SANGAMITRA EDUCATIONAL SOCIETY Vs. STATE OF A.P.

JUDGEMENT

(1.) WP No.10655 of 2024 is filed under Article 226 of the Constitution of India for the following relief:

(2.) WP No.25920 of 2024 is filed under Article 226 of the Constitution of India for the following relief:

(3.) As the issue involved in both the writ petitions is one and the same, they are being taken up for hearing as well as disposed of by way of this Common Order.