REGENT COMPUTRONICS PVT. LTD.

REDDY VEERANNA Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

CARLTONA LTD. V. COMMISSIONERS OF WORKS [REFERRED TO]
LEWISHAM B. C. V. ROBERS [REFERRED TO]
EMPEROR V. SIBNATH BANERJI [REFERRED TO]
GULLAPALLI NAGESWARA RAO VS. ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
STATE OF UTTAR PRADESH VS. BABU RAM UPADHYA [REFERRED TO]
KALYAN SINGH 1 SARDAR SINGH IN PETN NO 180 OF 61 2 LAL SINGH IN PETN NO 181 OF 61 AND 3 BHARAT RAJ SINGH IN PETN NO 205 OF 61 PETITIONERS VS. STATE OF UTTAR PRADESHS :STATE OF UTTAR PRADESH [REFERRED TO]
ROOP CHAND VS. STATE OF PUNJAB [REFERRED TO]
ISHWARLAL GIRDHARLAL JOSHI VS. STATE OF GUJARAT IN ALL THE APPEALS [REFERRED TO]
A SANJEEVI NAIDU VS. STATE OF MADRAS [REFERRED TO]
STATE OF TAMIL NADU VS. HIND STONE [REFERRED TO]
ISHWAR SINGH VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) The reference made in W.P. No. 22564/2005 and W.P. No. 1097/ 2006 and all these appeals are disposed of by this common order since they are interconnected and to avoid repetition.

(2.) The learned single Judge of this Court by order dated 16-6-2008 in W.P. No. 22564/ 2005 and W.P. No. 1097/2006 has formulated the following questions and referred the same to the Division Bench :

(3.) 3.1 The learned single Judge after referring the above said questions for determination by the larger Bench, proceeded to dispose of the writ petitions as devoid of merit. That being aggrieved by the order of the learned single Judge dismissing Writ Petition No. 22564/2005 dated 16-6-2008, Writ Appeal No. 1095/2008 is filed by the petitioner.

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REDDY VEERANNA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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