REGENT COMPUTRONICS PVT. LTD.

Kavvampally Budamma Appellant

V/S

MANDAL REVENUE OFFICER Respondents

Referred Judgements :-

EDWARD MILLS CO. LTD. VS. STATE OF AJMER [REFERRED TO]
BIDI SUPPLY CO VS. UNION OF INDIA [REFERRED TO]
SOMAWANTI 0M PARKASH ATMA RAM CHODHA VS. STATE OF PUNJAB [REFERRED TO]
VENKATAMMA VS. CITY IMPROVEMENT OF TRUST BOARD MYSORE [REFERRED TO]
BISHAMBHAR DAYAL CHANDRA MOHAN JAGDISH PRASAD AGARWAL HARYANA DALL INDUSTRIES KALYANMAL DEEP CHAND AGGARWAL TRADING COMPANY ATTAR SINGH SANTOSH KUMAR J B FLOUR MILLS ANNUPCHAND SHYAMLAL K VS. STATE OF UTTAR PRADESH [REFERRED TO]
JILUBHAI NANBHAI KHACHAR VS. STATE OF GUJARAT [REFERRED TO]
U P AVAS EVAM VIKAS PARISHAD VS. FRIENDS COOP HOUSING SOCIETY LIMITED [REFERRED TO]
CHAMELI SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
HINDUSTAN TIMES VS. STATE OF UTTAR PRADESH [REFERRED TO]
K T PLANTATION PVT LTD VS. STATE OF KARNATAKA [REFERRED TO]
DELHI AIRTECH SERVICES PVT LTD VS. STATE OF U P [REFERRED TO]
TUKARAM KANA JOSHI VS. M.I.D.C [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. S.Satyam Reddy, learned Senior Counsel for the Appellants and Mr. Parsa Ananth Nageshwara Rao, learned Government Pleader for Assignment appearing for the Respondents.

(2.) This Writ Appeal has been preferred assailing the legality and validity of the Order dt. 15/2/2007 passed by the Learned Single Judge dismissing W.P.No.2903/2007 filed by the Appellants herein.

(3.) Appellants herein in the present Writ Appeal had filed W.P.No.2903 of 2007 seeking a Writ of Mandamus declaring the action of the 1st Respondent in issuing the impugned order bearing No.B/1580/2006-7, dt. 23/9/2006 seeking to resume the land in Sy.No.439/31 admeasuring Ac.1.08gts.situated at Chintakunta Village, Karimnagar as arbitrary, illegal and to set aside the same.

Click here to view full judgment.

KAVVAMPALLY BUDAMMA Vs. MANDAL REVENUE OFFICER

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address