- (1.)Since the subject property and parties in both the writ petitions are one and same, they are heard together and disposed of by this common order.
(2.)In W.P.No.23426 of 2013, the petitioner seeks a direction from this Court to call for the records relating to and connected with proceedings in order dtd. 20/7/2013 in Revision No.F2/5558/2013 passed by respondent No.1 and quash the same as erroneous, arbitrary and illegal.
(3.)In W.P.No.4386 of 2014 the petitioner has questioned the inaction of the respondent Nos.2 and 3 therein in providing police security for the petitioner in cultivating petitioner's land admeasuring Acs.4-35 guntas in survey No.12/20 situated at Lingarajpally Village, Atmakur Mandal, Nalgonda District, as illegal and arbitrary.