REGENT COMPUTRONICS PVT. LTD.

MANGU RAMDAS Appellant

V/S

MADURAI VENKATARATNAM Respondents

Referred Judgements :-

PRESTCOST (GENERAL) LTD. V. MINISTER OF LABOUR [REFERRED TO]
DARYAO HURMAT S O SATWA MAHENDRA LAL JAINI ROOP CHAND BRUHAN KUMAR SADASHIV RAMCHANDRA DALVI VS. STATE OF UTTAR PRADESH [REFERRED TO]
VITHAL YESHWANT JATHAR VS. SHIKANDARKHAN MAKHTUMKHAN SARDESAI [REFERRED TO]
GANGAPPA GURUPADAPPA GUGWAD GULBARGA VS. RAGHAWWA WIDOW OF LOCHANAPPA GUGWAD [REFERRED TO]
R PENTAMMA VS. SISTA LAKSHMANNA [REFERRED TO]
MADDALA SUBBA RAO VS. ESTATES ABOLITION TRIBUNAL DISTRICT JUDGE EAST GODAVARI RAJAHMUNDRY [REFERRED TO]
GOPAJOSYULA SURYAKANTHAMMA VS. LOKAVARAPU SANYASI [REFERRED TO]
BURMAH SHELL AND STORAGE AND DISTRIBUTING CO OF INDIA VS. LABOUR APPELLATE TRIBUNAL OF INDIA MADRAS BENCH NOW [REFERRED TO]
CHANDU LAL VS. KALILUR RAHAMAN (LORD SIMONDS) [REFERRED TO]
KISHUN PRASAD PANDEY VS. DURGA PRASAD THAKUR [REFERRED TO]
MT MUNNI BIBI VS. TIRLOKI NATH [REFERRED TO]

JUDGEMENT

(1.) The Assistant Settlement Officer, Anakapally started a suo motu enquiry under Section 15 of the Madras Estate (Abolition and Conversion into Ryotwari) Act, (hereinafter called " the Act") to determine the nature and history of the land and to consider the claims of the land holders for the grant of ryotwari patta.

(2.) At a later stage of the said enquiry two land-holders claimed patta for themselves alleging inter alia that the land in question is zeryothi private land.

(3.) The 1st respondent in the proceedings opposed the claim of the land-holders and claimed patta for himself contending that he has the occupancy rights and he is therefore entitled to the patta.

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MANGU RAMDAS Vs. MADURAI VENKATARATNAM

Referred Judgements :-

JUDGEMENT

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