RAZIAYA ANSARI Vs. GOVT. OF A.P.

JUDGEMENT

(1.) Heard Sri N.V.Sumanth, learned counsel appearing on behalf of the petitioner in both the Writ Petitions, Government Pleader for Revenue appearing on behalf of official respondents and Sri V.Seshagiri Rao, learned counsel appearing on behalf of 5th respondent in both the Writ Petitions, and perused the record.

(2.) W.P.No.10523 of 2014 is filed assailing the action of respondent Nos.1 to 4 in registering the Cancellation Deed vide Doc.No.738 of 2014 dtd. 13/3/2014 as illegal and arbitrary with a consequential direction to set aside the same.

(3.) W.P.No.10524 of 2014 is filed to declare the action of respondent Nos.1 to 4 in registering the Cancellation Deed vide Doc.No.730 of 2014 dtd. 12/3/2014 as illegal and arbitrary, with a consequential direction to set aside the same.