(1.) Both these writ petitions were taken up for hearing together as common questions of fact and law arise in the same.
(2.) The land involved in these writ petitions is in Sy.Nos.290 and 293 of Undavalli village.
(3.) The writ petitioners in W.P.No.7462 of 2018 (who are respondents 7 to 10 in WP.No.16830 of 2018) claim to be the owners of the property having acquired the same under registered sale deeds.