SUB REGISTRAR Vs. P.AMRUTHA

JUDGEMENT

(1.) As all the two Writ Appeals and the Writ Petition relate to the same facts and the same subject matter, they are being disposed of, by way of a common order.

(2.) Heard Sri P. Veera Reddy, the learned Senior Counsel representing Smt. S. Anvesha, appearing for respondent No.1 in W.A.Nos.455 of 2019 and154 of 2020, Sri P.S.P. Suresh Kumar, learned counsel, appearing for the petitioners in W.P.No.7194 of 2024 and the learned Government Pleader for Revenue, appearing for the appellants in W.A.No.154 of 2020 and 455 of 2019 and for respondents in W.P.No.7194 of 2024.

(3.) The 1st respondent is said to be the owner and possessor of land admeasuring Ac.0.31 cents in Sy.No.279/1, Ac.0.12 cents in Sy.No.288/1, Ac.0.17 cents in Sy.No.292/1, Ac.0.26 cents in Sy.No.296/1, Ac.0.27 cents in Sy.No.304/1, Ac.0.12 cents in Sy.No.305/1, Ac.0.10 cents in Sy.No.306/1, Ac.0.02 cents in Sy.No.307/4, and Ac.0.17 cents in Sy.No.309/1, aggregating to Acs.1.54 cents. This land was originally the property of Sri Hathiramji Mutt.