REGENT COMPUTRONICS PVT. LTD.

MOHD. YUNUS Appellant

V/S

State of Uttarakhand And Ors. Respondents

Referred Judgements :-

HINDUSTAN ZINC LIMITED V. RAJASTHAN ELECTRICITY REGULATORY COMMISSION [REFERRED TO]
BALRAM KUMAR WAT V. UNION OF INDIA AND OTHERS [REFERRED TO]
DELHI TRANSPORT CORPORATION VS. D T C MAZDOOR CONGRESS ANB [REFERRED TO]
C B GAUTAM VS. UNION OF INDIA [REFERRED TO]
PANNALAL BANSILAL PITTI VS. STATE OF ANDHRA PRADESH [REFERRED TO]
ELECTRONICS CORPORATION OF INDIA LIMITED VS. SECRETARY REVENUE DEPARTMENT GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
B R ENTERPRISES VS. STATE OF UTTAR PRADESH [REFERRED TO]
HYDERABAD KARNATAKA EDUCATION SOCIETY VS. REGISTRAR OF SOCIETIES [REFERRED TO]
ANZ GRINDLAYS BANK LIMITED VS. DIRECTOR OF ENFORCEMENT [REFERRED TO]
J K INDUSTRIES LTD VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The petitioner seeks for the following reliefs:-

(2.) Learned counsel for the petitioner submits that the impugned provisions of Sections 90(1)(r) and 53(1)(r) of the Uttarakhand Panchayati Raj Act, 2016, as amended in terms of the Amendment Act of 2019, are pari materia with Section 8(1)(r), Section 8(8)(1)(d) and Section 10-C of the Uttarakhand Panchayat Raj (Amendment) Act, 2019, as notified on 25.07.2019.

(3.) Even the State Government having filed the counter-affidavit, do not dispute the said position.

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MOHD. YUNUS Vs. STATE OF UTTARAKHAND AND ORS.

Referred Judgements :-

JUDGEMENT

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