REGENT COMPUTRONICS PVT. LTD.

URBAN IMPROVEMENT TRUST Appellant

V/S

VIDHYA DEVI Respondents

Referred Judgements :-

MAHARASHTRA STATE ROAD TRANSPORT CORPORATION VS. BALWANT REGULAR MOTOR SERVICE AMRAVATI [REFERRED TO]
TILOKCHAND AND MOTICHAND VS. H B MUNSHI [REFERRED TO]
RAMCHANDRA SHANKAR DEODHAP VS. STATE OF MAHARASHTRA [REFERRED TO]
P S SADASIVASWAMY VS. STATE OF TAMIL NADU [REFERRED TO]
PRATAP CHANDA SHEO NARAIN VS. STATE OF RAJASTHAN [REFERRED TO]
AHUJA INDUSTRIES LIMITED VS. STATE OF KARNATAKA [REFERRED TO]
HINDUSTAN PETROLEUM CORPORATION LTD VS. DARIUS SHAPUR CHENNAI [REFERRED TO]
N PADMAMMA VS. S RAMAKRISHNA REDDY [REFERRED TO]
SPECIAL DEPUTY COLLECTOR VS. J SIVAPRAKASAM [REFERRED TO]
STATE OF HARYANA VS. MUKESH KUMAR [REFERRED TO]
TUKARAM KANA JOSHI VS. M.I.D.C [REFERRED TO]
VIDYA DEVI VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
D.B. BASNETT VS. COLLECTOR EAST DISTRICT [REFERRED TO]
SUKH DUTT RATRA VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
URBAN IMPROVEMENT TRUST VS. GORDHAN DASS (D) [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Since the question of law involved in all the captioned appeals is the same, they were taken up for hearing analogously and are being disposed of by this common judgment and order.

(3.) The present appeals arise from a common judgment passed by the High Court of Judicature for Rajasthan at Jaipur dtd. 29/10/2009 in D.B. Special Appeal (Writ) No. 669/1999 in Civil Writ Petition No. 2171/1998 and D.B. Civil Special Appeal (Writ) No. 673/1999 in S.B. Civil Writ Petition No, 2204/1998 respectively whereby the High Court allowed the writ appeals and thereby quashed the land acquisition proceedings initiated by the appellant Trust.

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URBAN IMPROVEMENT TRUST Vs. VIDHYA DEVI

Referred Judgements :-

JUDGEMENT

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