LAWS(TLNG)-2022-9-74

COLLECTOR Vs. ABU MOHAMMED MUSTAFA

Decided On September 08, 2022
COLLECTOR Appellant
V/S
Abu Mohammed Mustafa Respondents

JUDGEMENT

(1.) Heard the learned Advocate General appearing on behalf of the Appellants and Sri Praveen Vyapari, learned Counsel for the Respondent.

(2.) This Appeal is preferred assailing the legality and validity of the Order dtd. 27/3/2012 passed by the learned Single Judge allowing W.P.No.16948 of 2005 filed by the Respondents.

(3.) Order dtd. 27/3/2012 passed in W.P.No.16948/2005 reads as under :