REGENT COMPUTRONICS PVT. LTD.

D.RAMANA RAJU Appellant

V/S

YENDAPALLI GOWRAMMA Respondents

Referred Judgements :-

GOVIND PRASAD VS. BALAKUNWAR [REFERRED TO]
REM SINGH HYANKI VS. DEB SINGH BISHT [REFERRED TO]
VEERASWAMI VS. TALLURI NARAYANA [REFERRED TO]
CHAKRAPANI JAGANNATH PRASAD VS. CHANDOO SAHADEO [REFERRED TO]
SARJU PERSHAD RAMDEO SAHU VS. JWALESHWARI PRATAP NARAIN SINGH [REFERRED TO]
HARI VISHNU KAMATH VS. AHMAD ISHAQUE [REFERRED TO]
SATYANARAYAN LAXMINARAYAN HEGDE VS. MALLIKARJUN BHAVANAPPA TIRUMALE [REFERRED TO]
SYED YAKOOB VS. K S RADHAKRISHNAN [REFERRED TO]
T PREM SAGAR VS. STANDARD VACUUM OIL COMPANY MADRAS [REFERRED TO]
STATE OF ANDHRA PRADESH VS. CHITRA VENKATA RAO [REFERRED TO]
SAWARN SINGH VS. STATE OF PUNJAB [REFERRED TO]
MADHUSUDAN DAS VS. NARAYANIBAI [REFERRED TO]
CHANDAVARKAR SITA RATNA RAO VS. ASHALATA S GURAM [REFERRED TO]
RAJBIR KAUR VS. S CHOKESIRI AND CO [REFERRED TO]
S KUNJAN PILLAI VS. PEIRCE LESLIE AND CO [REFERRED TO]
BHAGWAN SINGH VS. UJAGIR SINGH [REFERRED TO]

JUDGEMENT

(1.) The 1st respondent in Writ Petition No.10037/87 appeals the Judgment of our learned brother Radhakrishna Rao, J.

(2.) Petitioners in the above Writ Petition sought the issue of a writ of certiorari to quash the order of the District Judge, West Godavari in ATA No.58/85, reversing the order of the Special Officer-curn-District Munsif, Chintalapudi of the same District in ATC No.1/83. The facts which led to the writ petition are the following:

(3.) We will refer to the parties as they were arrayed before the learned single Judge.

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D RAMANA RAJU Vs. Y GOWRAMMA

Referred Judgements :-

JUDGEMENT

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