J.GOPALA KRISHNA Vs. STATE OF A.P.

JUDGEMENT

(1.) As the issue involved in all the writ petitions is one and the same, and therefore, they are being taken up for hearing as well as disposed of by way of this Common Order.

(2.) The main grievance of the petitioners in all these writ petitions is for declaring the G.O.Ms.No.71, Panchayat Raj and Rural Development Department, dtd. 5/10/2021, issued by the 1st respondent, as illegal and arbitrary and consequently to set aside the said G.O.

(3.) Since the facts in all the writ petitions are similar and identical, therefore WP No.25472 of 2021 is taken as lead case, and the facts therein hereinafter will be referred to for convenience.