Andhra Pradesh High Court - Amravati
Vistha Educational Society,Rep.By Its ... vs The Tahsildar, Araku Valley, ... on 30 January, 2025
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE No.: W.P.No.16996 of 2008
PROCEEDING SHEET
Sl. OFFICE
No DATE ORDER NOTE
CGR, J.
6) 30.01.2025 Sri C.V.R. Rudra Prasad, learned counsel for the petitioner, would submit that the present writ petition has been filed against the orders of resumption passed by the Mandal Revenue Officer by which the land which was given on lease to the petitioner Society by way of registered lease deed, dated 04.11.1982 which was for a period of 99 years was resumed, and this Court has passed interim orders directing status quo to be maintained. Later on, the District Collector also passed similar order of resumption with respect to the same land on same set of facts i.e., alleged violation of lease conditions and the same has been challenged in W.P. No.45288 of 2016 wherein this Court has passed interim order of suspension, therefore, he would urge that both the writ petitions be heard together.
As the issue raised in this writ petition as well as in the other writ petition concern the same subject land and identical, though the impugned orders are passed in one by the Mandal Revenue Officer and in another by the District Collector, this Court feels that both the writ petitions be heard together.
The Registry is directed to place the present writ petition before the Hon'ble the Chief Justice in order to obtain necessary orders for listing this writ petition along with W.P. No.45288 of 2016.
_______ CGR, J.
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