REGENT COMPUTRONICS PVT. LTD.

Gunda Saralamma Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

K. RATTAMMA V. G. KOTAIAH [REFERRED TO]
STATE OF ORISSA VS. BRUNDABAN SHARMA [REFERRED TO]
RAM KALI DEVI VS. MANAGER PUNJAB NATIONAL BANK SHAMSHABAD [REFERRED TO]
RAGHO SINGH VS. MOHAN SINGH [REFERRED TO]
BIPROMASZ BIPRON TRADING SA VS. BHARAT ELECTRONICS LIMITED [REFERRED TO]
MUNGANDA VENKATARATNAM VS. JOINT COLLECTOR WEST GODAVARI DISTRICT [REFERRED TO]
PRATAP JUNGLE RESORTS PRIVATE LIMITED VS. JOINT COLLECTOR [REFERRED TO]
VANGA NARSA REDDY VS. JOINT COLLECTOR ADILABAD DISTRICT [REFERRED TO]
P.ANJANEYULU GUPTA VS. MOHD ABDUL BASITH KHAN [REFERRED TO]
JT. COLLECTOR RANGA REDDY DIST. VS. D. NARSING RAO [REFERRED TO]
P. GHOUSIA BEGUM & OTHERS VS. BASIREDDY RUKMINAMMA [REFERRED TO]

JUDGEMENT

(1.) As both these writ petitions are filed challenging the order passed by the respondent No.2-Joint Collector-II, Ranga Reddy District in Case No.D1/5951/2008 dtd. 12/12/2014, they are being disposed of by this common order.

(2.) Heard learned counsel for the petitioners, learned Assistant Government Pleader for Revenue and learned counsel for the unofficial respondents.

(3.) For the purpose of narrating the facts, W.P.No.24536 of 2015 is taken as a lead case.

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GUNDA SARALAMMA Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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