ABHAY MANOHAR SAPRE,J. - (1.) Leave granted.
(2.) These appeals are filed against the final judgment and order dated 17.09.2014 passed by the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh in Writ Petition No. 15055 of 2004 and Writ Petition No. 27567 of 2008 whereby the Division Bench allowed Writ Petition No.15055 of 2004 by reversing the judgment dated 16.06.2004 of the Special Court in LGC No.41 of 1998 and dismissed Writ Petition No. 27567 of 2008 while confirming the judgment dated 23.10.2008 of the Special Court in LGC No.50 of 2004.
(3.) In order to appreciate the issues involved in these two appeals, few relevant facts need mention.;