U.SUDHA Vs. DISTRICT COLLECTOR, ANANTAPUR

JUDGEMENT

(1.) Writ Petition No. 28615 of 2013 is filed under Article 226 of the Constitution of India, claiming the following relief:

(2.) Since the facts and issue involved in both the writ petitions is one and the same, I find it expedient to decide both the matters by common order.

(3.) For the sake of convenience, W.P.No. 28615 of 2013 is taken as leading case.