B.KHAJANNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Writ Petition No. 18303 of 2019 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. 3648 of 2021 is taken as leading case.