P. RAGHUVEER Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The land, which is the subject matter of these three Writ Petitions, is one and the same and as such, all these three matters were heard together and are being disposed of by this common order.

(2.) Writ Petition No.22742 of 2013 was filed questioning the orders passed by respondent No.2 in proceedings No.P3/617/2010, dtd. 17/6/2013, purported to be in exercise of the revisional power under the provisions of the Andhra Pradesh Survey and Boundaries Act, 1923 (for short 'the Act, 1923').

(3.) Writ Petition No.5405 of 2014 was filed questioning the action of respondent Nos.2 and 3 therein in conducting the re-survey of the subject land and attempting to dispossess the petitioner.