The State Of Andhra Pradesh vs Smt V Hamsaveni
2022 Latest Caselaw 9382 AP

     IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
                                     &
              HON'BLE MR. JUSTICE D.V.S.S. SOMAYAJULU

      WRIT APPEAL Nos.858, 859, 860, 862 & 863 OF 2022

                    COMMON JUDGMENT (ORAL)
                             Dt:06.12.2022

(per Prashant Kumar Mishra, CJ)

1.     These writ appeals would call in question the orders passed by

learned single Judge allowing W.P.Nos.68 of 2018, 122 of 2018, 172 of

2018, 2113 of 2018 and 3150 of 2019 filed by the respondents/writ

petitioners aggrieved by inclusion of their properties in prohibited list of

properties.

2. In the course of hearing, Mr. B. Sesibushan Rao, learned

Government Pleader attached to the office of the learned Additional

Advocate General and the learned counsel appearing for the writ

petitioners would jointly submit that the issue involved in these appeals

is squarely covered by the judgment rendered by this Court in

W.A.No.921 of 2021, dated 03.01.2022. Copy of the said judgment is

placed before this Court for perusal.

HCJ & DVSS,J

3. Considering the commonality of the issues involved in these writ

appeals and W.A.No.921 of 2021, we are inclined to dismiss these writ

appeals.

4. Accordingly, these Writ Appeals are dismissed in terms of the

judgment dated 03.01.2022 in W.A.No.921 of 2021. No costs. All the

pending miscellaneous applications shall stand closed. Copy of the

judgment in W.A.No.921 of 2021 be placed on record of these writ

appeals and be appended while communicating this judgment.

PRASHANT KUMAR MISHRA, CJ D.V.S.S. SOMAYAJULU, J Nn HCJ & DVSS,J

HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE & HON'BLE MR. JUSTICE D.V.S.S. SOMAYAJULU

WRIT APPEAL Nos.858, 859, 860, 862 & 863 OF 2022

(per Prashant Kumar Mishra, CJ)

Dt:06.12.2022

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