REGENT COMPUTRONICS PVT. LTD.

SURESH Appellant

V/S

CORPORATION OF COCHIN Respondents

Referred Judgements :-

CHAMELI SINGH V. STATE OF U.P. [REFERRED TO]
OLGA TELLIS VAYYAPVRI KUPPUSAMI VS. BOMBAY MUNICIPAL CORPORATION:STATE OF MAHARASHTRA [REFERRED TO]
P G GUPTA VS. STATE OF GUJARAT [REFERRED TO]
AHMEDABAD MUNICIPAL CORPORATION VS. NAWAB KHAN GULAB KHAN [REFERRED TO]
M V MOHAN NAIR VS. STATE [REFERRED TO]
VASANTH NAGAR ALLOTTEES ASSOCIATION VS. DISTRICT COLLECTOR [REFERRED TO]

JUDGEMENT

(1.) In view of the nature of the contentions, that have been raised in these Writ Petitions, they are disposed of by a common judgment.

(2.) M/S. Murali Purushothaman, Paulson Thomas and Philip J. Vettickattu had appeared on behalf of the petitioners. Sri. N.N. Sugunapalan and Sri. Premchand had represented the Corporation of Kochi.

(3.) The facts could be stated as herein below:

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SURESH Vs. CORPORATION OF COCHIN

Referred Judgements :-

JUDGEMENT

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