REGENT COMPUTRONICS PVT. LTD.

P KRISHNA PRASAD Appellant

V/S

DAVULURI PEDA VENKATESWARLU Respondents

Referred Judgements :-

P.V.CHOUDARY V. K.K.VEERABHADRACHARI [REFERRED TO]
UJAGAR SINGH VS. STATE OF PUNJAB [REFERRED TO]
KESHAV NILKANTH JOGLEKAR KESHAV LAXMAN DESAI KRISHNA GANGARAM DESAI NANA RAMJEE PATIL GANGARAM LAXMAN REDDY GULAB RAO BHANRAO GANGACHARYA PRAHLAD KRISHNA KURANE VS. COMMISSIONER OF POLICE GREATER BOMBAY:COMMISSIONER OF POLICE GREATER BOMBAY:COMMISSIONER OF POLICE GREATER BOMBAY:COMMISSIONER OF POLICE GREATER BOMBAY:COMMISSIONER OF POLICE GREATER [REFERRED TO]
STATE OF WEST BENGAL VS. HEMANT KUMAR BHATTACHARJEE [REFERRED TO]
STATE OF GUJARAT VS. PATIL RAGHAV NATHA [REFERRED TO]
Y B PATIL VS. Y L PATIL [REFERRED TO]
STATE OF PUNJAB VS. TEJAL SINGH [REFERRED TO]
GENERAL INSURANCE COUNCIL VS. STATE OF ANDHRA PRADESH [REFERRED TO]
KANCHERLA AUDINARAYANA VS. BRANCH SETTLEMENT OFFICER KAKINADA [REFERRED TO]

JUDGEMENT

(1.) WRIT Appeal No. 221 of 2002 is filed by respondent No. 4 in Writ Petition No. 6194 of 1992, whereas Writ Appeal No. 1350 of 2002 is filed by respondents 1 and 2 in Writ petition No. 6194 of 1992.

(2.) THE learned single judge by his order, dated 25. 09. 2001, allowed Writ Petition no. 6194 of 1992 filed by respondents 1 to 41 and the notification issued under section 3 (3) of the Andhra Pradesh (Andhra area) Inams (Abolition and Conversion into ryotwari) Act, 1956 (for short 'the Inams abolition Act') was quashed.

(3.) THE said impugned order is questioned by (respondent No. 4) landholder and the state, in these appeals.

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P KRISHNA PRASAD Vs. DAVULURI PEDA VENKATESWARLU

Referred Judgements :-

JUDGEMENT

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