GOVERNMENT OF ANDHRA PRADESH Vs. D SIVA PRASAD

JUDGEMENT

(1.) We must thank Sri G.Raghu Ram, learned Senior Counsel appearing for the Union of India who brought to our notice some of the typographical mistakes which had crept in in our order dt 12-3-1998 including a para which isa superfluous one. After hearing Sri G.Raghu Ram on the corrections needed, we asked Sri V.V.S.Rao, learned Senior Counsel appearing for the contesting party - Mr.D. Siva Prasad/and SriNoori, learned Government Pleader attached to the learned Advocate General as to whether they have any objection if we review the order instead of ordering corrections in the order. All the learned Advocates expressed no objection either to review or to make corrections as it will not alter the result of the judgment but on the other hand it will convey the correct meaning.

(2.) In view of the above, we feel it proper to review the order dated 12-3-1998 made in W.A.No.501 of 1996 and W.P.No.9819 of 1996. Our order in W.A.No.501 and W.P.No.9819 of 1996 now reads as under.

(3.) The facts and law involved in W.A.No.501 of 1996 and W.P.No. 9819 of 1996 are common and as such they are ci ubbed and disposed of by this common order.