POTLURI RAMA RAO Vs. GOVT OF A P

JUDGEMENT

(1.) Writ Petition No. 11041 of 1996 is filed by one Potluri Ramarao questioning the orders of the first respondent in G.O.Ms.No. 417, Revenue (ASSN.II) Department, dated 31-5-1996 confirming the orders passed by 2nd respondent, the Commissioner of Land Revenue, Government of Andhra Pradesh, Hyderabad and 3rd respondent, the Joint Collector, Krishna, Machilipatnam.

(2.) Writ Petition No. 11246 of 1996 is filed by one Potluri Prabhakar Rao questioning the orders of the first respondent in G.O.Ms.No. 417, Revenu (ASSN.II) Department, dated 31-5-1996 confirming the orders of the 2nd and 3rd respondents and cancelling the patta granted in favour of the petitioner in the year 1970 in respect of Ac. 2.17 cents in R.S. No. 300/4 of Katrenipadu village, Musunuru Mandal, Krishna District.

(3.) Since facts in both the writ petitions are more or less one and the same they are clubbed and heard together and are being disposed of by this common order.