SANTHAMMATALLI MAHILASAKTHI SANGAM Vs. GOVT. OF A.P.

JUDGEMENT

(1.) BOTH the appeals are taken up for hearing analogously, as by these two appeals common judgment and order dated 13.03.2014 passed by the learned Trial Judge in W.P.Nos.10860 and 16346 of 2010 has been assailed.

(2.) IT appears that two separate appeals were preferred as above two writ petitions were filed by the appellant herein.

(3.) BY W.P.No.10860 of 2010 (hereinafter referred to as first writ petition) order dated 10.03.2009 passed by the 1st respondent herein, and consequential order dated 03.03.2010 followed by order dated 13.04.2010 passed by the 2nd and 3rd respondents respectively were challenged. By W.P.No.16346 of 2010 (hereinafter referred to as second writ petition) order dated 12.06.2009 passed by the 3rd respondent authorizing the 5th respondent herein to act as fair price shop dealer in respect of shop No.34 of Vetlapalem Village, Samalkot Mandal, East Godavari District was challenged.