REGENT COMPUTRONICS PVT. LTD.

Alorani Appellant

V/S

DIVISIONAL FOREST OFFICER Respondents

Referred Judgements :-

TARUN BHARAT SANGH,ALWAR VS. UNION OF INDIA AND OTHERS [REFERRED TO]
STATE OF BIHAR VS. BANSHI RAM MODI [REFERRED TO]
AMBICA QUARRY WORKS AMBALAL MANIBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
RURAL LITIGATION AND ENTITLEMENT KENDRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
T N GODAVARMAN THIRUMULKPAD VS. UNION OF INDIA [REFERRED TO]
A CHOWGULE AND CO LTD VS. GOA FOUNDATION [REFERRED TO]
NATURE LOVERS MOVEMENT VS. STATE OF KERALA [REFERRED TO]
BALIRAM SATNAMI VS. BOARD OF REVENUE [REFERRED TO]

JUDGEMENT

(1.) THE substantial question of law formulated and to be answered in this appeal is as under: -

(2.) THE imperative facts required for determination in this appeal are as under: - [For sake of convenience, the parties would be referred hereinafter as per their status before the trial Court]

(3.) THE trial Court, by its judgment and decree did not accept the defence taken by the State Government and its authorities and decreed the suit and held that plaintiff is entitled for decree of declaration of title and permanent injunction.

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ALORANI Vs. DIVISIONAL FOREST OFFICER

Referred Judgements :-

JUDGEMENT

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