A.P.N.G.O ASSOCIATION Vs. GOVERNMENT OF ANDHRA PRADESH
LAWS(SC)-2014-4-5
SUPREME COURT OF INDIA (FROM: ANDHRA PRADESH)
Decided on
April 03,2014
A.P.N.G.O. 'S Association
Appellant
VERSUS
GOVERNMENT OF ANDHRA PRADESH
Respondents
JUDGEMENT
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(1.)Leave granted.
(2.)Aggrieved by the common judgment dated 28th January 2006 in Writ Petition No.8063 of 2004 and Writ Appeal No.1035 of 2004 of the High Court of Andhra Pradesh at Hyderabad, the third respondent therein preferred the instant appeal.
(3.)By the said judgment, the High Court set aside the judgment dated 3rd March 2004 in Writ Petition No.2563 of 2002 rendered by a learned Single Judge and quashed G.O.Ms. No.911 dated 14.12.2000 issued by the Revenue (Endowments) Department, Government of Andhra Pradesh.
(2.)Aggrieved by the common judgment dated 28th January 2006 in Writ Petition No.8063 of 2004 and Writ Appeal No.1035 of 2004 of the High Court of Andhra Pradesh at Hyderabad, the third respondent therein preferred the instant appeal.
(3.)By the said judgment, the High Court set aside the judgment dated 3rd March 2004 in Writ Petition No.2563 of 2002 rendered by a learned Single Judge and quashed G.O.Ms. No.911 dated 14.12.2000 issued by the Revenue (Endowments) Department, Government of Andhra Pradesh.
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