VATLEPU SAIDULU Vs. THUMMURUGOTI SAROJANAMMA

JUDGEMENT

(1.) Since the issues raised in these Revisions are common, they are being disposed of by this common order.

(2.) The respective 1st respondents in each of these Revisions are the landholders corresponding to the petitioners in each of these Revisions.

(3.) The petitioners in these three Revisions claim to be protected tenants in respect of the lands in Sy.Nos.249, 256, 257 and 258 of Fathepuram Village, Nereducherla Mandal, Nalgonda District.