J JAIPAL Vs. GOVT OF A P

JUDGEMENT

(1.) These four writ petitions involve interconnected issued and are thus considered and disposed of by this common judgment.

(2.) Heard learned Counsel for the petitioners Sri M. Chandrasekhar Reddy and Smt. N. Sobha and learned Government Pleader for Industries and Commerce for the respondents.

(3.) The petitioners have been granted quarry leases which are subsisting, the details of which are as under: SI. No. Name WP No. Location and Extent Period of Lease 1. Mohd. Ibrahim Khan WP 9959 of 2001 343/1 of Ammenpura (v) Patancheru (M) Medak District 2.000 Hectares 17-3-1992 to 14-3-2014 2. J. Jaipal WP 9473 of 2001 343/ of Ammenpura (v) Patancheru (M) Medak District 3.00 Hectares 12-10-1990 to 11-7-2010 3. Miraj Osman Baig WP 9974 of 2001 343/1 of Ammenpura (v) Patancheru (M) Medak District 2.00 Hectares 12-10-1990 to 11-10-2012 4. Md. J. Jilani WP 9960 of 2001 327 of Ammenpura (v) Patancheru (M) Medak District 1.000 Hectares 4-11-1993 to 3-11-2008