(1.) Heard the learned Senior Counsel Sri. V.S.R. Anjaneyulu for the petitioner, the learned Additional Advocate General for the respondents and the learned Senior Counsel Sri. P. Veera Reddy for the
(2.) nd respondent. 2. The Writ Petition No. 26642 of 2022 is filed questioning the G.O.Ms.No.30, Minority Welfare (IDM) Department dtd. 13/8/2022 issued by the 1st respondent as violative of Article 14 of the Constitution of India and the provisions of the Waqf Act, 1995 and for initiation of the Criminal Contempt proceedings against the 2nd respondent under the provisions of the Contempt of Courts Act, 1971.
(3.) The Writ Petition No. 24358 of 2022 is filed questioning the show cause notice issued vide Memo No.1741160/DM/A/1/2022 dtd. 13/7/2022 by the 1st respondent as violative of Article 14 of the Constitution of India and the provisions of the Waqf Act, 1995 and for initiation of Criminal Contempt proceedings against the 2nd respondent under the provisions of the Contempt of Courts Act, 1971.
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