MIR SHAH ZAHOOR TRUSTEE Vs. HAJI SHAIK MADHAR

JUDGEMENT

(1.) CRP No. 5351 of 2007 has been filed by respondent No. 1 in LA. No. 81 of 2005 in O. S. No. 113 of 1913 on the file of the Principal Senior Civil Judge, Vijayawada. CRP No. 3797 of 2008 has been filed by respondent No. l in I. A. No. 968 of 2004 in O. S. No. 113 of 1913 on the file of the Principal Senior Civil Judge, Vijayawada. CRP No. 3796 of 2008 has 'been filed by respondent No. l in I. A. No. 1543 of 2005 in LA. No. 968 of 2004 in O. S. No. 113 of 1913 on the file of the Principal Senior Civil Judge, Vijayawada.

(2.) SINCE the issue and the parties in all the revision petitions are similar, they are clubbed and this common order is passed.

(3.) THE first respondent filed a counter denying the allegations in the Application by contending that the petitioners cannot be appointed as panchayatdars, as they did not have requisite qualifications.