ARUNACHALAM HOTELS PVT. LTD. Vs. TIRUMALA TIRUPATHI DEVASTANAMS

JUDGEMENT

(1.) Brief facts in W.P.No.13023 of 2020 are as follows:

(2.) Brief facts in W.P.No.12833 of 2021 are as follows:

(3.) In both the writ petitions, the writ petitioners are different but the respondents are one and the same and the issue involved in both the writ petitions is one and the same. Hence the two writ petitions are being disposed of with a common order.