A P TRANSCO Vs. KANAMATI REDDY KOTI REDDY

JUDGEMENT

(1.) Heard both sides.

(2.) Appellant in all these Writ Appeals is the Transmission Corporation of Andhra Pradesh Limited (for short 'APTRANSCO'). Challenging a common order dated 8.10.2001 passed by a learned single judge of this Court in W.P.Nos.20181, 20204, 20306 and 20524 of 2001, Writ Appeal Nos.2004, 2042, 2044 of 2001 are filed. The same learned judge passed another similar order dated 10.10.2001 in W.P.No.2100 of 2001 against which, W.A.No.2026 is filed. Following the said common order dated 8.10.2001 another learned single judge of this Court passed similar orders dt.21.11.2001, 7.11.2001 and 23.11.2001 separately in three Writ Petitions, being, W.P.Nos.23966, 22995 and 24115 respectively and against the said orders, W.A.Nos.1988, 2021 and 2000 of 2001 are filed.

(3.) All the above Writ Appeals raise common issues and the relief sought for in the appeals is also common. Therefore, we dispose of all the appeals by this common judgment.