G. MANIKYAMMA Vs. ROUDRI CO-OPERATIVE HOUSING SOCIETY LTD.
LAWS(SC)-2014-11-60
SUPREME COURT OF INDIA (FROM: ANDHRA PRADESH)
Decided on
November 25,2014
G. Manikyamma
Appellant
VERSUS
Roudri Co -Operative Housing Society Ltd.
Respondents
Referred Judgements :-
JA PYE (OXFORD) LTD. V. UNITED KINGDOM [REFERRED TO]BEAULANE PROPERTIES LTD. V. PALMER [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH GOVERNMENT OF ANDHRA PRADESH GOVERNMENT OF ANDHRA PRADESH VS. THUMMALA KRISHNA RAO:BANDI VENKATARAMA RAO:VALLURI KESAVA RAO [REFERRED TO]
P T MUNICHIKKANNA REDDY VS. REVAMMA [REFERRED TO]
Cited Judgements :-
BHAGWATI RAVALNATH DEVASTHAN COMMITTEE VS. GOA HUMAN RIGHTS COMMISSION [LAWS(BOM)-2023-2-234] [REFERRED TO]VINJAMURI RAJAGOPALA CHARY AND OTHERS VS. STATE OF ANDHRA PRADESH [LAWS(APH)-2015-12-78] [REFERRED TO]
THAKORE MELAJI GALAJI & 32 OTHER(S) VS. STATE OF GUJARAT [LAWS(GJH)-2021-4-273] [REFERRED TO]
SYED HYDER MOHIUDDIN HUSSAINI VS. STATE OF TELANGANA [LAWS(TLNG)-2022-2-25] [REFERRED TO]
MARIYADAS VS. REVENUE DIVISIONAL OFFICER [LAWS(KER)-2019-12-61] [REFERRED TO]
VINJAMURI RAJAGOPALA CHARY AND ORS. VS. PRINCIPAL SECRETARY, REVENUE DEPARTMENT, HYDERABAD AND ORS. [LAWS(APH)-2015-12-17] [REFERRED TO]
K.N.KESHAVA PANICKER VS. VIJAYAMMA MOHANAN [LAWS(KER)-2019-11-505] [REFERRED TO]
ANJAN GOPE VS. STATE OF JHARKHAND [LAWS(JHAR)-2021-9-10] [REFERRED TO]
JUDGEMENT
-
(1.)Delay condoned. Permission to file SLP is granted. Leave granted in the SLPs.
(2.)Special Leave Petition (Civil) Nos. 26315-26316 of 2013 has been filed by nine Petitioners aggrieved by the orders dated 02.7.2012 and 24.01.2013 of the High Court of Andhra Pradesh in Writ Appeal No. 580 of 2011 & WAMP No. 59 of 2013 in Writ Appeal SR No. 6051 of 2013, both of these filed aggrieved by the judgment dated 11.7.2011 passed in WPMP No. 19151 of 2011 in WP No. 10414 of 2011 and Order dated 26.12.2012 passed in WP No. 10414 of 2011.
(3.)Special Leave Petition (Civil) No. 38017 of 2013 has been filed by the Government of Andhra Pradesh aggrieved by the judgment of the High Court of Andhra Pradesh in Writ Appeal No. 1125 of 2013 arising out of Writ Petition No. 10414 of 2011 and connected matters.
(2.)Special Leave Petition (Civil) Nos. 26315-26316 of 2013 has been filed by nine Petitioners aggrieved by the orders dated 02.7.2012 and 24.01.2013 of the High Court of Andhra Pradesh in Writ Appeal No. 580 of 2011 & WAMP No. 59 of 2013 in Writ Appeal SR No. 6051 of 2013, both of these filed aggrieved by the judgment dated 11.7.2011 passed in WPMP No. 19151 of 2011 in WP No. 10414 of 2011 and Order dated 26.12.2012 passed in WP No. 10414 of 2011.
(3.)Special Leave Petition (Civil) No. 38017 of 2013 has been filed by the Government of Andhra Pradesh aggrieved by the judgment of the High Court of Andhra Pradesh in Writ Appeal No. 1125 of 2013 arising out of Writ Petition No. 10414 of 2011 and connected matters.
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