REGENT COMPUTRONICS PVT. LTD.

RAM NIWAS JAIN Appellant

V/S

MINISTRY OF HOME AFFAIRS Respondents

Referred Judgements :-

DELHI JUDICIAL SERVICE ASSOCIATION TIS HAZARI COURT VS. STATE OF GUJARAT [REFERRED TO]
CHANDRA SHASHI VS. ANIL KUMAR VERMA [REFERRED TO]
DHANANJAY SHARMA VS. STATE OF HARYANA [REFERRED TO]
K D SHARMA VS. STEEL AUTHORITY OF INDIA LTD [REFERRED TO]
STATE OF UTTARANCHAL VS. BALWANT SINGH CHAUFAL [REFERRED TO]
STATE OF UP VS. NEERAJ CHAUBEY [REFERRED TO]
NARMADA BACHAO ANDOLAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
KISHORE SAMRITE VS. STATE OF U.P [REFERRED TO]
BAL KISHAN GIRI VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India was filed as a Public Interest Litigation (PIL), pleading:

(2.) Though the petition was prefaced with a plea of flagging a "big land scam" but as the aforesaid would show, was directed solely against the allotment of land made in favour of Mst. Waziran. However, surprisingly the said Mst. Waziran was not made a respondent in the petition.

(3.) The petition was entertained and notice thereof issued.

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RAM NIWAS JAIN Vs. MINISTRY OF HOME AFFAIRS

Referred Judgements :-

JUDGEMENT

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