REGENT COMPUTRONICS PVT. LTD.

RASID JAVED Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

DATTATRAYA MORESHWAR PANGARKAR V. THE STATE OF BOMBAY AND OTHERS [REFERRED TO]
H C NARAYANAPPA D R KARIGOWDA VS. STATE OF MYSORE [REFERRED TO]
C P C MOTOR SERVICE MYSORE VS. STATE OF MYSORE [REFERRED TO]
NEHRU MOTOR TRANSPORT CO OPERATIVE SOCIETY LIMITED AND OFTEN VS. STATE OF RAJASTHAN [REFERRED TO]
CAPITAL MULTI PURPOSE CO OPERATIVE SOCIETIES BHOPAL IN C A NO 2201 OF 1966 NIRMAL MOTOR CAR CO INDORE VS. STATE OF MADHYA PRADESH [REFERRED TO]
A SANJEEVI NAIDU VS. STATE OF MADRAS [REFERRED TO]
MYSORE STATE ROAD TRANSPORT CORPORATION VS. MYSORE STATE TRANSPORT APPELLATE TRIBUNAL [REFERRED TO]
SAMSHER SINGH ISHWAR CHAND AGARWAL VS. STATE OF PUNJAB [REFERRED TO]
CHAND CITIZEN COUNCIL FOR PUBLIC SERVICE VS. GOVERNMENT OF U P LUCKNOW:GOVERNMENT OF U P [REFERRED TO]
ADARSH TRAVELS BUS SERVICE VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAM KRISHNA VERMA VS. STATE OF UTTAR PRADESH [REFERRED TO]
NISAR AHMAD VS. STATE OF UTTAR PRADESH [REFERRED TO]
AFSAR JAHAN BEGUM VS. STATE OF MADHYA PRADESH [REFERRED TO]
GAJRAJ SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
KARNATAKA STATE ROAD TRANSPORT CORPORATION VS. ASHRAFULLA KHAN [REFERRED TO]

JUDGEMENT

(1.) Delay condoned and leave granted in SLP(C) No.820 of 2003. Leave also granted in SLP (C) No. 21707 of 2002. The applicants in the I.As. for impleadment are allowed to intervene.

(2.) Five writ petitions by various operators came to be filed before High Court of Judicature at Allahabad questioning the Notification dated April 15, 2000 issued by the State of U.P. rescinding the earlier Notification dated April 16, 1999 and for consequential reliefs. The Division Bench of Allahabad High Court heard these writ petitions together and by a common judgment dated April 23, 2002 dismissed all the writ petitions. It is from this common judgment that these three appeals by special leave arise.

(3.) The brief facts in relation to these appeals may be set out first.

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RASID JAVED Vs. STATE OF UP

Referred Judgements :-

JUDGEMENT

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