REGENT COMPUTRONICS PVT. LTD.

THANDRALA NARSAIAH Appellant

V/S

PASTAPURAPU BHADRAIAH Respondents

Referred Judgements :-

QUEEN V. COMMISSIONERS FOR SPECIAL PURPOSES OF INCOME-TAX [REFERRED TO]
FARMER V. COTTONS TRUSTEES [REFERRED TO]
DIRECTOR OF PUBLIC PROSECUTIONS V. HEAD [REFERRED TO]
IN RE,FULHAM ETC.,RENT TRIBUNAL [REFERRED TO]
BEAN V. DONCASTER AMALGAMATED COLLIERIES [REFERRED TO]
REGINA V. LEWES JUSTICES [REFERRED TO]
IVEAGH (EARL OF) V. MINISTER OF HOUSING AND LOCAL [REFERRED TO]
REGINA V. GOVERNOR OF BRIXTON PRISON,EX PARTE,SOBLEN [REFERRED TO]
IVEAGH (EARL OF) V. MINISTER OF HOUSING AND LOCAL GOVERNMENT [REFERRED TO]
ASHBRIDGE INVESTMENTS LTD. V. MINISTER [REFERRED TO]
MARADANA MOSQUE TRUSTEES V. MAHMUD [REFERRED TO]
REG. V. GOVERNOR OF BROXTON PRISON,ARMAH,EX- PARTE [REFERRED TO]
MUTHU GOUNDER V. GOVT. OF MADRAS [REFERRED TO]
DWARKA DAS BHATIA VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
RAM MANOHAR LOHIA VS. STATE OF BIHAR [REFERRED TO]
BARIUM CHEMICALS LIMITED VS. COMPANY LAW BOARD [REFERRED TO]
MOTI LAL JAIN VS. STATE OF BIHAR [REFERRED TO]
ROHTAS INDUSTRIES VS. S D AGARWAL [REFERRED TO]
RASHBIHARI PANDA VS. STATE OF ORISSA [REFERRED TO]
A NATESA ASARI VS. STATE OF MADRAS [REFERRED TO]
PERIATHAMBI MUDALIAR VS. SPECIAL TAHSILDAR L A PLANNING SCHEME COIMBATORE AND [REFERRED TO]

JUDGEMENT

(1.) The following question has been referred to the Full Bench by our learned brothers Narasimham and Parthasarathi, JJ., by their order of reference dated 26/10/1970.

(2.) The facts which are said to give rise to the said question may be briefly stated. Respondents 1 to 6 filed W.P.No.1223 of 1966 for the issue of a writ of Certiorari to quash the Memo No. 317-R-1/66-3, Education, dated 11/04/1966. It was alleged inter alia that petitioners 1 and 2 are the pattadars of S. Nos. 2/A admeasuring 0.22 guntas and 2/B admeasuring Ac. 1.20 guntas respectively. Petitioners 3 to 6 are alienees from petitioners 1 and 2 claiming themselves to be occupants as well as tenants.

(3.) The Government , they allege, intended to acquire S. No. 8 admeasuring Ac. 4-20 guntas, which is contiguous to Harijan locality and which satisfied the requirements of the needy Harijans. Sri P.Krishna Rao, Patwari, Pattadar of S. No. 8 by dint of his influence swerved the acquisition proceedings from S.No. 8 to S.No. 5, S.No. 5 because of effective steps taken by its pattadars could not be acquired. Consequently S. Nos. 2/A and 2/B are being acquired.

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THANDRALA NARSAIAH Vs. PASTAPURAPU BHADRAIAH

Referred Judgements :-

JUDGEMENT

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