MEKA SATYANARAYANA Vs. JOINT COLLECTOR

JUDGEMENT

(1.) As the parties, as well as the subject matter and question of facts and law involved in both the writ petitions are identical, they are being disposed of by this common order The 1st petitioner is the husband, the 2nd petitioner is his wife and petitioners 3 and 4 are their daughter and son respectively. Succinctly their case is thus:

(2.) Having so held, the 1st respondent ought not to have cancelled the PBs and TDs of the petitioners which is unjust, illegal and without jurisdiction. Hence the writ petition.

(3.) The 3rd respondent filed counter opposing the writ petition as follows: