THANTHADI BHANUMATHI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Since the petitioners in both these writ petitions have raised rival allegations of encroachment against each other over the property which is said to have been assigned to them under possession certificates, both these writ petitions were heard together and are being disposed of by this common order.

(2.) W.P.No.7715 of 2021 is filed by one Thanthadi Bhanumathi. One D. Ramaraju, who is arrayed as respondent No.4 in the said writ petition, is the petitioner in W.P.No.9988 of 2021. Thanthadi Bhanumathi (petitioner in W.P.No.7715 of 2021) is arrayed as respondent No.5 in W.P.No.9988 of 2021.

(3.) W.P.No.7715 of 2021, under Article 226 of the Constitution of India, is filed seeking the following relief: