BUDDA PYDITHALLAMMA Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) WP No.24625 of 2012 is filed under Article 226 of the Constitution of India, for the following relief:

(2.) As the issue involved in both the writ petitions is one and the same, they are being taken up for hearing as well as disposed of by way of this Common Order.

(3.) Since the facts in both the writ petitions are similar and identical, therefore WP No.24625 of 2012 is taken as lead case, and the facts therein hereinafter will be referred to for convenience.