REGENT COMPUTRONICS PVT. LTD.

CHANDRA MOHAN Appellant

V/S

REVENUE DIVISIONAL OFFICER Respondents

Referred Judgements :-

ASSISTANT COLLECTOR OF CENTRAL EXCISE CALCUTTA DIVISION VS. NATIONAL TOBACCO CO OF INDIA LIMITED [REFERRED TO]
PRAKASH CHAND SHARMA VS. NARENDRA NATH SHARMA [REFERRED TO]
COMMISSIONER OF INCOME TAX MUMBAI VS. ANJUM M H GHASWALA [REFERRED TO]
SANNEPALLI NAGESWAR RAO VS. DISTRICT COLLECTOR KHAMMAM [REFERRED TO]
N BAL REDDY VS. REVENUE DIVISIONAL OFFICER HYDERABAD EAST [REFERRED TO]
CHINNAM PANDURANGAM VS. MANDAL REVENUE OFFICER [REFERRED TO]
THRIPURAVARAM KRISHNA REDDY VS. JOINT COLLECTOR [REFERRED TO]
PEDDI SAILAJA VS. STATE REP.BY THE PRINCIPAL SECRETARY TO GOVT.OF A.P.REVENUE DEPARTMENT [REFERRED TO]

JUDGEMENT

(1.) This writ petition is filed seeking following relief:

(2.) Brief facts of the case:

(3.) Heard Sri D.Raghavendra Rao, learned counsel representing Sri D.Madhava Rao, learned counsel for the petitioners and learned Assistant Government Pleader for Revenue for respondent Nos.1 to 3, Sri Ghanshyamdas Mandhani, learned counsel, representing Sri Bankatlal Mandhani, appearing for respondent No.4 and Sri V.Ravi Kiran Rao, learned Senior Counsel representing Sri V.Rohith, learned counsel for respondent No.5.

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CHANDRA MOHAN Vs. REVENUE DIVISIONAL OFFICER

Referred Judgements :-

JUDGEMENT

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