REGENT COMPUTRONICS PVT. LTD.

STATE OF A.P. Appellant

V/S

L.Ramesh Respondents

Referred Judgements :-

ANJI RAJU VS. STATE OF ANDHRA PRADESH [REFERRED TO]
AND OTHERS VS. GANNAMANENI KOTAIAH [REFERRED TO]
PATEL NARSHI TAKHERSHI AND OTHERS VS. PRADYUMANSINGHJI ARJUNSINGHJI [REFERRED TO]
STATE BANK OF INDIA VS. S.N.GOYAL [REFERRED TO]
SMT.KUNTESH GUPTA VS. MANAGEMENT OF HINDU KANYA MAHAVIDYALAYA,SITAPUR [REFERRED TO]
HYDERABAD URBAN DEVELOPMENT AUTHORITY VS. S.B.KIRLOSKAR [REFERRED TO]
HINCH LAL TIWARI VS. KAMALA DEVI [REFERRED TO]
INTELLECTUALS FORUM TIRUPATHI VS. STATE OF A P [REFERRED TO]
BOLLINENI PEDAYOGAIAH VS. JOINT COLLECTOR OFFICER ONGOLE [REFERRED TO]
MANDAL REVENUE OFFICER VISAKHAPATNAM VS. KANCHUBRIKI PRAVATHAMMA [REFERRED TO]
K NAGARATHNAMMAL VS. S IBRAHIM SAHEB [REFERRED TO]
PASUPULETI KRISHNAMURTHI VS. ANNADASU BAPANAYYA AND ORS. [REFERRED TO]
SARVEPALLI RAMAIAH (DIED) AS PER LRS AND OTHERS VS. THE DISTRICT COLLECTOR, CHITTOOR DISTRICT AND OTEHRS [REFERRED TO]

JUDGEMENT

(1.) This Writ Appeal is filed against the Judgment of the learned Single Judge dtd. 4/8/2021 in W.P.No.8883 of 2020.

(2.) Heard Sri B. Seshibhushan Rao, learned Special Government Pleader attached to the office of the Learned Additional Advocate General for the Appellants and Sri Ambati Sudhakar Rao, learned counsel for the respondents.

(3.) Erragunta and Karakambadi villages of Renigunta Mandal of Chittoor District were Inam Estates regulated by the provisions of the A.P. (Andhra Area) Estates Land Act, 1908 and the A.P. (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1960 (hereinafter referred as Estate Abolition Act).

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STATE OF A.P. Vs. L.RAMESH

Referred Judgements :-

JUDGEMENT

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