REGENT COMPUTRONICS PVT. LTD.

Budda Jagadish Chandra Prakash Appellant

V/S

Ganti Satya Kalyani Respondents

Referred Judgements :-

COL. AVATAR SINGH SEKHON V. UNION OF INDIA AND OTHERS [REFERRED TO]
SOW CHANDRA KANTE VS. SHEIKH HABIT [REFERRED TO]
MEERA BHANJA VS. NIRMALA KUMARI CHOUDHURY [REFERRED TO]
PARSION DEVI VS. SUMITRI DEVI [REFERRED TO]
LILY THOMAS VS. UNION OF INDIA [REFERRED TO]
JAIN STUDIOS LTD VS. SHIN SATELLITE PUBLIC CO LTD [REFERRED TO]
UNION OF INDIA VS. SANDUR MANGANESE AND IRON ORES LTD [REFERRED TO]
KAMLESH VERMA VS. MAYAWATI [REFERRED TO]
RATNAMMA VS. THE REVENUE DIVISIONAL OFFICER, DHARMAVARAM, ANANTHAPUR DISTRICT AND ORS. [REFERRED TO]
KURUVA HANUMANTHAMMA VS. THE STATE OF ANDHRA PRADESH [REFERRED TO]
S. MURALI SUNDARAM VS. JOTHIBAI KANNAN [REFERRED TO]

JUDGEMENT

(1.) This review petition is filed by the petitioners/respondents 4 and 5 seeking review of the order dtd. 6/1/2022 in W.P.No.24500/2015 passed by learned single Judge allowing the the writ petition and declaring the order dtd. 29/7/2015 in Appeal No.412/2015 passed by the 2nd respondent in the writ petition as illegal, arbitrary and without jurisdiction and consequently directing the 3rd respondent therein to restore the title deeds (TDs) and pattadar-passbooks (PPBs) issued in faovur of the writ petitioners.

(2.) The factual matrix of the case is thus:

(3.) Heard Sri M.R.S Srinivas, learned counsel for review petitioners and Ms. V. Himabindu, learned counsel for respondents.

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BUDDA JAGADISH CHANDRA PRAKASH Vs. GANTI SATYA KALYANI

Referred Judgements :-

JUDGEMENT

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