BHAVATHI HEALTH CARE Vs. STATE OF A.P

JUDGEMENT

(1.) Since the issues in both the Writ Petitions are intertwined, they will be taken up together for disposal. Initially, Writ Petition No.20626 of 2019 is filed under Article 226 of the Constitution of India for the following relief/s:

(2.) During pendency of the Writ Petition No.20626 of 2019, the writ petitioners filed I.A.No.1 of 2023 under Order VI Rule 17 read with Sec. 151 of C.P.C. for amendment of the prayer in the Writ Petition, praying to add "to declare to the effect that the proceedings initiated by the respondents No.2 to 4 relating to passing of the award dated 24-01- 2017 and consequential action of issuing of the Sale Certificate in favour of the 4th respondent is null and void and without jurisdiction" in the portion of the relief pending disposal of the above writ petition and pass such other orders. The said I.A.No.1 of 2023 is allowed today vide separate order.

(3.) Writ Petition No.3797 of 2020 is filed under Article 226 of the Constitution of India for the following relief/s: