DUMGALA YERRA PATRUDU Vs. P.KRISHNA MURTHY

JUDGEMENT

(1.) Since the issue involved in both the petitions is one and the same, they are disposed of by this common order.

(2.) These writ petitions are filed to declare the action of the authority in mutating the names of respondent Nos.6 to 14 in the place of petitioners, in respect of survey Nos.1 to 93, Janakirampuram Agraharam village, Rolugunta Mandal, Visakhapatnam District, and issuing pattadar passbooks and title deeds to respondent Nos.6 to 14 on public holidays on 14/8/2021 and 15/8/2021, after transfer and relieving of respondent No.1 on 14/8/2021, as illegal and arbitrary and consequently cancel pattadar passbook and other record of rights and to declare the petitioners are absolute owners, possessors and enjoyers of the subject land etc.

(3.) Petitioners 137 in number filed the above writ petitions.