REGENT COMPUTRONICS PVT. LTD.

Jain And Brothers Appellant

V/S

STATE OF CHHATTISGARH Respondents

Referred Judgements :-

MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
RAM KUMAR BARNWAL VS. RAM LAKHAN [REFERRED TO]
STATE OF ORISSA VS. MAMATA MOHANTY [REFERRED TO]
AKHIL BHARTIYA UPBHOKTA CONGRESS VS. STATE OF MADHYA PRADESH [REFERRED TO]
CITY INDUSTRIAL DEVELOPMENT THR. ITS MANAGING DIRECTOR VS. PLATINUM ENTERTAINMENT [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) Challenge in this petition is to the order dated 28.08.2020 passed by the respondent/State whereby the prayer to review to reconsider the land use was dismissed.

(3.) The brief facts of the case are that:-

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JAIN & BROTHERS Vs. STATE OF CHHATTISGARH

Referred Judgements :-

JUDGEMENT

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