Konda Lakshmana Bapuji Vs Government of AP, Hyderabad and others
.... Competent Authority u/s 13(2) of Atiyat Enquiry Act. hi this connection it is necessary to notice the prevaricative statements he made. He stated that Ex.B6 succession proceedings, were confirmed by the Civil Administrator at page 2 of the evidence. When we drew his attention at the time of argumen ...
Andhra Pradesh High Court
Sikander Jehan Begum and Another Vs Andhra Pradesh State Government
.... e subsequent decision of the Civil Court, will have to yield to the latter and the question of succession shall be governed in the light of Civil Court''s decision. 13. That takes us to s. 13. This section reads as follows :- "13. (1) Except as provided in this Act, the decision of an Atiyat ...
Supreme Court of India
Raja Ram Chandra Reddy and Another Vs Rani Shankaramma and Others
.... Grant Maash. What exactly the phrase ''as regards Crown Grant Maash" was intended to convey has not been specifically stated in this Firman. The contention on the side of Rani Shankaramma is that she was, by the original Firman of 1903, constituted the Jagirdar for her life and that there could ...
Supreme Court of India
Mudgal Rao Vs State of Hyderabad and Another
.... ment should be acquired for the adoption and no orders need therefore be passed on the initial application of Mudgal Rao. 2. The learned Advocate for the Respondent took a preliminary objection to the effect that even if the impugned order be assumed to be irregular or invalid, Sub-section (2), S ...
Andhra Pradesh High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
