VEMA CHINA KOTESWARA RAO Vs. DISTRICT COLLECTOR
LAWS(SC)-2007-2-165
SUPREME COURT OF INDIA (FROM: ANDHRA PRADESH)
Decided on
February 15,2007
VEMA CHINA KOTESWARA RAO
Appellant
VERSUS
DISTRICT COLLECTOR
Respondents
JUDGEMENT
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(1.) Leave granted.
(2.) This appeal has been filed against the impugned judgment of the Andhra Pradesh High Court dated 28.2.2005 in Writ Petition No. 282 of 2005.
(3.) Heard learned counsel for the parties and perused the record.;
(2.) This appeal has been filed against the impugned judgment of the Andhra Pradesh High Court dated 28.2.2005 in Writ Petition No. 282 of 2005.
(3.) Heard learned counsel for the parties and perused the record.;
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