STATE OF A.P. Vs. T.E. KASTHURI

JUDGEMENT

(1.) Aggrieved by the Common Order dtd. 24/8/2022, allowing the Writ Petitions, the above Appeals along with Interlocutory Applications to condone the delay of 201 days in filing W.A.No.403/2023 and of 202 days in filing W.A.No.434/2023have been preferred, which are being disposed of by this Common Order. Procedural History:

(2.) The Writ Petitioners filed W.P.No.14395/2016 impugning a Government Memo dtd. 22/4/2015 which included the land in Sy.No.20/1 of Damieedu Village, Tirupati Rural Mandal, Chittoor District, in the prohibitory list and for implementation of orders passed in W.P.No.11457/2011 as affirmed in W.A.No.305/2012 by this Court. During the subsistence of the said W.P., another Government Memo dtd. 5/10/2017 was issued declaring the subject land as Upparapalli Tank, which was impugned in W.P.No.37389/2017. A Learned Single Judge of this Court after detailed discussion and consideration allowed the Writ Petitions by a Common Order dtd. 24/8/2022. The Appellants in W.A.No.434/2023 are Respondent Nos.1, 3 and 6 in W.P.No.14395/2016. The Appellants in W.A.No.403/2023 are Respondent Nos.1 to 4 in W.P.No.37389/2017. Arguments Advanced at the Bar

(3.) The Learned Government Pleader while referring to the various grounds raised in the appeals would submit that the order of the Learned Single Judge is unsustainable and warrants interference by this Court in the W.As. In so far as delay of 201 days and 202 days in filing the respective appeals are concerned, the learned Government Pleader submits that due to administrative reasons, delay occurred and if not condoned, it would cause serious prejudice and loss.