REGENT COMPUTRONICS PVT. LTD.

P.VENKATESWARLU Appellant

V/S

GOVT. OF A.P. Respondents

Referred Judgements :-

B. MAHENDERREDDY V. GOVT. OF A.P. [REFERRED TO]
NGOS. COLONY DEVELOPMENT COMMITTEE V. DISTRICT COLLECTOR,KRISHNA,KACHILIPATNAM [REFERRED TO]
H.G.N. SAMITY V. CHIEF SECRETARY [REFERRED TO]
M. C. MEHTA V. UNION OF INDIA [REFERRED TO]
K RAMADAS SHENOY VS. CHIEF OFFICERS TOWN MUNICIPAL COUNCIL UDIPI [REFERRED TO]
SACHIDANAND PANDEY VS. STATE OF WEST BENGAL [REFERRED TO]
BANGALORE MEDICAL TRUST VS. B S MUDDAPPA [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
M I BUILDERS PVT LIMITED VS. RADHEY SHYAM SAHU [REFERRED TO]
ALLAHABAD BANK VS. CANARA BANK [REFERRED TO]
RAMANUJAM S R VS. CHIEF SECRETARY TO GOVERNMENT [REFERRED TO]
USHODAYA PUBLICATIONS PRIVATE LIMITED VS. M RAMANAMMA [REFERRED TO]

JUDGEMENT

(1.) These writ petitions involving common questions of fact and law were heard together and are being disposed of by this common judgment.

(2.) The controversy in these writ petitions centers around the action o respondents 1 to 4 in permitting respondents 5 and 6 to construct commercial complex in land admeasuring 600 square yards, which was earmarked for a park, in Plot Nos.Sl and S2 of Indian Airlines Housing Colony located in Survey No. 194/11 of Begumpet village, Rangareddy District. Facts in brief:

(3.) The facts as stated in Writ Petition No. 1253 8 of 1999, which is filed in public interest, are being considered for the purpose of deciding the questions involved.

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P VENKATESWARLU Vs. GOVT OF A P

Referred Judgements :-

JUDGEMENT

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