LAWS(APH)-2024-9-43

CHALASANI LAKSHMI Vs. STATE OF A.P.

Decided On September 20, 2024
Chalasani Lakshmi Appellant
V/S
STATE OF A.P. Respondents

JUDGEMENT

(1.) Heard Sri P. Sri Raghuram, learned Senior Counsel appearing on behalf of Sri N. Ashwani Kumar, learned counsel for the petitioner and Sri O. Manoher Reddy, learned Senior Counsel appearing on behalf of V.V. Satish, learned counsel for the respondents.

(2.) As the Writ Appeals and the Writ Petitions are arising out of the same disputes between essentially the same parties, they are being disposed of, by way of a common order.

(3.) In view of the rival claims made by both sides, it would be necessary to set out the respective contentions of the private claimants over the land. For the purposes of reference, the parties have been referred to as they are arrayed in W.A.No.943 of 2023.