THAMMISETTY EDUKONDALU Vs. REVENUE DIVISIONAL OFFICER NARASARAOPET

JUDGEMENT

(1.) The appellant in the writ appeal is the petitioner in the writ petition. He filed the writ appeal against the order of the learned single Judge dated 30-4-1999. By the said order the learned single Judge vacated the interim order dated 26-4-1999 granted in WP MP No.9686 of 1999 in Writ Petition No.7809 of 1999. This Court has admitted the writ appeal and granted interim suspension of the impugned order of the learned single Judge on 19-5-1999. When the matter was called on 23-7-1999, with the consent of the learned Counsel for the parties, this Court directed the writ petition to be heard along with the writ appeal. That is how the writ petition and the writ appeal are posted before us for final disposal.

(2.) Both these matters are being disposed of by this common order. The parties herein shall be referred to as they are arrayed in the Writ Petition No.7809 of 1999.

(3.) A few facts which are necessary for disposal of this Writ Petition are as under: