AILA PAWAN KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. P.S. Rajasekhar, learned counsel for the petitioner in W.P. No.24282 of 2024, Mr. V. Murali Manohar, learned counsel for the petitioner in W.P. No.24338 of 2024 and Mr. S. Rahul Reddy, learned Special Government Pleader appearing on behalf of the respondents in both the writ petitions.

(2.) In both the writ petitions, challenge is to the notices issued by the Tahsildar, Medipally Mandal, Medchal - Malkajgiri District, under Sec. - 23 of the A.P. Water, Land and Trees Act, 2002 (for short 'WALT Act') and Andhra Pradesh (Telangana Area) Irrigation Act, 1357 Fasli (for short 'Irrigation Act').

(3.) Lis involved in both the writ petitions is one and the same, therefore, both the writ petitions were heard together and are being disposed of by way of this common order. However, since the petitioner and array of respondents in both the writ petitions are different. Therefore, for the sake of convenience, the parties are hereinafter referred to as they are arrayed in W.P. No.24282 of 2024.