NAGULAPATI RAMULU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. Rapolu Bhaskar, learned counsel for the petitioner in W.P. Nos.30235 and 32928 of 2022 and respondent No.6 in W.P. No.30452 of 2022 and respondent No.8 in W.P. No.44081 of 2022, learned Assistant Government Pleader for Revenue appearing on behalf of official respondents in all the writ petitions and Mr. E. Sreenivasa Rao, learned counsel for respondent Nos.5 to 7 in W.P. No.32928 of 2022 and respondent Nos.6 and 7 in W.P. No.30235 of 2022 and petitioners in W.P. Nos.30452 and 44081 of 2022.

(2.) Lis involved in all the aforesaid writ petitions and the parties are one and the same with regard to dispute in respect of the land admeasuring Acs.2.25 guntas in Survey No.902, situated at Eduluru Village of Kattangur Mandal, Nalgonda District.

(3.) The respective petitioners have filed the respective writ petitions seeking the following reliefs: