REGENT COMPUTRONICS PVT. LTD.

K. Gopalakrishna Reddy Appellant

V/S

REVENUE DIVISIONAL OFFICER Respondents

Referred Judgements :-

MULLINS V. TREASURER OF SURVEY [REFERRED TO]
REX V. DIBDIN [REFERRED TO]
DORMER V. NEW CASTLE-UPON-TYNE CORPORATION [REFERRED TO]
HOLMES V BRADFILED RURAL DISTRICT COUNCIL [REFERRED TO]
SOUTH ASIA INDUSTRIES PRIVATE LIMITED VS. S SARUP SINGH [REFERRED TO]
A K KRAIPAK VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. COLLECTOR J N SINHA [REFERRED TO]
P N FILMS LTD VS. OVERSEAS FILMS CORPORATION LTD [REFERRED TO]

JUDGEMENT

(1.) The interpretation or construction of Rule 69 of the Andhra Pradesh (Andhra Area) Village Offices Service Rules 1969, referred to hereinafter merely as the Rules tails for considerate, in this appeal.

(2.) The point that arises for consideration in this case is whether the Board of Revenue is competent to dispose of an appeal under Rule 69 of the Rules without hearing the appellant where the appellant has not asked for hearing, when the appeal is from an order concerning an appointment of a person whose appointment is questioned and who has been impeded as a respondent in the said appeal.

(3.) Material Facts;

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K. GOPALAKRISHNA REDDY Vs. REVENUE DIVISIONAL OFFICER

Referred Judgements :-

JUDGEMENT

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