LAWS(APH)-2003-10-48

STATE OF ANDHRA PPADESH Vs. PALTATI SHARAVAN KUMAR

Decided On October 31, 2003
STATE OF ANDHRA PRADESH Appellant
V/S
PALTATI SHARAVAN KUMAR Respondents

JUDGEMENT

(1.) The State of Andhra Pradesh, represented by Chief Secretary, Hyderabad and others are fighting this legal battle against the respondents by moving this batch of Review Applications as against the Judgment and decree made in O.S.A. Nos. 19 of 2001 and Batch dated 24-8-2001 in C.S.No. 14/58.

(2.) These Review Applications came up for hearing before the Division Bench consisting of Dr. Motilal B. Naik, J., and one of us (P.S. Narayana, J.), and the said Division Bench on 12-7-2002 made the following order:

(3.) These Review Applications are filed to review the Judgment in O.S.A.Nos. 19 to 26 of 2001, disposed of on 24-8-2001 by B. Subhashan Reddy, J. as he then was and one of us (P.S. Narayana, J.). Though elaborate submissions were made in the said Judgment at para 2 it was recorded: