REGENT COMPUTRONICS PVT. LTD.

MIRZA SANAULLA Appellant

V/S

DAVANAGERE URBAN DE-VELOPMENT AUTHORITY, Respondents

Referred Judgements :-

ASHBY V. WHITE [REFERRED TO]
SMITH V. EAST ELLOE RURAL DISTRICT COUNCIL [REFERRED TO]
ROOKES V. BARNARD [REFERRED TO]
FARRINGTON V. THOMSON [REFERRED TO]
SMITH V. EAST ELLOE RURAL DISTRICT COUNCIL [REFERRED TO]
LORD HAILSHAM IN CASSELL & CO. LTD. V. BROOME [REFERRED TO]
BEAULANE PROPERTIES LTD V. PALMER [REFERRED TO]
JAPYE (OXFORD) LTD. V. UNITED KINGDOM [REFERRED TO]
SHANTISTAR BUILDERS VS. NARAYAN KHIMALAL TOTAME [REFERRED TO]
LUCKNOW DEVELOPMENT AUTHORITY VS. M K GUPTA [REFERRED TO]
CHAMELI SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
CHAMELI SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
P T MUNICHIKKANNA REDDY VS. REVAMMA [REFERRED TO]
P T MUNICHIKKANNA REDDY VS. REVAMMA [REFERRED TO]

JUDGEMENT

(1.) Facts in brief are:

(2.) Petition is not opposed by filing statement of objections. Learned Counsel for the respondent does not dispute the facts supra. Learned Counsel for the petitioner reiterates the averments set out in the petition.

(3.) The laudable objective, in public interest, to form a layout of residential, commercial and industrial sites is the responsibility of the respondent under the Act.

Click here to view full judgment.

MIRZA SANAULLA Vs. DAVANAGERE URBAN DEVELOPMENT AUTHORITY

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address