K. RADHAKRISHNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard the learned counsel for the petitioners, the learned Assistant Government Pleader appearing for the respondent Nos.1 to 3 and the learned counsel for the respondent Nos.4 to 9. The respondent No.10 is the writ petitioner in the second writ petition i.e., W.P.No.7353 of 2021.

(2.) This writ petition i.e., W.P.No.5678 of 2021 was filed questioning the orders D.Dis.1189/2019/G, dtd. 17/2/2021 passed by the 2nd respondent as contrary to Sec. 5(3) of A.P.Rights in Land and Pattadar Pass Books Act, 1971 and Rule 19(2) of Rules thereunder and contrary to the Full Bench judgment of the erstwhile High Court reported in 2007 (6) ALT 134 and the other decisions in 2015 (6) ALD 609 (DB).

(3.) The second writ petition i.e., W.P.No.7353 of 2021 was filed by the vendor of the petitioners in W.P.No.5678 of 2021 questioning the same proceedings of the 2nd respondent on the same grounds with the same prayer as pleaded in the first writ petition with respect to the very same subject matter to an extent of Ac.9.47 cents out of Ac.13.90 cents in Sy.No.435-2A and Ac.0.73 cents out of Ac.1.25 cents in Sy.No.437-2 of Chennekothapalli Village and Mandal, Ananthapur District.