(1.) Since common questions of fact and law are involved in these three Civil Revision Petitions, they are being disposed of by this common order.
(2.) The C.R.P.No.2628 of 2006 is directed against the order dated 21-12-2005 in A.T.A.No.80 of 2000 passed by the Appellate Authority under the A.P. (Andhra Area) Tenancy Act-cum-Principal District Judge, East Godavari at Rajahmundry, whereby and whereunder the appeal was dismissed confirming the order dated 24-05-2000 in A.T.C.No.22 of 1993 passed by the Special Officer under Andhra Tenancy Act-cum-Principal Junior Civil Judge, Rajahmundry.
(3.) The C.R.P.No.2650 of 2006 is directed against the order dated 21-12-2005 in A.T.A.No.79 of 2000 passed by the Appellate Authority under the A.P. (Andhra Area) Tenancy Act-cum-Principal District Judge, East Godavari at Rajahmundry, whereby and whereunder the appeal was dismissed confirming the order dated 24-05-2000 in A.T.C.No.23 of 1993 passed by the Special Officer under Andhra Tenancy Act-cum-Principal Junior Civil Judge, Rajahmundry.
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