CHAVALI HANUMA KUMAR Vs. PENUMUDI VENKATA SUBBA RAO

JUDGEMENT

(1.) As the issue involved in all these civil miscellaneous appeals is one and the same, they are being taken up for hearing as well as disposed of by way of this Common Judgment.

(2.) All these appeals have been filed by the appellants aggrieved by the common order and decree dtd. 12/9/2023 passed in O.A No.541 of 2017 and O.A.No.497 of 2017 on the file of the Chairman, A.P. Endowments Tribunal, Amaravati at Pedakakani (for short 'the Tribunal').

(3.) The appellant in CMA Nos.85 and 86 of 2024 is the petitioner in O.A No.541 of 2017 and the appellants in CMA No.311 of 2024 are the petitioners (respondents No.5 to 8 in O.A No.541 of 2017) in O.A No.497 of 2017 on the file of the Tribunal.