REGENT COMPUTRONICS PVT. LTD.

RAMESH CHANDRA SHARMA Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

ASSOCIATED PROVINCIAL PICTURE HOUSES LIMITED V. WEDNESBURY CORPORATION [REFERRED TO]
CHARANJIT LAL CHOWDHURY V. UNION OF INDIA [REFERRED TO]
R. V. OAKES [REFERRED TO]
CHINTAMANRAO VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF MADRAS VS. V G ROW:THE UNION OF INDIA AND THE STATE OF TRAVANCORE COCHIN [REFERRED TO]
RAM KRISHNA DALMIA SHRIYANS PRASAD JAIN JAI DAYAL DALMIA VS. UNION OF INDIA [REFERRED TO]
RUSTOM CAVASJEE COOPER RUSTOM CAVASJEE COOPER T M GURUBUXANI VS. UNION OF INDIA [REFERRED TO]
NAGPUR IMPROVEMENT TRUST VS. VITHAL RAO [REFERRED TO]
AIR INDIA LIMITED VS. NERGESH MEERZA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. MCDOWELL AND CO [REFERRED TO]
OM KUMAR VS. UNION OF INDIA [REFERRED TO]
RADHEY SHYAM VS. STATE OF U P [REFERRED TO]
GREATER NOIDA INDUSTRIAL DEVELOPMENT AUTHORITY VS. DEVENDRA KUMAR [REFERRED TO]
SAVITRI DEVI VS. STATE OF UTTAR PRADESH AND ORS. [REFERRED TO]
JUSTICE K.S. PUTTASWAMY (READ.) VS. UNION OF INDIA & ORS. [REFERRED TO]
NAVTEJ SINGH JOHAR VS. UNION OF INDIA THR SECRETARY MINISTRY OF LAW AND JUSTICE [REFERRED TO]
GUJARAT MAZDOOR SABHA AND ANOTHER VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) These appeals are directed against the judgment and order dtd. 30/3/2018 passed by a Full Bench of the High Court of Judicature at Allahabad (hereinafter referred to as 'the High Court'), The reference to Full Bench came to be made under the following circumstances: -

(2.) Another bunch of Writ Petitions were filed by the present appellants challenging a similar classification made by the Greater Noida Authority (hereinafter referred to as 'G Noida') in payment of compensation on the basis of the landholder being 'Pushtaini' and 'Gair-Pushtaini'.

(3.) While considering the Writ Petitions, another Division Bench disagreed with the views expressed in the case of Smt. Madhuri (Supra) and vide order dtd. 7/7/2017 referred the matter to be decided by a larger Bench.

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RAMESH CHANDRA SHARMA Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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