USHI REDDY Vs. HONOURABLE JUNIOR CIVIL JUDGE

JUDGEMENT

(1.) Since the issue arising in the instant batch of writ petitions is one and the same, we proceed to decide the batch of writ petitions by this Common Order.

(2.) Heard Mr. A. Ushi Reddy (Parfy-in-Person) in all the writ petitions; and Mr.V. Venkata Ma5rur, learned counselfor respondent No.4 in Writ Petition Nos.27838, 27841 and 27849 of 2024. The petitioner, as pa-rty-in-person, is representing his case personally and is appearing as Party-in-Person in all the writ petitions.

(3.) The instant batch of writ petitions is filed by thesame petitioner with similar, if not, identical reliefs.