IPPILI THIRUPATHI Vs. STATE OF A P

JUDGEMENT

(1.) As the issue involved in all these revision petitions is one and the same, they are being disposed of by a common order.

(2.) The petitioners herein are the third parties to the proceedings under the Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 and Rules, 1974 (for short 'the Act and the Rules').

(3.) The factual matrix of the case in brief is as follows: