ANANDI BAI Vs. THE STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) SINCE the cause of action in these two writ petitions is one and the same and the facts and the contentions are also the same, these two writ petitions are heard together and are being disposed of by this common order.

(2.) IN these two writ petitions, the consent award passed by the Land Acquisition Officer -Cum -Revenue Divisional Officer, Chevella Division, Attapur, Hyderabad, the third respondent herein vide File No. I/393/2005 dated 26.05.2007 is under challenge.

(3.) THE pleaded case of the petitioners is as under: