A NARENDRARAJA Vs. GOVERNMENT OF AP

JUDGEMENT

(1.) SINCE these two writ petitions raised common questions of fact and law, they are heard and being disposed of together by a common order.

(2.) THESE two writ petitions are filed feeling aggrieved by separate, but identical orders dated 1/12/2004 passed by respondent no. 1, whereby it confirmed the orders passed by respondent No. 2 cancelling the quarry leases of the petitioners.

(3.) THE petitioner in WP No. 10345 of 2005 is a transferee of quarry lease in respect of Grey Granite over an extent of 1. 093 hectares in Sy. No. 104 of Muddanapalle village, Shanthipuram Mandal, Chittoor District from the original lessee Sri D. Ramana. The original lessee was granted quarry lease for a period of 15 years on 4. 5. 1993 and the said lease was transferred in favour of the petitioner through proceedings dated 23. 1. 1999 of respondent No. 3.