ALLURI RAJESEKHAR Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) SINCE the cause which compelled the petitioners in these Writ Petitions to invoke the extraordinary jurisdiction of this Court under Article 226 of the Constitution is the same, this Court deems it apposite to dispose of these three Writ Petitions by way of this Common Order.

(2.) HEARD the learned counsel for the petitioners and the learned counsel for the respondents apart from perusing the material available on record.

(3.) CALLING in question the validity and the legal acceptability of the said proceedings, these Writ Petitions have been filed. Counter affidavits have been filed by the respondents, denying the averments made in the affidavits filed in support of the Writ Petitions and in the direction justifying the impugned action.