PEDIREDLA SARABHANNAPATRUDU Vs. THE DISTRICT COLLECTOR,VIZIANAGARAM DISTRICT

JUDGEMENT

(1.) All these writ petitions are being disposed of by this common order as they relate to the same extent of Ac.132.00 of land in respect of which the petitioners in W.P.Nos.22863 & 23029 of 2002 are claiming rytowari pattas whereas the same is disputed by the Government in W.P.Nos.4940 & 5327 of 2003. If the Government Writ Petitions are allowed, the Claimants Writ Petitions have to be dismissed and vice versa. Heard learned counsel for the Petitioners.