(1.) Since, both the writ petitions are integrally connected and the petitioners are one and the same, are being disposed of by this Common Order.
(2.) W.P No.18633 of 2021, is filed under Article 226 of the Constitution of India, aggrieved by the order of the Special Tribunal dtd. 11/7/2021, with the following prayer viz.,
(3.) W.P No.21210 of 2021 is filed under Article 226 of the Constitution of India, challenging the Gazette Notification dtd. 22/2/1990, with the following prayer viz., For the reasons mentioned above, it is most humbly prayed that this Hon'ble Court may be pleased to grant a Writ, Order or Direction, more particularly in the nature of a Writ of Mandamus declaring the Andhra Pradesh Gazette bearing No. 8-A, Part 2, dtd. 22/2/1990 at Serial No.14505 and Page No.248 in respect of Survey No. 35 admeasuring Acres 1-22 Guntas equivalent to 7000 Sq. Yards situated in Nalgonda Town, Mandal and District as null and void on account of being issued in violation of the provisions of Waqf Act, 1995, being without jurisdiction, illegal, arbitrary and untenable in law apart from being voilative of Articles 14, 19, 21 and 300-A of Constitution of India and also the principles of natural justice and consequently to setaside the same along with all the actions taken in furtherance thereof and pass such other Order or Orders as this Hon'ble Court may deem fit and proper in the circumstances of the case and in the interest of justice.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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