REGENT COMPUTRONICS PVT. LTD.

KRISHNA APARTMENTS OWNERS' WELFARE ASSOCIATION Appellant

V/S

SECRETARY TO GOVERNMENT KARNATAKA AGRICULTURE AND HORTICULTURE DEPARTMENT Respondents

Referred Judgements :-

MANI SUBRAT JAIN VS. STATE OF HARYANA [REFERRED TO]
MAHINDER KUMAR GUPTA VS. UNION OF INDIA MINISTRY OF PETROLEUM AND NATURAL GAS [REFERRED TO]
M I BUILDERS PVT LIMITED VS. RADHEY SHYAM SAHU [REFERRED TO]
STATE OF UTTARANCHAL VS. BALWANT SINGH CHAUFAL [REFERRED TO]

JUDGEMENT

(1.) This writ petition in the nature of public interest is filed seeking writ in the nature of mandamus directing the respondents not to hand over any portion of the park Schedule property in question which is known as Indira Gandhi Memorial Park.

(2.) The brief facts that lead to the filing of the present petition are as under:

(3.) The brief facts of the case of the petitioners is as under:

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KRISHNA APARTMENTS OWNERS WELFARE ASSOCIATION Vs. SECRETARY TO GOVERNMENT KARNATAKA AGRICULTURE AND HORTICULTURE DEPARTMENT

Referred Judgements :-

JUDGEMENT

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