REGENT COMPUTRONICS PVT. LTD.

GADDE NAGABUSHANAMMA Appellant

V/S

GOVERNMENT OF ANDHRA PRADESH Respondents

Referred Judgements :-

SAMATHA HYDERABAD ABRASIVES AND MINERALS PRIVATE LIMITED VS. STATE OF ANDHRA PRADESH [REFERRED TO]
T LEELAVATHAMMA VS. REGIONAL TRANSPORT OFFICER NELLORE [REFERRED TO]
SADANAPALLI RAMACHANDRA VS. SPECIAL DEPUTY COLLECTOR TRIBAL WELFARE PALWANCHA DISTRICT KHAMMAM [REFERRED TO]
GADDAM NARSA REDDY VS. COLLECTOR ADILABAD DISTRICT [REFERRED TO]
JAVVADI SAMBA MURTHY VS. AGENT TO THE GOVERNMENT EAST GODAVARI DIST AT KAKINADA [REFERRED TO]
MANYAM GANGARAJU VS. DEPUTY COLLECTOR RAMPACHODAVARAM EG DIST [REFERRED TO]
K NAGESWARA RAO VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
VADDI VEERAIAH VS. AGENT TO GOVERNMENT KHAMMAM [REFERRED TO]
A NAGARATHNAM VS. COMMISSIONER S S AND LAND RECORDS [REFERRED TO]

JUDGEMENT

(1.) Smt. Gadde Nagabushanamma assails the Memo N0.2167/F1/83-5, dated 20-10-1993, of the 1st respondent-Government of Andhra Pradesh, and the connected records and seeks invalidation of the impugned proceedings in the circumstances and for the reasons set out herein. The factual scenario on the undisputed facts:-

(2.) Contentions of the Petitioner:

(3.) Analysis of the Legislative environment and the precedents cited in the context of the aforesaid contentions :Legislative Environment:

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GADDE NAGABUSHANAMMA Vs. GOVERNMENT OF ANDHRA PRADESH

Referred Judgements :-

JUDGEMENT

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