TIRUMALA TIRUPATI DEVASTHANAMS TIRUPATI Vs. S PARTHASARATHY

JUDGEMENT

(1.) These writ appeals and the writ petitions relate to the same set of facts and hence are disposed of by this common judgment.

(2.) Writ Appeal No.231 of 1994 has been filed questioning the judgment in Writ Petition No.9949 of 1988, dated 27-7-1992 and Writ Appeal No.1377 of 1995 has been filed as against the judgment in Writ Petition No.16563 of 1992, dated 22-2-1993 which was disposed of following the judgment in W.P.No.9949ofl988dated27-7-1992.Writ Appeal No. 109 of 1994 has been filed by the Tiruraala Tirupati Devasthanams against this very same judgment in W.P.No.9949 of 1988 dated 27-7-1992. The petitioners in W.P.No.10567 of 1992 and Writ Petition No.5815 of 1993 are also appellants in Writ Appeal No.231 of 1994. The two writ petitions were filed claiming the same relief asin W.P.No.231 of l994.

(3.) For the sake of convenience, in this judgment, the parties are referred as are arrayed in W.A.No.231 of 1994. The respondent in W.A.1377 of 1995, Sri S.Parthasarathy is independently referred by name. His case being identical to respondents 2,3 and 4, the facts relating to them applies to him also.