B. P. Singh, J. - (1.) Special leave granted.
(2.) In this batch of appeals the common judgment and order of the High Court of Judicature of Andhra Pradesh at Hyderabad dated April 27, 2004 has been assailed. The High Court by its aforesaid common judgment and order allowed several writ appeals against which the appellant, A.P. Co-operative Oil Seeds Growers Federation Ltd. (hereinafter referred to as the Federation) has preferred appeals. The respondents whose writ appeals were allowed by the High Court are D. Achyuta Rao, Mohd. Anwar Ali, M. Seshagri Rao, K vs. N. Rao, Shekhar Goud and U.S. Rao. They shall hereinafter be referred to as the contesting respondents.
(3.) D. Achyuta Rao had preferred writ petition Nos. 9565 and 13985 of 2003 which were dismissed by the learned Single Judge but the writ appeals being Nos. 1786 and 1787 of 2003 were allowed by the High Court against which the Federation has preferred the appeals arising out of SLP (C) Nos. 15912-15913 of 2004.;