KASWA VENKATESHAM HANUMANDLU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) All these three writ petitions are being disposed of by a common order in view of similarity of facts and also common questions of law arising in all these writ petitions.

(2.) The petitioners herein aggrieved by the action of the respondents in trying to proceed with the demolition activity of the houses specified in these writ petitions had approached this court praying for positive directions.

(3.) In all these writ petitions notice before admission had been ordered. Statusquo for a limited period was granted and subsequent thereto the same was being extended.