GANGADHARA PALO Vs. REVENUE DIVISIONAL OFFICER
LAWS(SC)-2011-3-103
SUPREME COURT OF INDIA (FROM: ANDHRA PRADESH)
Decided on March 08,2011

GANGADHARA PALO Appellant
VERSUS
REVENUE DIVISIONAL OFFICER Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) This Appeal has been filed against the impugned judgment/order dated 28th January, 2005 passed by the High Court of Andhra Pradesh at Hyderabad.
(3.) By that order, the review petition as well as the application for condonation of delay in filing the review petition have been dismissed.;


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