LAWS(APH)-2024-11-10

SHAIK ALL BAKSHA Vs. STATE OF ANDHRA PRADESH

Decided On November 29, 2024
Shaik All Baksha Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) Heard Sri G. Sivaprasad Reddy, learned counsel appearing for the appellants, learned G.P. for Revenue appearing for respondents 1 to 5 and Sri V. Nitesh, learned counsel appearing for respondents 6 and 7.

(2.) As both these writ appeals arise out of the common order of the learned Single Judge, they are being disposed of by way of this common order.

(3.) One late Sri Razakmiah is the common ancestor of all the parties in the present writ appeals. Late Sri Rajakmiah is said to have purchased certain lands in Sy.No.176 of Gokulapadu Village, Kallur Mandal, Kurnool District. After he had passed away, disputes arose between his legal heirs.