KOMARTHI RAMULU Vs. THE STATE OF A.P.

JUDGEMENT

(1.) SINCE these two writ petitions, filed under Article 226 of the Constitution of India, challenge the same order and as the cause of action for instituting these two writ petitions is one and the same, they are heard together and are being disposed of by this common order.

(2.) RESPONDENT No. 4 in W.P. No. 27923/2009 is the petitioner in W.P. No. 3563/2010 and the petitioners in W.P. No. 27923/2009 are the unofficial respondents in W.P. No. 3563/2010.

(3.) CONTENDING that the petitioners in W.P. No. 27923/2009, who are the unofficial respondents in W.P. No. 3563/2010 are the encroachers, the fourth respondent in W.P. No. 27923/2009 has filed W.P. No. 3563/2010, assailing the entire orders passed by the Regional joint Commissioner, Kakinada, the first respondent in appeal Nos. 280 to 296 of 2007, dated 28.06.2008, whereby and whereunder the Regional Joint Commissioner declared the petitioners in W.P. No. 27923/2009 as landless poor persons.