RASHTRIYA VANARA SENA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard the learned counsel for the parties and perused the record.

(2.) The issue raised in both these cases is concerning encroachment of endowment lands in Sy.Nos.1 to 101 of Purushothapatnam Village, Yetapaka Mandal of Alluri Sitharama Raju District (formerly within East Godavari District), claimed to be belonging to Sree Seetha Ramachandra Swamy Vari Devasthanam, Bhadrachalam. Hence, both these cases are heard together and are being disposed of by this common order.

(3.) The prayer in W.P(PIL).No.169 of 2022 reads thus: