CHALLAGULLA SYAMALA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri P.R.K. Amarendra Kumar, learned Counsel for the Writ Petitioners (in both Writ Petitions) and Sri T. Sanjeeva Rao, learned Assistant Government Pleader for Revenue.

(2.) Each of these two Writ Petitions is individually filed by the Wife and Husband respectively. Facts in both Writ Petitions are identical except survey number of the properties purchased and the extent. Therefore, the prayer sought in both the Writ Petitions are usefully extracted hereunder:

(3.) Prayer in W.P.No.4687 of 2025 (by the wife) :