GUNTUPALLI NAGABHUSHANAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The grievance of the petitioners in these writ petitions is issuance of notice by the 4th respondent-Tahsildar for cancellation of respective D-form pattas issued in their favour said to be based on an enquiry Report Rc.B/46/2020, dtd. 17/3/2022 of the 4th respondent, which was conducted behind their back, and further to consider their respective representations submitted in response to the notices issued to them.

(2.) Heard Sri Subrahmanyam, learned counsel, representing Sri S.Siva Rama Krishna Prasad, learned counsel for the petitioners, and Sri Yelisetty Soma Raju, learned Government Pleader.

(3.) Inasmuch as the issue involved in all these writ petitions is identical, all these writ petitions are heard together and being disposed of by this common order.