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Koka Krishna , vs Govt Of A.P, Rep By Its Secretary,
2023 Latest Caselaw 3756 Tel

Citation : 2023 Latest Caselaw 3756 Tel
Judgement Date : 8 November, 2023

Telangana High Court
Koka Krishna , vs Govt Of A.P, Rep By Its Secretary, on 8 November, 2023
Bench: Alok Aradhe, N.V.Shravan Kumar
       THE HON'BLE SRI BILAL NAZKI, THE ACTING CHIEF JUSTICE

                                      AND

              THE HON'BLE SRI JUSTICE R.SUBHASH REDDY



                              WRIT PETITION Nos.

                      10879, 12478, 12920, 12921, 12924,

                 13224, 14061, 14867, 17763 & 17764 of 2005




26-10-2005




Between:




Yelchala Balreddy & Others.

                                                              ....PETITIONERS



AND




Government of Andhra Pradesh, rep. by its Secretary,

Revenue Department & Others.



                                                           .....RESPONDENTS

THE HON'BLE SRI BILAL NAZKI, THE ACTING CHIEF JUSTICE

AND THE HON'BLE SRI JUSTICE R.SUBHASH REDDY

WRIT PETITION Nos.

10879, 12478, 12920, 12921, 12924,

13224, 14061, 14867, 17763 & 17764 of 2005 COMMON ORDER : (Per Hon'ble Sri Bilal Nazki, ACJ)

In view of the judgment of this Court in Writ Appeal No.294 of 2005 and batch, dated 17.10.2005, these writ petitions shall also stand dismissed. No order as to costs.

__________________

(BILAL NAZKI, ACJ)

26th October 2005.

_____________________

(R.SUBHASH REDDY, J)

ajr

N.B:

Copy of this order shall be placed in all the bundles,

after the signatures of their Lordships.

 
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