REGENT COMPUTRONICS PVT. LTD.

Balsetty Ramachandraiah Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

MAJJI SANNEMMA @ SANYASIRAO VS. REDDY SRIDEVI AND OTHERS [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
STATE OF ORISSA VS. BRUNDABAN SHARMA [REFERRED TO]
IBRAHIMPATNAM TALUK VYAVASAYA COLLIE SANGHAM VS. K SURESH REDDY [REFERRED TO]
A C ANANTHASWAMY VS. BORAIAH [REFERRED TO]
BODDAM NARSIMHA VS. HASAN ALI KHAN [REFERRED TO]
CHOKSI BHUDARBHAI MATHURBHAI VS. PURSHOTTAMDAS BHOGILALA [REFERRED TO]
SADA VS. TAHSILDAR UTNOOR [REFERRED TO]
SYED HUSSAIN SAB VS. JOINT COLLECTOR MAHABOOBNAGAR DISTRICT [REFERRED TO]
BASAWARAJ VS. SPL. LAND ACQUISITION OFFICER [REFERRED TO]
ESHA BHATTACHARJEE VS. MANAGING COMMITTEE OF RAGHUNATHPUR NAFAR ACADEMY [REFERRED TO]
B. BAL REDDY VS. TEEGALA NARAYANA REDDY AND OTHERS [REFERRED TO]
RATTAN SINGH VS. NIRMAL GILL [REFERRED TO]
K. CHANDRA PRAKASH VS. JOINT COLLECTOR, RANGAREDDY DISTICT [REFERRED TO]
T.S. ANAND VS. STATE OF TELANGANA [REFERRED TO]
EXECUTIVE OFFICER VS. JOINT COLLECTER , MAHABUBNAGAR [REFERRED TO]
D.NARSIMHA RAO VS. JOINT COLLECTOR, MAHABUBNAGAR DISTRICT [REFERRED TO]
DEVIREDDY SRIKANTH REDDY VS. JOINT COLLECTOR [REFERRED TO]

JUDGEMENT

(1.) Heard Sri V.Ravi Kiran Rao, learned Senior Counsel representing Sri V.Rohith, learned counsel appearing on behalf of the petitioners, learned Assistant Government Pleader for Revenue, appearing on behalf of the respondent Nos.1 to 5 and Sri E.Madan Mohan Rao, learned Senior Counsel representing Sri Kusuru Satyanarayana, learned counsel appearing on behalf of the respondent Nos.6 to 13.

(2.) W.P.No.12131 of 2024 is filed challenging the order passed by the respondent No.3 i.e, Additional Collector, Revenue (FAC), Ranga Reddy District in Case No.F1/5731/2016 dtd. 30/5/2023 remanding the matter to the Revenue Divisional Officer, Shadnagar by setting aside the Occupancy Rights Certificate issued in favour of the petitioners' father i.e., Balsetty Chinnaiah vide D.Dis.No.IA/5418/78 dtd. 26/1/1981 under Sec. 24 of Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 (for short "the Abolition of Inams Act, 1955 ).

(3.) W.P.No.15971 of 2024 is filed challenging the order passed by the respondent No.3 i.e, Additional Collector, Revenue (FAC), Ranga Reddy District in Case No.F1/5745/2016 dtd. 30/5/2023 remanding the matter to the Revenue Divisional Officer, Shadnagar by setting aside the Occupancy Rights Certificate issued in favour of the petitioners vide file No.K/613/91 dtd. 30/3/1991 under Sec. 24 of the Abolition of Inams Act, 1955 .

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BALSETTY RAMACHANDRAIAH Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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