LAKSHMINARAYANA SWAMY MATHAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Mr. Badana Bhaskar Rao, learned counsel for petitioner in both the writ petitions and also learned Government Pleaser for Revenue.

(2.) In both these writ petitions, the relief prayed for is for grant of writ of mandamus declaring the action of the respondents in not paying the Tasdic allowance and Additional Tasdic Allowance to the petitioners as arbitrary and illegal and for appropriate directions. In respect of Writ Petition No.24831 of 96 the period specified as 1984 in pursuance of G.O.Ms.No. 758 Revenue (J) Department, dated 5-8-1971 and in respect of Writ Petition No. 24830 of 1996, the period is specified as 1983 in pursuance of G.O.Ms.No.2 Revenue (J) Department dt. 1-1-1980.

(3.) The avernments made in the affidavits filed in both the writ petitions are substantially same, however, writ petition No. 24831 of 1996 is in relation to the Estate of Golluru alias Sariyapalli whereas W.P.24830 of 1996 is in relation to the estate called "Siritholi Estate".