MAMIDI SRINIVAS Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri O. Manohar Reddy, learned Senior Advocate, assisted by Sri G. Vivekanand, learned counsel for the appellants in W.A.No.639 of 2024; Sri V. V. Ravi Prasad, learned counsel for the appellants in W.A.Nos.642, 643, 644, 645 and 646 of 2024, Sri K. Bhagat Singh, learned Assistant Government Pleader for Revenue for the official respondents and Sri M. M. M. Srinivasa Rao, learned counsel, assisted by Sri Venkateswara Rao Gudapati, learned counsel for the unofficial respondents in all the Writ Appeals.

(2.) These Appeals Nos.639, 642, 643, 644, 645, 646 and 964 of 2024 arise out of a common judgment and order dtd. 10/5/2024 passed by the learned Single Judge in W.P.Nos.22886, 19707, 19866, 22212, 22135, 14394 and 14514 of 2020 respectively.

(3.) The facts and also the contentions advanced being the same, all the aforesaid Appeals were being decided by this common judgment. The Writ Appeal No.639 of 2024 is taken as the leading appeal of the batch cases.