VUTUKURU SUBBA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) These two writ petitions pertain to the common subject matter and hence, they are heard and disposed of together.

(2.) W.P.No.19519 of 2010 is filed feeling aggrieved by order in D.Dis.No.2444/08 H, dated 16.04.2010, of respondent No.1. W.P.No.23254 of 2012 is filed by respondent No.3 in W.P.No.19519 of 2010 for a mandamus to declare the action of respondent Nos.2 to 4 in not mutating his name in the revenue records. The petitioner sought for a further direction to issue pattadar pass book and title deed in his favour with regard to Ac.0.57 cents of land in Survey No.971/6 of East Bapatla, Bapatla Mandal, Guntur District (hereinafter referred to as 'the subject property').

(3.) For convenience, the parties are referred to they are arrayed in W.P.No.19519 of 2010.