C.A. No. 1012/2002
PROPERTY OWNERS ASSOCIATION VS STATE OF MAHARASHTRA .
The Supreme Court by a 7-2 majority held that not all private property constitutes ‘material resources of the community’ in Articles 39(b) and (c) to be acquired and redistributed by the State. It overruled the decision of Sanjeev Coke which held that private resources also come under the material resources of the community. The judgment for the majority was written by Chief Justice Candrachud. Justice Nagarathna authored a separate partly dissenting opinion holding that all privately owned resources except for “personal effects” can constitute “material resources of the community” and private property can be “transformed” into community resources through processes such as nationalisation or acquisition. Justice Dhulia also delivered a dissenting opinion holding that income and wealth inequality are enormous and the broad interpretation of “material resources of the community” adopted in Ranganatha Reddy and Sanjiv Coke is correct. All Nine Judges held that Article 31-C continues to prevent statutes from being struck down for violating Articles 14 and 19 if they give effect to Articles 39(b) and (c), as interpreted in this judgement. The constitutionality of the MHADA will now be decided by a regular bench based on the principles laid down in this case.
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March 25 1964
Civil Appeal/529/1963
Hon'ble Justice P. B. GAJENDRAGADKAR C.J, K. N. WANCHOO AND K. C. DAS GUPTA
LABOUR COMMISSIONER, MADHYA PRADESH Vs. BURHANPUR TAPTI MILLS AND OTHERS
March 25 1964
Civil Appeal/529/1963
Honourable Judge P. B. GAJENDRAGADKAR C.J, K. N. WANCHOO AND K. C. DAS GUPTA
LABOUR COMMISSIONER, MADHYA PRADESH Vs. BURHANPUR TAPTI MILLS AND OTHERS
March 8 2021
CRP/1148/2020
Hon'ble Justice U.DURGA PRASAD RAO
Kuppam Venkata Prasad Vs. Gatta Rama Mohan Rao
March 8 2021
CRP/1148/2020
Honourable Judge U . DURGA PRASAD RAO
Kuppam Venkata Prasad Vs. Gatta Rama Mohan Rao
The First Acting Chief Justice of High Court of Andhra Pradesh Amaravati
Born on 26.02.1961 at Hyderabad. Had his school education (Class-I to Class-X) at Little Flower High School, Hyderabad. Passed intermediate from Little Flower Junior College and B.Sc from Nizam College, Hyderabad. Obtained Law degree from University College of Law, Osmania University, Hyderabad. Enrolled as an Advocate on the rolls of Bar Council of Andhra Pradesh on 28.02.1986 and joined the office of Sri C.Padmanabha Reddy. Actively practiced on criminal side and also in Constitutional matters. Had developed independent practice in short span. Elevated as Additional Judge of A.P. High Court on 29.06.2012. Appointed as Judge of High Court of Andhra Pradesh and assumed charge as such on 04.12.2013.
Appointed as acting Chief Justice of High Court of Andhra Pradesh on 1 January 2019.