REGENT COMPUTRONICS PVT. LTD.

T Santosh Kumar Appellant

V/S

JOINT COLLECTOR, MAHABUBNAGAR Respondents

Referred Judgements :-

AMAR SINGH VS. CUSTODIAN EVACUEE PROPERTY PUNJAB [REFERRED TO]
HARI SHANKAR VS. RAO GIRDHARI LAL CHODHURY [REFERRED TO]
RAFAT ALI VS. SUGNI BAI [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]

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.) I have heard Mr. V. Hariharan, learned counsel for the petitioners in both the writ petitions and Mr. B. Venkat Rama Rao, learned counsel for the contesting third respondent in both the writ petitions apart from the learned Government Pleader representing respondents 1 and 2.

Click here to view full judgment.

T SANTOSH KUMAR Vs. JOINT COLLECTOR, MAHABUBNAGAR

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address