ALAPATI VENKATA SUDHAKAR Vs. STATE OF A.P.

JUDGEMENT

(1.) Challenging the common order dtd. 24/7/2024 passed by a learned Single Judge in W.P.Nos.11828 & 11940 of 2023, the appellants who were the petitioners in W.P.No.11940/2023 and the respondent nos.6 & 7 in W.P.No.11828/2023 preferred these intra Court appeals under Clause 15 of the Letters Patent.

(2.) In as much as the appellants are common and both the appeals stem out of common orders, they are heard together and are being disposed of by this common judgment.

(3.) The contents of writ petitions, in brief, are that: