REGENT COMPUTRONICS PVT. LTD.

PAWAN SAGAR JAIN Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

SH. BHAGWAN AND ANR. V. UNION OF INDIA AND ORS. [REFERRED TO]
AFLATOON BAHADUR ABDULRASHID NURUDDIN BAHADUR AFLATOON VS. LT GOVERNOR OF DELHI:LT GOVERNOR OF DELHI:LT GOVERNOR OF DELHI:LT GOVERNOR OF DELHI:LT GOVERNOR OF DELHI:LT GOVERNOR OF DELHI [REFERRED TO]
OM PRAKASH VS. STATE OF UTTAR PRADESH [REFERRED TO]
BHAGAT SINGH RAJIV JAIN DR USHA SIROHI RANJIT SINGH CHAUHAN LALITA BHONSLEY VS. STATE OF UTTAR PRADESH [REFERRED TO]
HINDUSTAN PETROLEUM CORPORATION LTD VS. DARIUS SHAPUR CHENNAI [REFERRED TO]
P S GILL VS. UNION OF INDIA [REFERRED TO]
ROSHANARA BEGUM VS. UNION OF INDIA [REFERRED TO]
VASANT KUNJ ENCLAVE HOUSHING WELFARE SOCIETY VS. UNION OF INDIA [REFERRED TO]
RAJESH KUMAR YADAV VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The petitioners are recorded owners and bhumidars in possession of land comprised in different khasra numbers situated in Village Bamnauli, Tehsil Mehrauli, New Delhi.

(2.) The petitioners purchased a land through separate sale deeds and necessary mutations were effected in the land revenue records.

(3.) It is the case of the petitioners that farm houses have been built on the land after due sanction and even completion certificates have been issued in a number of cases, However, it is the stand of the petitioners in three of these cases that the farm houses were constructed as early as in 1967 when no such sanction was required.

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PAWAN SAGAR JAIN Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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