MEESALA PAVANI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Both these writ petitions are filed by two separate individuals. However, since they are filed for similar relief and as the learned counsel for the parties advanced similar arguments, for sake of convenience, both the writ petitions are disposed of by this common order.

(2.) These writ petitions are filed by the respective petitioners invoking jurisdiction of this Court under Article 226 of the Constitution of India for the following relief:

(3.) The contentions in both the writ petitions are similar and in brief, they are summarized as under: