REGENT COMPUTRONICS PVT. LTD.

T. Santosh Kumar Appellant

V/S

The Joint Collector Respondents

Referred Judgements :-

RAFAT ALI V. SUGNI BAI [REFERRED TO]
AMAR SINGH VS. CUSTODIAN EVACUEE PROPERTY PUNJAB [REFERRED TO]
HARI SHANKAR VS. RAO GIRDHARI LAL CHODHURY [REFERRED TO]
SURAJ LAMP AND INDUSTRIES PVT LTD VS. STATE OF HARYANA [REFERRED TO]
K SEETHARAMA REDDY VS. HASSAN AH KHAN [REFERRED TO]
KONKANA RAVINDER GOUD VS. BHAVANARISHI CO OPERATIVE HOUSE BUILDING SOCIETY HYDERABAD [REFERRED TO]
A RANI VS. JOINT COLLECTOR CHITTOOR [REFERRED TO]
CHINNAM PANDURANGAM VS. MANDAL REVENUE OFFICER [REFERRED TO]
KOLA SATYA RAO VS. JOINT COLLECTOR VIZIANAGARAM DISTRICT VIZIANAGARAM [REFERRED TO]
BASIREDDY RUKMINAMMA VS. JOINT COLLECTOR [REFERRED TO]
MUNSHA SINGH DHAMAN SINGH AND ORS. VS. THE STATE OF PUNJAB AND ORS. [REFERRED TO]

JUDGEMENT

(1.) THE writ petitions are directed against the common order dated 02.07.2011 in case No. D1/28/2005 (File No. D1/6814/2005) and case No. D1/14/2009 (File No. D1/1715/2009) passed by the Joint Collector, Mahabubnagar, first respondent herein, allowing separate revision petitions filed by the third respondent in each of the writ petitions.

(2.) THE relevant facts in these writ petitions are required to be stated in detail in order to appreciate the issue involved.

(3.) WHILE the scope of the present writ petitions is evidently the common order of the Joint Collector, which is impugned, passed under the ROR Act, for the moment the facts and proceedings arising out of the Inams Act do not directly arise for consideration herein. Hence, I would refer to the said proceedings only wherever it is necessary.

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T. SANTOSH KUMAR Vs. THE JOINT COLLECTOR

Referred Judgements :-

JUDGEMENT

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