REGENT COMPUTRONICS PVT. LTD.

Har Naraini Devi Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

HIS HOLINESS KESAVANANDA BHARATI SRIPADAGALVARU SHRI RAGHUNATH RAO GANPAT RAO N H NAWAB MOHAMMAD IFTIKHAR ALI KHAN SHETHIA MINING AND MANUFACTURING CORPORATION LIMITED THE ORIENTAL GOAL GO LIMITED VS. STATE OF KERALA:UNION OF INDIA [REFERRED TO]
WAMAN RAO HANMANTRAO CHANDRA SHEKAR VITHALRAO SHRI BABURAO ALIAS P B SAMANT VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. ZORA SINGH [REFERRED TO]
HITENDRA VISHNU THAKUR VS. STATE OF MAHARASHTRA [REFERRED TO]
PARSHANTI VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
I R COELHO VS. STATE OF TAMIL NADU [REFERRED TO]
SHREE BHAGWATI STEEL ROLLING MILLS VS. COMMISSIONER OF CENTRAL EXCISE [REFERRED TO]
M/S. INNOVENTIVE INDUSTRIES LTD. VS. ICICI BANK & ANR. [REFERRED TO]
BABU RAM VS. SANTOKH SINGH (DECEASED) THROUGH HIS LRS & ORS [REFERRED TO]
VINEETA SHARMA VS. RAKESH SHARMA [REFERRED TO]

JUDGEMENT

(1.) This civil appeal by the original writ petitioners before the High Court, assails the correctness of the judgment and order dtd. 11/9/2009 passed by the Division Bench of the Delhi High Court dismissing Writ Petition (Civil) No. 2887 of 2008 whereby challenge was made to declare Sec. 50(a) of the Delhi Land Reforms Act, 1954[Hereinafter referred to as "1954 Act"] unconstitutional being ultra vires Articles 14, 15, 254 and 21 of the Constitution of India.

(2.) Genealogy (pedigree) relevant for the case is as follows:

(3.) It would be appropriate to reproduce Sec. 50 of the 1954 Act:

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HAR NARAINI DEVI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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