MANDAL REVENUE OFFICER VISAKHAPATNAM Vs. KANCHUBRIKI PRAVATHAMMA

JUDGEMENT

(1.) THESE two writ appeals arise out of the common order dated 4th January, 2002 passed by a learned Judge of this Court in W. P. Nos. 22862 of 2001 and 4038 of 2000.

(2.) WRIT Appeal No. 914 of 2002 is filed by the Mandal Revenue Officer, visakhapatnam (Rural), Visakhapatnam, the petitioner in W. P. No. 22862 of 2001, while writ Appeal No. 958 of 2002 is filed by the joint Collector and Settlement Officer, visakhapatnam, and the Mandal Revenue officer (Rural), Visakhapatnam-the respondents in W. P. No. 4038 of 2000. The petitioners in W. P. No. 4038 of 2000, being the Respondents 1 to 3 in W. P. No. 22862 of 2001, are the respondents before us in both the appeals. In addition, the Commissioner of Appeals, Office of the Chief Commissioner of Land Administration, Andhra Pradesh, hyderabad, Respondent No. 4 in W. P. No. 22862 of 2001 is arrayed as Respondent no. 4 in W. A. No. 914 of 2002.

(3.) BY the common order dated 4th january, 2002, the learned Judge allowed w. P. No. 4038 of 2000, directing the respondents therein to mutate the names of the writ petitioners in the Revenue records, giving effect to the patta granted to their ancestors in the year 1959 and dismissed w. P. No. 22862 of 2001 filed by the authorities challenging the order of the commissioner of Appeals, Office of the chief Commissioner of Land Administration, andhra Pradesh, Hyderabad, in proceedings no. P1/1681/2000, dated 10. 5. 2001, being an order passed in connection with the same patta. .