P Naveen Rao, J. - (1.)Heard Mr. Y.Ashok Raj, learned counsel for petitioners in W.P.Nos.28473 and 28475 of 2019; Mr. A.K.Narasimha Rao, learned counsel for petitioners in W.P.No.27718; learned Government Pleader for Revenue for respondents 1 to 4 and Sri S.V.S. Chowdary learned counsel for respondents 5 and 6 in all the Writ Petitions.
(2.)All these three writ petitions are filed challenging the orders of Joint Collector in Case No. D5/5486/2017 dated 19.11.2019, wherein, M/s. Mahavir Builders/writ petitioner in W P Nos. 28473 and 28475 of 2019 is respondent no.8; Dargupally Shankaraiah and Dargupally Narasimha/writ petitioner in WP No. 27718 of 2019 are respondents 2 and 3; Dargupally Ramulu, D.Krishna, B.Suresh, P Laxman Rao, M/s Manjunatha Realtors (P) Ltd- respondents 10 and 13 to 16 in W P Nos. 28473 and 28475 of 2019 are respondents 1, 4 to 7; and B Shivarama Prasad, K.Srinivas Rao, C.Rajagopal Chowdary, E.Bhaskar Rao and M.Gopinath- respondents 5 to 9 in all the three writ petitions are revision petitioners.
(3.)The history of litigation pursued by the rival claimants and various orders passed by Revenue Authorities reminds of the 'snakes and ladders' game. Revenue Authorities have voluntarily contributed to the litigation. The litigation traces its roots to the year 1997 when Darugupally Narsimha filed application for issuance of pattadar pass books.