GOVERNMENT OF ANDHRA PRADESH Vs. M KRISHNAVENI

JUDGEMENT

(1.) All these appeals are directed against a common Order dated 15-02-1999 passed by the learned single Judge of this Court in Writ Petition Nos. 28157, 28158, 28292, 28390, 28491 and 28874 of 1998.

(2.) Writ Appeal No. 438 of 1999 is filed against the Order passed in W.P.No. 28157 of 1998. Writ Appeal No. 439 of 1999 is filed against the Order passed in W.P.No. 28491 of 1998. Writ Appeal No. 440 of 1999 is filed against the Order passed in W.P.No. 28158 of 1998. Writ Appeal No. 441 of 1999 is filed against the Order passed in W.P No. 28390 of 1998. Writ Appeal No. 442 of 1999 is filed against the Order passed in W.P.No. 28874 of 1998. Writ Appeal No. 443 of 1999 is filed against the Order passed in W.P.No. 28292 of 1998.

(3.) The reliefs sought by the petitioners in each Writ Petition reads as follows: The reliefs sought in W.P.No. 28157 of 1998 are to declare the Order dated 23-7-1979 passed by the 2nd respondent under Section 8(4) of the Urban Land (Ceiling and Regulation) Act, 1976, the notification dated 11-10-1979 issued under Section 10(3) of the said Act and the notice dated 23-11-1979 issued under Sec. 10(5) of the said Act passed in C.C.Nos.E1/9274/76, E179275/76, E1/9276/76 and E1/9278/76 as illegal and to direct the 2nd respondent to compute the holding of the petitioner afresh.