N. GOVINDA SWAMY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Feeling aggrieved by the common order dtd. 3/10/2024 passed in W.P.No.29071 of 2021 & W.P.No.42248 of 2022, the petitioners in the said writ petitions preferred the intra Court appeals vide W.A.No.1066/2024 and W.A.No.3 of 2025, respectively, under Clause 15 of the Letters Patent.

(2.) Inasmuch as the parties in these writ appeals are common and the relief sought is interrelated, both the writ appeals are heard together and are being disposed of by this common order.

(3.) The facts that led to filing of these writ appeals, in brief, are that: