D. KOTI REDDY Vs. AURIFEROUS AQUA FARMS LTD.

JUDGEMENT

(1.) AS the subject matter of both these applications is common, they are heard and being disposed of together.

(2.) COMPANY Application No. 1528/2011 is filed by the auction -purchaser of land admeasuring Ac. 350 -00 in Ulichi and Devarampadu villages, Prakasam District, in the auction held on 21 -1 -2010 in pursuance of the order passed by this Court in C.P. No. 69/1998, inter alia impleading the Assistant Director, Survey and Land Records as respondent No. 3. For convenience, the applicant is referred to as the auction purchaser. The State of Andhra Pradesh, the Revenue Divisional Officer, Ongole and the Tahsildar, Ongole, have filed Company Application No. 108/2012 for their impleadment. By order dated 15 -2 -2012, this Court ordered their impleadment.

(3.) THE facts leading to the filing of the present applications are briefly stated hereunder: