KOSURI RADHA Vs. STATE OF AP

JUDGEMENT

(1.) Since common questions of fact and law arise in this set of appeals, we propose to deal with them by way of this common judgment and order. Facts in Writ Appeal No.684 of 2024 are being referred to, for the sake of convenience.

(2.) The present Writ Appeal has been preferred against judgment and order dtd. 25/7/2024 passed in W.P.No.12327 of 2024. The learned single Judge while dismissing the writ petition filed by the petitioner - appellant herein, followed the view taken by the learned single Judge in W.P.No.14987 of 2024.

(3.) Briefly stated the material facts are as under: