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Teegala Ranjeeth Reddy, And 13 Others vs Govt Of A.P., Revenue Dept., And 4 Others
2024 Latest Caselaw 627 Tel

Citation : 2024 Latest Caselaw 627 Tel
Judgement Date : 14 February, 2024

Telangana High Court

Teegala Ranjeeth Reddy, And 13 Others vs Govt Of A.P., Revenue Dept., And 4 Others on 14 February, 2024

           IN THE HIGH COURT OF JUDICATURE, ANDHRA PRADESH
                             AT HYDERABAD

                                (Special Original Jurisdiction)



                 TUESDAY, THE TWENTY FIFTH DAY OF OCTOBER
                          TWO THOUSAND AND FIVE



                                           PRESENT

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

                                     and
                  THE HON'BLE SRI JUSTICE R.SUBHASH REDDY



                           WRIT PETITION NO : 11613 of 2005




Between:



1. Teegala Ranjeeth Reddy, and 13 others.

                                                                   ..... PETITIONERS

AND



1   The Government of Andhra Pradesh, rep. by Secretary,

Revenue and Land Acquisition Department, Secretariat,

Hyderabad, and 4 others.

                                                                  .....RESPONDENTS



ORDER:

(Per Hon'ble Sri Bilal Nazki, The Acting Chief Justice)

In view of the judgment passed by this Court in W.A.No.294 of 2005 and batch, dated 07-10-2005, this writ petition shall stand dismissed. No costs.

--------------------------------- (Bilal Nazki, A.C.J)

25th October, 2005

---------------------------------

(R.Subhash Reddy, J)

LUR

 
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