ELCHURU GRAM PANCHAYAT Vs. STANDARD ENTERPRISES

JUDGEMENT

(1.) Since the challenge in these two revisions is to the same order this Court deems it apposite to dispose of the present revisions by way of this common order.

(2.) Grampanchayat, Eluchuru, Santhamaguluru Mandal, Prakasam District is the petitioner in both these revisions. These revisions are directed against the order, dated 06 -10 -2015 passed by the Court of Senior Civil Judge, Addanki, Prakasam District in E.P. No. 60 of 2015 in O.S. No. 23 of 2001.

(3.) The facts and circumstances, in nutshell, leading to filing of the present C.R. Ps. are as infra: