TENNETI KAMESAM Vs. LAND ACQUISITION OFFICER
LAWS(SC)-2008-2-7
SUPREME COURT OF INDIA (FROM: ANDHRA PRADESH)
Decided on
February 04,2008
TENNETI KAMESAM
Appellant
VERSUS
LAND ACQUISITION OFFICER
Respondents
JUDGEMENT
-
(1.) Delay condoned.
(2.) Leave granted.
(3.) In this appeal the appellant has questioned the decision of the Andhra Pradesh High Court with regard to the Award passed in respect of the land forming the subject matter of the appeal.;
(2.) Leave granted.
(3.) In this appeal the appellant has questioned the decision of the Andhra Pradesh High Court with regard to the Award passed in respect of the land forming the subject matter of the appeal.;
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