REGENT COMPUTRONICS PVT. LTD.

A.RAGHUNATHA RAO Appellant

V/S

GOVT. OF A.P. Respondents

Referred Judgements :-

YOUNG V. BRISTOL AEROPLANE CO. LTD [REFERRED TO]
YADAIAH V. GOPVERNMENT OF A.P. [REFERRED TO]
YOUNG V. BRISTOL AEROPLANE CO. LTD. [REFERRED TO]
LANCASTER MOTOR CO. (LONDON) LTD. V. BREMITH LTD. [REFERRED TO]
JAISRI SAHU VS. RAJDEWAN DUBEY [REFERRED TO]
STATE OF RAJASTHAN VS. NOOR MOHAMMAD [REFERRED TO]
AMAR NATH OM PRAKASH FOOD CORPORATION OF INDIA VS. STATE OF PUNJAB [REFERRED TO]
A R ANTULAY VS. R S NAYAK [REFERRED TO]
SHREECHAMUNDIMOPEDSLTD VS. CHURCH OF SOUTH INDIA TRUST ASSOCIATION CSICINOD SECRETARIAT MADRAS [REFERRED TO]
THURAKA ONNURAMMA VS. TAHSILDAR KADIRI [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Ramana Reddy, senior Counsel for the petitioner, the learned AGP for Panchayat Raj and Rural Development and Mr. P. Gangaiah Naidu, the learned Counsel for the 4th Respondent.

(2.) All the Counsels have agreed to dispose of the main writ petition.

(3.) The petitioner has preferred this fourth-writ petition questioning the orders of the 2nd respondent-District Collector (Panchayat-Wing) Krishna District, Machilipatnam bifurcating Marribandam revenue village from the Seetharampuram Gram Panchayat and constituting separate Marribandam Gram Panchayat.

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A RAGHUNATHA RAO Vs. GOVT OF ANDHRA PRADESH

Referred Judgements :-

JUDGEMENT

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