(1.) Since the reliefs claimed by the petitioners in W.P. (PIL) NO.164 of 2019 and W.P. (PIL) NO.236 of 2021, are one and the same and based on identical allegations, except additional relief claimed in W.P.(P.I.L) No.236 of 2021, we find it expedient to decide both the writ petitions by common order.
(2.) Mr. Karukola Simhachalam, a practicing Advocate, claiming to be a public spirited person for public good, filed W.P (P.I.L) No.164 of 2019 under Article 226 of the Constitution of India as public interest litigation claiming the following reliefs:
(3.) Similarly, W.P (P.I.L) No.236 of 2021 is filed claiming similar relief as claimed in W.P. (P.I.L) No.164 of 2019. However, an additional relief is sought for, to direct the district legal service authority to sensitize the residents of Uddanam Area (as outreach program) in coordination with medical experts, psychologists with the assistance of government organizations and NGOs initially for at least three years, so as to prevent the people of Uddanam from consumption of alcohol, utilization of cashew nut powder in foods and liquids such as tea and immediately preventing the act of smoking raw tobacco, inside out (adda pogaku chuttalu).
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