REGENT COMPUTRONICS PVT. LTD.

FARHAD GEW IRANI Appellant

V/S

GOVERNMENT OF ANDHRA PRADESH Respondents

Referred Judgements :-

K RAMADAS SHENOY VS. CHIEF OFFICERS TOWN MUNICIPAL COUNCIL UDIPI [REFERRED TO]
G N KHAJURIA VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
M I BUILDERS PVT LIMITED VS. RADHEY SHYAM SAHU [REFERRED TO]
FRIENDS COLONY DEVELOPMENT COMMITTEE VS. STATE OF ORISSA [REFERRED TO]
RAJINDER SINGH VS. STATE OF HARYANA [REFERRED TO]
MAHENDRA BABURAO MAHADIK VS. SUBHASH KRISHNA KANITKAR [REFERRED TO]
K K BHALLA VS. STATE OF M P [REFERRED TO]
S N CHANDRASHEKAR VS. STATE OF KARNATAKA [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The above noted writ petitions are being disposed of by a common order because the issues raised therein are inter-related.

(2.) We shall first notice the facts, which have been culled out from the pleadings and documents of the parties. The same are as under:

(3.) The declarant preferred an appeal against the final statement. Commissioner of Land Reforms and Urban Land Ceiling, Hyderabad-cum-Appellate Authority (hereinafter referred to as 'the Appellate Authority') admitted the appeal and stayed the order of the Special Officer. But, after hearing the representatives of the parties, the Appellate Authority vide its order dated 28-8-1986 dismissed the appeal.

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FARHAD GEW IRANI Vs. GOVERNMENT OF A P

Referred Judgements :-

JUDGEMENT

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