PRL. Secy, Revenue Dept. Hyderabad And 2 Others Vs B.Nmanga Devi, Hyderabad And Another
.... . A notice for eviction to take possession has been issued and that the learned Single Judge erred in directing restoration of the said subject land (property) to the respondents. It is further contended that the reliance upon Hyderabad Potteries Private Limited Vs. Collector, Hyderabad 2001 (3) ...
High Court For The State Of Telangana:: At Hyderabad
Karri Raghavulu Vs Prl. Secretary, Registration and Stamps Dept. and Others
.... ained in Standing Order No. 26, unless action is barred or appears inadvisable owning to long possession. Such land should not be assigned for cultivation unless action is taken under the next paragraph." 10. From a reading of the definitions/sections and relevant portion in BSO, land revenue is ...
Andhra Pradesh High Court
Sagadapu Vijaya Vs The State of Andhra Pradesh and Others
.... ance with the instructions contained in Standing Order No. 26, unless action is barred or appears inadvisable owning to long possession. Such land should not be assigned for cultivation unless action is taken under the next paragraph." 12. From a reading of the definitions/sections and relevant p ...
Andhra Pradesh High Court
G. Satyanarayana Vs Government of Andhra Pradesh
.... . Point No. 2 is answered accordingly. At para-54, The Division Bench gave the following directions: Whenever any proceedings are to be initiated by the revenue authorities for resumption of the land, they have to specify (a) the nature of occupancy rights granted, namely, whether occupancy ...
Andhra Pradesh High Court
Voonna Bangaraju Vs Government of Andhra Pradesh and Others
.... tration of the sale deeds without getting their right declared by a competent Court of law. Accordingly, respondent No. 3 is directed to receive and register the sale deeds that may be presented by the petitioners subject to the latter complying with the provisions of the Registration Act, 1908 and ...
Andhra Pradesh High Court
M/s. Krishna 70 MM Theatre and M/s. Narasimha 70 MM Theatre Vs The State of A.P., District Collector, Ranga Reddy District, Tahsildar (Deputy Collector Cadre) Serilingampally Mandal and Human Rights and Consumer Protection Cell <BR> Human Rights and Consumer Protection Cell
.... ers. 15. Miyapur, which is in the neighbourhood of Hyderabad has now become part of the City. The petitioners state that they purchased plot Nos. 1 to 6, carved out of Survey No. 71 of that village in the year 1983. It is not known as to whether the layout was approved by any competent authority ...
Andhra Pradesh High Court
Nagarala Nirvasithula Welfare Association Vs The Govt. of A.P. and others
.... ark" means the highest point reached by ordinary spring tides at any session of the year. 6. It is a comprehensive definition, being both, inclusive and exclusive. It not only lists the properties that vests in the Government, but also mentions those, which are not declared to be the property of ...
Andhra Pradesh High Court
Mandal Revenue Officer Vs Goundla Venkaiah and Another
.... h lands to any person on (i) rental, or (ii) lease and licence basis for construction, or (iii) use and occupation of unauthorised structures. A combined reading of Clauses (d) and (e) would suggest that to bring a person within the meaning of the expression "land grabber" it must be shown that: ...
Supreme Court of India
Gram Panchayat and Another Vs Kanagala Gram Rajaka Abhivrudhi Samastha and Another
.... y way limited or inhibited. In every fact of the fishery rights in minor irrigation tanks the prescribed authority can impose restrictions. Certainly the right to auction the fishery rights is one of them. By no stretch of construing the provision, could the right to auction be excluded from the gen ...
Andhra Pradesh High Court
S. Vasantha and Another Vs District Collector and Another
.... t petitioners cannot have any better right than their predecessors. Further specifically it is averred in para 13 of the counter affidavit that the contention of the petitioners that they were sanctioned building permission by the Municipal Corporation of Hyderabad on 21-8-2004 is untenable and the ...
Andhra Pradesh High Court
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