J. RAMESH Vs. CHIEF COMMISSIONER OF LAND ADMN.

JUDGEMENT

(1.) These three Writ Petitions are being disposed of by this common order since the same order passed by the Commissioner of Appeals in Proceedings No.P3/1101/2001 dt.16.03.2006 is impugned in all three matters and the parties to these three Writ Petitions are also one and the same.

(2.) One Smt. J. Vasanthamma, has purchased an extent of Acs.2-65 cents in survey No.31/1P(New survey No.31/1A) situated at Mangalam village, Tirupathi Urban Mandal, Chittoor District under a registered sale deed dt.21.11.1968 from one Arjun Pillai, who in turn got the land from one Yellappa Reddy in exchange in 1954.

(3.) The said Smt.Vasanthamma is the 6th respondent in W.P.No.7087 of 2008 and 4th respondent in WP.No.20133 of 2007 and W.P.No.14230 of 2008.