STATE OF ANDHRA PRADESH Vs. KOTA VENKATA RAMANA

JUDGEMENT

(1.) Heard the learned Additional Advocate General and Sri P. Rama Krishna, learned counsel appearing for the respondents.

(2.) As all these writ appeals arise out of a common order, they are being disposed of together.

(3.) The contesting respondents in W.A.Nos.438 and 439 of 2024 are the legal representatives and the sons of the original assignees in whose favour D-Form pattas had been issued earlier in relation to certain extents of land in Ravada Village. The contesting respondents in W.A.No.437 of 2024 are the legal representatives of the persons, who had purchased these lands.