GIMPEX LIMITED Vs. J ASHOK KUMAR

JUDGEMENT

(1.) These three writ appeals are being disposed of by a common judgment since the subject matter that arises for consideration in all the appeals is one and the same.

(2.) W.A. No. 1913 of 2003 is filed against the order, dated 27-3-2003, of a learned stngle judge of this Court passed upon a writ petition (W.P. No. 10264 of 2000), filed by the 1st respondent - J. Ashok Kumar. The subject matter of the said writ petition was the order passed by the 2nd respondent - Government of India, Ministry of Mines, in order No 77/2000 in revision application file No.2 (8) 1999 - Rc.ll, dated 17-5-2000.

(3.) The other two writ appeals are filed against the order, dated 19-1-2004, of a learned single Judge of this Court whereunder and whereby the learned judge dismissed the writ petitions filed by the appellant challenging the order of the State of Andhra Pradesh, sanctioning the mining lease in favour of respondent Nos.1 and 6 herein.