LAWS(APH)-1988-4-29

SPECIAL DEPUTY COLLECTOR LAND ACQUISITION UNIT NO IV SOMESELA PROJECT RAJAMPET Vs. C VENKATASUBBA REDDY MOTHERS

Decided On April 19, 1988
SPECIAL DEPUTY COLLECTOR, LAND ACQUISITION UNIT NO.IV SOMESELA PROJECT, RAJAMPET Appellant
V/S
C.VENKATASUBBA REDDY MOTHERS Respondents

JUDGEMENT

(1.) IN view of the judgment in A.S. (S.R. 1969/88) and C.M.P. (S.R. No. 4565/88). The office objections is overruled. Appeal may be numbered if otherwise in order.