SYED ACRAMUNISA Vs. CONSERVATOR OF FORESTS

JUDGEMENT

(1.) Both these petitions are filed by the same petitioner and the issue involved in these writ petitions is one and the same. Therefore, I am of the view that it is appropriate to decide both the petitions by common order taking Writ Petition No.32597 of 2013 as leading petition.

(2.) W.P. No.32597 of 2013 came to be filed under Article 226 of the Constitution of India seeking the following relief:-

(3.) Mrs. Syed Acramunisa who is the wife of one Mahaboob Basha (late) has filed the present writ petition, in the capacity of legal heir as her husband i.e. Mr. Mahaboob Basha is no more, challenging the action of the respondent Nos.1 and 2 in issuing the proceedings in Rc.No.4530/2013/M6, dtd. 24/10/2013 and Rc.No.2964/2003-P7, dtd. 10/6/2013 respectively.