REGENT COMPUTRONICS PVT. LTD.

A.Kondal Yadav Appellant

V/S

B.Chittamma Respondents

Referred Judgements :-

PONNALA NARSING RAO VS. NALLOLLA PANTAIAH [REFERRED TO]
N SHRINIVASA RAO VS. SPL COURT UNDER A P LAND GRABBING PROHIBITION ACT [REFERRED TO]
EDUKANTI KISTAMMA VS. S VENKATAREDDY [REFERRED TO]
SADA VS. TAHSILDAR UTNOOR [REFERRED TO]
MODEM RAJAMOULI VS. MODEM ROSHAIAH [REFERRED TO]
B. BAL REDDY VS. TEEGALA NARAYANA REDDY AND OTHERS [REFERRED TO]
VORLA RAMACHANDRA REDDY VS. JOINT COLLECTOR I, RANGA REDDY DISTRICT [REFERRED TO]
THOTA SRIDHAR REDDY VS. MANDALA RAMULAMMA [REFERRED TO]

JUDGEMENT

(1.) Aggrieved by the order dtd. 18/10/2019 in Case No.B2/1613/1995 passed by the Joint Collector, Hyderabad District confirming the earlier orders passed by the Joint Collector dtd. 17/8/1996, the petitioners/appellants filed the present Civil Revision Petition to set aside the impugned order.

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

(3.) The brief facts of the case as can be seen from the record available before the Court that necessitated the revision petitioners to file the present Civil Revision Petition are as under:

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A.KONDAL YADAV Vs. B.CHITTAMMA

Referred Judgements :-

JUDGEMENT

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