitions, involving the same issues, had been dismissed by a common judgment and order dtd. 5/2/2021. Four appeals have been filed against the said common judgment and order dtd. 5/2/2021.

(3.) W.A.Nos.80, 81, 82, 83, 84, 93, 95, 104, 105, 108, 129 and 135 of 2021 have arisen from the first batch of writ petitions in respect of W.P.Nos.20816, 21307, 20789, 20942, 21084, 21016, 20725, 20808, 21069, 21112, 23885 and 20755 of 2020, respectively.