LAWS(TLNG)-2022-9-36

A.ARUNDHATI Vs. R.KAMALAKAR REDDY

Decided On September 28, 2022
A.Arundhati Appellant
V/S
R.Kamalakar Reddy Respondents

JUDGEMENT

(1.) Heard Mr.Srinivas Kapatia, learned counsel appearing for the appellants and Mr. E.Madan Mohan Rao, learned Senior Counsel representing Mr.Ajgal Ravi Babu appearing for the respondent No.1 and also the learned Government Pleader for Revenue Mr. Parsa Ananth Nageswar Rao and perused the material made available on record.

(2.) W.A. No.278 of 2022 was preferred against the order passed in W.P. No.20576 of 2008 by the appellant, who was arrayed as the 4th respondent and W.A. No.276 of 2022 was preferred against the order passed in W.P. No.23528 of 2012 by the appellant, who was arrayed as the 5th respondent. Both the appeals have been preferred by the same appellant.

(3.) Since these two appeals have been preferred against the common order dtd. 28/6/2021 passed in W.P. No.23528 of 2012 and 20576 of 2008 by the learned single Judge, they are being disposed of by this common judgment.