REGENT COMPUTRONICS PVT. LTD.

Miriyala Renuka Devi And Others Appellant

V/S

The State Of Andhra Pradesh, Rep. By Public Prosecutor, High Court At Hyderabad And Others Respondents

Referred Judgements :-

MADHAV KESHAV MIRASHI V. THE STATE [REFERRED TO]
ALASARAY MOHAMMAD'S [REFERRED TO]
A.SIVA REDDY V. COLLECTOR [REFERRED TO]
MAIMUNA BEGUM V. STATE OF TELANGANA [REFERRED TO]
POORAN MAL SHRI HANUMAN PERSHAD GANERWALA JAGAT RAM MAGO RAMJI DAS SHARMA VS. DIRECTOR OF INSPECTION INVESTIGA TION NEW DELHI:DIRECTOR OF INSPECTION NEW DELHI:SHRI R N LIMAYA:SHRI R N LIMAYA [REFERRED TO]
STATE OF PUNJAB VS. BALDEV SINGH [REFERRED TO]
KAILASH PRASAD YADAV VS. STATE OF JHARKHAND [REFERRED TO]
SRI SAI TRADERS VS. ASSISTANT SUPPLY OFFICER CIRCLE I [REFERRED TO]

JUDGEMENT

(1.) These three revisions almost since involve same questions of law, though facts are different, thereby taken up for common disposal from different hearings.

(2.) Heard both sides and perused the respective impugned orders of the District Collector vis--vis the lower appellate Court and the respective grounds of revisions and the respective contentions raised with provisions and propositions of law in relation thereto.

(3.) The common questions of law involved in answering the respective revisions are:

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MIRIYALA RENUKA DEVI AND OTHERS Vs. THE STATE OF ANDHRA PRADESH, REP. BY PUBLIC PROSECUTOR, HIGH COURT AT HYDERABAD AND OTHERS

Referred Judgements :-

JUDGEMENT

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