REGENT COMPUTRONICS PVT. LTD.

MISRI DEVI Appellant

V/S

COLLECTOR OF DELHI Respondents

Referred Judgements :-

BISWABHUSAN NAIK VS. STATE OF ORISSA [REFERRED MERSEY DOCKS AND HARBOUR BOARD TRUSTEES V. CAMERON,11 HL CASES 443 (505). (7) GREIG V. UNIV]
STATE OF BOMBAY VS. BHANJL MUNJI [REFERRED]
STATE OF BOMBAY VS. ALI GULSHAN [REFERRED]
KAUSHALYA DEVI VS. BACHITTAR SINGH [REFERRED]
SHIV KIRPAL SINGH VS. V V GIRI [REFERRED]
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 MAGOR AND ST. MELLONS V. NEWPORT CORPORATION,(1952) AC 189 (191). (17) R V. NATIONALINSURAN]
UNION OF INDIA VS. PREM KUMAR JAIN [REFERRED]
S HARNAM SINGH VS. LIEUTENANT GOVERNOR DELHI [REFERRED]
SARUP SINGH VS. UNION OF INDIA [REFERRED]
BALLABH DASS AGGARWAL VS. LT GOVERNOR OF DELHI [REFERRED]
MANAGEMENT OF PATIALA IRON WORKS VS. UNION OF INDIA [REFERRED]
SATBIR SINGH VS. UNION OF INDIA [REFERRED]

JUDGEMENT

(1.) These are six writ petitions. All of them involve one point namely, the Governments power of requisitioning under the Requisitioning and Acquisition of Immovable Property Act of 1952 (the Act). This judgment will govern them all.

(2.) In 1966 Shri B. N. Tandon, Collector Delhi issued notices under Section 3 of the Act in respect of four houses in Delhi. One house was A I/a, situated in Model Town. The second one was at Lucknow Road. The third one was 28/8, Shakti Nagar. Anthe fourth one was also in Shakti Nagar and numbered 1 1 /10.

(3.) The notices issued by the Collector under Section 3 of the Act in all these cases were very much identical. In the notice the Collector said :

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MISRI DEVI Vs. COLLECTOR OF DELHI

Referred Judgements :-

JUDGEMENT

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