REGENT COMPUTRONICS PVT. LTD.

Munnamgi Sreedhar Rao Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

VIVEK.M. HINDUJA AND OTHERS VS. M. ASHWATHA AND OTHERS [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
JT. COLLECTOR RANGA REDDY DIST. VS. D. NARSING RAO [REFERRED TO]
JT. COLLECTOR RANGA REDDY DIST. VS. D. NARSING RAO [REFERRED TO]
T RAJESWARI VS. JOINT COLLECTOR, SRI POTTI SRI RAMULU NELLORE DISTRICT, NELLORE [REFERRED TO]
AGNIGUNDALA VENKATA RANGA RAO VS. INDUKURU RAMACHANDRA REDDY (DEAD) BY LRS. & ORS. [REFERRED TO]
KUTCHI LAL RAMESHWAR ASHRAM TRUST EVAM ANNA KSHETRA TRUST THR. VELJI DEVSHI PATEL VS. COLLECTOR, HARIDWAR & ORS. [REFERRED TO]
GUNDETI MURALI AND ORS VS. DISTRICT REVENUE OFFICER AND ORS [REFERRED TO]
VENKAT RAJA REDDY NAGULA VS. STATE OF TELANGANA [REFERRED TO]

JUDGEMENT

(1.) Heard the learned counsel Mr.L.Preetham Reddy, appearing on behalf of the Petitioners and the learned Government Pleader for Revenue on behalf of respondents 1 to 4 and learned Counsel Mr. Bobbili Srinivas, on behalf of Respondent No.5.

(2.) PRAYER :

(3.) Case of the Petitioners as per the averments made by the petitioners in the affidavit filed by the petitioners in support of the present writ petition in brief is as under :

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MUNNAMGI SREEDHAR RAO Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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