A SIVA REDDY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The appellants are the original petitioners who have challenged the validity of a common order dated 26th August, 2008 passed in Writ Petition No. 18003 of 2008 and other allied matters.

(2.) The appeals are admitted and at the request of the learned Advocates, they are finally heard and decided by this common judgment.

(3.) The facts giving rise to the present appeals in a nutshell are as under. As a common order passed by the learned Single Judge is challenged in these appeals, for sake of convenience, the facts of Writ Appeal No. 936 of 2008 are taken into consideration.