BELGEES BEGUM Vs. GOVT OF ANDHRA PRADESH

JUDGEMENT

(1.) These two writ petitions have been posted before me for orders.

(2.) These matters arise in the following circumstances:-- These two writ petitions along with Seven Civil Revision Petitions raise a common point. These matters were heard by late G.V.L. Narasimha Rao, J. It is admitted before me by counsel on either side that their arguments were heard by the learned Judge and judgments in both the writ petitions were dictated in open Court to the Court Master on 4-11-1993 and 6-11-1993 respectively. But before they were transcribed and placed before the learned Judge for signature, the learned Judge unfortunately passed away.

(3.) The Registrar (Judl.) verified and also recorded the statements of the Court Officers, who attended the Court on the respective dates, and found that the Judgments were dictated in open Court to the Court-master by the learned Judge on the respective dates, but by the time they were transcribed and placed before the learned Judge for signature, the learned Judge Passed away on 7-11-1993. As stated above, the counsel on either side who appeared before the learned Judge and argued the matters also admitted that the cases were argued and the learned Judge after hearing the arguments dictated the Judgments to Court-master in open Court.