HANUMAN S/O RANGNATH GIRAM Vs. DIVISIONAL COMMISSIONER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the parties.

(2.) The writ petition No. 7569 of 2012 takes exception to the judgment and order passed by the Additional Collector, Parbhani dated 11th June, 2012 in Dispute No. 2012/A1/VP/CR29 and the judgment and order dated 30th July, 2012 passed by the Divisional Commissioner, Aurangabad Division, Aurangabad in Appeal No. DB/ Desk 2/ ZPVP /Appeal /CR /55 /2012. . The writ petition No. 7574 of 2012 takes exception to the judgment and order passed by the Additional Collector, Parbhani dated 11th June, 2012 in Dispute No. 2012/A1/VP/CR28 and the judgment and order dated 30th July, 2012 passed by the Divisional Commissioner, Aurangabad Division, Aurangabad in Appeal No. DB/ Desk 2/ ZPVP /Appeal /CR /54/2012.

(3.) The background facts for filing the writ petitions, as disclosed in the petitions, are as under :