REGENT COMPUTRONICS PVT. LTD.

Heera Singh Pangtey Appellant

V/S

STATE OF UTTARAKHAND Respondents

Referred Judgements :-

MOHAR SINGH V. PRESIDENT NOTIFIED AREA COMMITTEE,COLONELGANJ [REFERRED TO]
VASHISTH KUMAR JAISWAL VS. STATE OF U.P [REFERRED TO]
MAHINDRA MOHAN LAHIRI AND OTHERS VS. THE STATE OF ASSAM [REFERRED TO]
STATE OF BIHAR AND OTHERS VS. PROJECT UCHCHA VIDYA,SIKSHAK SANGH,2006 2 SCC [REFERRED TO]
STATE OF U.P. V. SMT. PISTA DEVI AND [REFERRED TO]
JILUBHAI NANBHAI KHACHAR VS. STATE OF GUJARAT [REFERRED TO]
STATE OF UTTAR PRADESH VS. KESHAV PRASAD SINGH [REFERRED TO]
CHAMELI SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
GAYA DIN D VS. HANUMAN PRASAD D [REFERRED TO]
DAULAT SINGH SURANA VS. FIRST LAND ACQUISITION COLLECTOR [REFERRED TO]
DAULAT SINGH SURANA VS. FIRST LAND ACQUISITION COLLECTOR [REFERRED TO]
STATE OF KERALA VS. PEOPLES UNION FOR CIVIL LIBERTIES [REFERRED TO]
AMARJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
RADHEY SHYAM VS. STATE OF U P [REFERRED TO]
K T PLANTATION PVT LTD VS. STATE OF KARNATAKA [REFERRED TO]
RAJIV SARIN VS. STATE OF UTTARAKHAND [REFERRED TO]
LAXMAN LAL (DEAD) VS. STATE OF RAJASTHAN [REFERRED TO]
Manju Lata Agrawal (Smt.) VS. State of U.P. and others [REFERRED TO]
HARI KRISHNA MANDIR TRUST VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Floreat Alma Mater, our Great Nation India.

(2.) The aforesaid reference has a relevance in the context of the issue involved, and the relevance of a Country for each and every citizen, who resides in it. The reference of the term "Alma Mater" in its literal and contextual meaning would mean a "generous Mother" and that is why our Country is the only country in the World, which is referred as to be the "Motherland". If the two references of the word "Alma Mater" is preceded with the word used as "floreat", that too has a reference denoting to the flourishment of the country and to its long life, which would be of a contextual perennial importance, while dealing with the issue raised by the petitioners.

(3.) The issue involved in the present Writ Petition is of a grave national concern, pertaining to regulating the frontier borders of the country, adjoining to the 'Line of Actual Control', which adjoins and shares the boundary lines of our neighbouring country, China, which is approximately about 20 to 25 Kms. only away from the land, in dispute, which is proposed to be acquired for the purposes of meeting out the defence need of the ITBPF, i.e. Indo Tibetan Border Police Force (hereinafter to be referred as I.T.B.P.).

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HEERA SINGH PANGTEY Vs. STATE OF UTTARAKHAND

Referred Judgements :-

JUDGEMENT

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