M.RAJSHEKAR REDDY Vs. SERI SRINIVAS REDDY

JUDGEMENT

(1.) Since the issue involved in these matters is common, they are being disposed of by this common judgment

(2.) Heard Sri J.Prabhakar, learned Senior Counsel appearing for Sri Muppu Ravinder Reddy, learned counsel for the appellants in W.A.No.562 of 2025, Sri T.Surya Satish, learned counsel appearing for Sri K.Aravind Rao, learned counsel for the respondent No.1 in W.A.No.562 of 2025/respondent No.5 in W.P.No.33362 of 2025, and Ms.T.Swetcha, the learned Assistant Government Pleader appearing for the learned Government Pleader for Revenue appearing for the respondent Nos.2 to 6 in W.A.No.562 of 2025/respondent Nos.1 to 4 in W.P.No.33362 of 2025.

(3.) Writ Appeal No.562 of 2025 is filed by the appellants/third parties being aggrieved by the order dtd. 29/4/2025 passed in W.P.No.13462 of 2025 by the learned Single Judge, wherein a direction was issued to the respondent No.5 to take up a fresh F-Line application, intimate any further fee required, conduct the survey, demarcation and fixation of boundaries and complete the entire exercise within forty-five (45) working days, while clarifying that no opinion was expressed on title or possession.