NATHANI RAVINDRUDU Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) All the Civil Miscellaneous Appeals are filed against the common order dtd. 30/9/2016 passed in O.A.Nos.407, 408, 411, 412, 413, 414, 416, 417, 419, 420, 421, 422, 423, 425, 426, 427, 428, 430, 431, 432 and 433 of 2012 on the file of the A.P. Endowments Tribunal at Pedakakani.

(2.) As the issue involved in these civil miscellaneous appeals is one and the same, these matters are taken up together for disposal by this Common Judgment.

(3.) The facts in these appeals are similar and identical, therefore CMA No.182 of 2017 is taken as lead case, and the facts therein are referred to for convenience.