REGENT COMPUTRONICS PVT. LTD.

E.Harikishan Appellant

V/S

Joint Collector Cum Appellate Auth. Respondents

Referred Judgements :-

LOKRAJ V. KISHANALAL [REFERRED TO]
STATE OF MAHARASHTRA VS. LAZMEN ABAJI:SYED AHMED [REFERRED TO]
G V NARASIMHA REDDY VS. SYED AKTAR ALI [REFERRED TO]
ABDUL QAIYUM VS. S SATHAIAH [REFERRED TO]
M SANGAIAH VS. PATEL ESWARAPPA [REFERRED TO]
A P PUNJABI SABHA HYDERABAD VS. JOINT COLLECTOR HYDERABAD [REFERRED TO]
JAMILA BEGUM VS. SHAMI MOHD. [REFERRED TO]
ASSET RECONSTRUCTION COMPANY (INDIA) LIMITED VS. S.P. VELAYUTHAM [REFERRED TO]

JUDGEMENT

(1.) Aggrieved by the order dtd. 5/5/2012 in Case No.F1/782/2012 passed by the Joint Collector (J), Ranga Reddy District confirming the orders dtd. 4/12/2011 passed by the Revenue Divisional Officer, Chevella Division in File No. L/3509/2011, dtd. 4/12/2011, the petitioners filed the present Civil Revision Petition.

(2.) For the sake of convenience, hereinafter, the parties will be referred as per their array before the Revenue Divisional Officer.

(3.) The brief facts, which necessitated the revision petitioners to file the present Civil Revision Petition are as under:

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E.HARIKISHAN Vs. JOINT COLLECTOR CUM APPELLATE AUTH.

Referred Judgements :-

JUDGEMENT

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