SAYARI NARASIMHULU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Writ Petition No.18994 of 2019 is filed to issue a Writ of Certiorari calling for the records relating to the orders passed by respondent No.2-Joint Collector, Mahabubnagar District, in Revision Case No.D1/34/2015 dtd. 17/8/2019, upholding the orders, dtd. 30/4/2015, passed by respondent No.3, vide File No.B/ROR/3626/2012 and the orders, dtd. 18/6/2011, passed by respondent No.4 in file No.A/205/2010, and to quash the same.

(2.) Writ Petition No.20681 of 2019 is filed to issue a writ of Mandamus declaring the action of respondent No.3-Joint Collector, Mahabubnagar District, in reviewing the order passed in Revision Case No.D1/34/2015 dtd. 17/8/2019, through the Endorsement order, dtd. 17/9/2019, and keeping the order dtd. 17/8/2019 in abeyance, as illegal, arbitrary and to set aside the same.

(3.) Since the parties, the subject property and the issues involved in both the Writ Petitions are one and the same, both the Writ Petitions are heard together and are being disposed of by this common order.