Syed Abdul Gafoor Saab Chisti Darga Vs State Of Telangana

High Court For The State Of Telangana:: At Hyderabad 21 Mar 2024 Writ Petition No. 15314 Of 2017 (2024) 03 TEL CK 0014
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition No. 15314 Of 2017

Hon'ble Bench

J. Sreenivas Rao, J

Final Decision

Dismissed

Acts Referred
  • Constitution Of India, 1950 - Article 226, 300A
  • Land Encroachment Act, 1905 - Section 7, 10
  • Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 - Section 10

Judgement Text

Translate:
Madras HC
Chandrasekar Vs Latchmi
25 Nov 2025
Meghalaya HC
Mamota G. Sangma & 2 Ors Vs Kukila Marak
25 Nov 2025
From The Blog
Allahabad High Court Quashes Lucknow Residency Rule for E-Rickshaw Registration, Calls It Arbitrary and Unconstitutional
Dec
01
2025

Court News

Allahabad High Court Quashes Lucknow Residency Rule for E-Rickshaw Registration, Calls It Arbitrary and Unconstitutional
Read More
NRI Property Buying in India: Legal Rules, Tax Challenges, and Sale Issues Explained
Dec
01
2025

Court News

NRI Property Buying in India: Legal Rules, Tax Challenges, and Sale Issues Explained
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2024) 03 TEL CK 0014
  • Coram: J. Sreenivas Rao, J
  • Bench: Single Bench
  • Result: Dismissed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 226, 300A
  • Land Encroachment Act, 1905 - Section 7, 10
  • Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 - Section 10
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.