CHINTHAPALLI ADILAKSHMI Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Sri G. Rama Chandra Rao, learned counsel for the petitioner. Sri S. Lakshmi Narayana Reddy, learned counsel appearing for the District Legal Services Authority. Smt. N. Revathi, learned counsel for private respondents 3 and 7 in W.P.No.34774. Sri K. Siva Rama Krishna, learned counsel for respondent No.4 and respondent No.7 in W.P.No.32131 of 2023.

(2.) As the writ petitions arise out of the same set of facts and have been filed challenging a common Lok-Adalat Award, settling three separate suits, these writ petitions are being disposed of together.

(3.) These writ petitions arise between members of one family. The petitioner in these three writ petitions is the mother, respondent No.3 is one daughter, respondent No.7 is the son of respondent No.3 and respondent No.4 is the 2nd daughter of the petitioner. Respondent No.7 in W.P.No.32131 of 2023 is the daughter of respondent No.4 in W.P.No.31774 of 2023.