LAWS(APH)-2025-4-15

GADDE SANDHYA Vs. STATE OF ANDHRA PRADESH

Decided On April 30, 2025
Gadde Sandhya Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) Heard Ms. M. Vinodin Ruth, learned Counsel for the Writ Petitioners and Sri K. Arjun Chowdhary, learned Assistant Government Pleader for Stamps and Registration.

(2.) The facts in both the cases are identical. Therefore, with the consent of the parties, both the cases are being disposed of by this Common Order.

(3.) The facts in this case, in a nutshell, are that: