AP STATE WAKF BOARD Vs. REDDY SURESH KUMAR

JUDGEMENT

(1.) Since these two writ appeals arise out of one order, this Court deems it appropriate to hear and dispose of these two appeals by way of this common judgment.

(2.) Heard Sri P. Veera Reddy, learned Senior Counsel, representing Sri S. Arifulla, learned Standing Counsel for the Andhra Pradesh State Waqf Board, for the appellant in WA.No.643 of 2022, Sri P. Subhash, learned Government Pleader for Revenue, for the appellants in WA.No.456 of 2022 and Sri O. Manohar Reddy, learned Senior Counsel, representing OMR Law Firm, for the writ petitioner.

(3.) Challenge in these appeals, preferred under Clause 15 of the Letters Patent, is to the order dtd. 7/10/2021, passed by the learned single Judge in WP.No.3348 of 2021.