REGENT COMPUTRONICS PVT. LTD.

HARI SINGH Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

RANJIT SINGH V. THE UNION OF INDIA AND OTHERS [REFERRED 3]
ATMA SINGH V. THE CHIEF SETTLEMENT COMMISSIONER AND OTHERS [REFERRED 7.]
DR. KHUSHI RAM V. THE UNION OF INDIA AND OTHERS [REFERRED 4.]
GURBAX SINGH V. UNION OF INDIA AND OTHERS [REFERRED 12.]
MYSORE STATE ELECTRICITY BOARD IN ALL AAPEALS VS. BANGALORE WOOLLEN COTTON AND SILK MILLS LIMITED [REFERRED 11.]
WASHDEV SINGH BIGI VS. UNION OF INDIA [REFERRED]
DIWAN CHAND L THAKUR DASS VS. UNION OF INDIA [REFERRED 2.]
KEWAL KRISHAN JAGAT RAM VS. GOVERNMENT OF INDIA [REFERRED 5.]
AMAR SINGH GIRDHARI LAL VS. UNION OF INDIA [REFERRED 6.]
TIRATH SINGH VS. UNION OF INDIA [REFERRED 9.]

JUDGEMENT

(1.) This appeal under Clause 10 of the, Letters Patent arises out of a judgment delivered by a learned Singel Judge of the Court in Civil Writ No. 149-D of 1963, where by the petition filed by the appellant, who was petitioner in that case, was dismissed.

(2.) The question arising for determination in this appeal relates to Rule 30 of the Displaced Persons (Compensation and Rehabilitation) Rules, 1955 which will hereafter be called the Rules.

(3.) The contention urged by the appellant is that the said rule has not been correctly interpreted by the learned Single Judge and that on a true construction of Rule 30 the appellant alone is entitled to the transfer of the entire property.

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HARI SINGH ANAND Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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