LAWS(APH)-2023-8-101

BOKKASAM VENKATACHALAPATHI Vs. THE STATE OF ANDHRA PRADESH

Decided On August 08, 2023
Bokkasam Venkatachalapathi Appellant
V/S
The State Of Andhra Pradesh Respondents

JUDGEMENT

(1.) As the issues involved in these Writ Petitions are identical, the same are disposed of by this Common Order.

(2.) W.P.No.70 of 2023 is filed aggrieved by the Proceedings in Refusal No.17 of 2022 dtd. 16/7/2022 of the 3rd respondent in refusing registration of the document vide P.No.53/2022 dtd. 15/7/2022.

(3.) W.P.No.73 of 2023 is filed aggrieved by the Proceedings in Refusal No.23 of 2022 dtd. 19/9/2022 of the 3rd respondent in refusing registration of the document vide P.No.75/2022 dtd. 19/9/2022