REGENT COMPUTRONICS PVT. LTD.

Aman Lekhi Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

RATTAN LAL AGGARWAL VS MCD [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. KISHAN DASS [REFERRED TO]
G N KHAJURIA VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
M C MEHTA VS. KAMAL NATH [REFERRED TO]
M I BUILDERS PVT LIMITED VS. RADHEY SHYAM SAHU [REFERRED TO]
FRIENDS COLONY DEVELOPMENT COMMITTEE VS. STATE OF ORISSA [REFERRED TO]
ROYAL PARASDISE HOTEL P LTD VS. STATE OF HARYANA [REFERRED TO]
SHANTI SPORTS CLUB VS. UNION OF INDIA [REFERRED TO]
PRIYANKA ESTATE INTERNATIONAL PVT LTD VS. STATE OF ASSAM [REFERRED TO]
BHOPAL GAS PEEDITH MAHILA UDYOG SANGATHAN VS. UNION OF INDIA [REFERRED TO]
DIPAK KUMAR MUKHERJEE VS. KOLKATA MUNICIPAL CORPORATION [REFERRED TO]
ESHA EKTA APARTMENTS CO-OPERATIVE VS. MUNICIPAL CORPORATION OF MUMBAI [REFERRED TO]
ANIRUDH KUMAR VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]

JUDGEMENT

(1.) The present petition has been filed by the petitioners praying for the following relief:-

(2.) At the outset, the learned counsel for the petitioners submits that she wishes to confine her prayer only to the issues pertaining to redevelopment of Kidwai Nagar (East) and for the other prayers, the petitioners will be seeking appropriate remedy in accordance with law, if so advised. In fact, it is noticed that right from the filing of the petition, the focus of the petition has been only on the redevelopment of Kidwai Nagar (East). The petition is therefore, confined to this limited challenge, granting leave to agitate the other issues in an appropriate proceedings.

(3.) Before embarking to adjudicate on the issues involved in the present petition, it is noteworthy to have an overview of the Project of re-development of Kidwai Nagar (East).

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AMAN LEKHI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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