BODHIRAM SETHY Vs. TAHASILDAR DHARMASALA

JUDGEMENT

(1.) Since both the writ petitions involve similar questions of fact and law, they are taken up together for analogous hearing and are being disposed of by this common judgment.

(2.) The petitioners, who are licensees for the sairat quarries, being aggrieved by the lease agreement cancellation orders dated 13-5-2011 passed by the Tahasildar. Dharmasala under Annexures 5 & 4 respectively, have prayed this Court to :

(3.) Learned counsel for the petitioners indicates the expenditures said to have been incurred by the petitioners in both the case are as follows :