(1.) These writ appeals may be disposed of by a common judgment since they are directed against the judgment dated 9-12-1997 rendered by a learned Single Judge of this Court in W.P. Nos. 17020 of 1994 and 1461 of 1995 separately, whereunder the very proceedings of the Joint Collector, Medak District at Sanga Reddy dated 22-6-1994 were quashed at the instance of different parties. Introduction:
(2.) Shorn of all the avoidable details - the simple question that falls for consideration in this batch of writ appeals relates to the validity of the order passed by the Joint Collector, Additional District Magistrate, Medak District at Sanga Reddy dated 22-6-1994 whereunder directions have been issued to the Mandal Revenue Officer, Patancheru "to re-write the records and maintain records as was prevailing prior to making entries in favour of the decree holders in O.S.No.3 of 1970".
(3.) The learned Single Judge allowed the writ petitions filed by the respondents- writ petitioners and accordingly quashed the said proceedings of the Joint Collector. Hence these writ appeals.
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