INAKOTI PRASADA RAO Vs. PYDI SRINU SRINIVASARAO

JUDGEMENT

(1.) As all the Writ Appeals arise out of similar orders of a learned Single Judge, dtd. 23/9/2022, 26/9/2022 and 27/9/2022 and raise the same questions of law and fact, they are being disposed of by way of this common order. The parties to these Writ Appeals are being referred to as they arrayed in W.A.No.943 of 2022.

(2.) The private respondents, in these Writ appeals, had approached this court by way W.P. No. 29987 of 2022, W.P. No. 29974 of 2022, W.P. No. 29994 of 2022, contending that the 6th respondent- Tahsildar, without notice or opportunity being given to the private respondents, had marked, in orange and red, the adangal record, maintained online, in relation to their lands in Sy.No.165-2 and Sy.No.165-4 of Kopperla Village, Pusapatirega Mandal, Vizianagaram District, and included them in the dispute register and the said action was illegal, arbitrary and in violation of principles of natural justice and contrary to the Andhra Pradesh Rights in Land and Pattadar pass Books Rules, 1989.

(3.) A learned Single Judge of this Court, at the stage of admission had disposed of these writ petitions, following an earlier order of this Court, dtd. 24/6/2021, in W.P.No.11738 of 2021.