REGENT COMPUTRONICS PVT. LTD.

Harish Kumar; Naresh Kumar; Rajesh Nautiyal; Rakesh Mohan Bacheti; Rajnish Kumar; Ajay Karki Appellant

V/S

UNION OF INDIA AND OTHERS Respondents

Referred Judgements :-

HINDUSTAN PETROLEUM CORPORATION V. DILBAHARA SINGH [REFERRED]
KILASHO DEVI BURMAN VS. COMMISSIONER OF INCOME TAX W B CALCUTTA [REFERRED]
STATE OF UTTAR PRADESH VS. ZIA KHAN [REFERRED]
GAYA DIN D VS. HANUMAN PRASAD D [REFERRED]
NEW INDIA ASSURANCE COMPANY LTD VS. NUSLI NEVILLE WADIA [REFERRED]
M NAGABHUSHANA VS. STATE OF KARNATAKA [REFERRED]
PARRYS CALCUTTA EMPLOYEES UNION VS. PARRY AND CO LTD [REFERRED]
M S NARAYANAGOUDA VS. GIRIJAMMA [REFERRED]

JUDGEMENT

(1.) By means of the present writ petitions, the petitioners seek following reliefs, among others:

(2.) Since the factual matrix of the aforesaid writ petitions is the same, therefore, they are being decided together by this common judgment and order for the sake of brevity and convenience.

(3.) Writ Petition no. 2401 (M/S) of 2015 will be the leading case. These are the writ petitions relating to the U.P. Public Premises (Eviction of Unauthorised Occupants) Act, 1971.

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HARISH KUMAR; NARESH KUMAR; RAJESH NAUTIYAL; RAKESH MOHAN BACHETI; RAJNISH KUMAR; AJAY KARKI Vs. UNION OF INDIA & OTHERS

Referred Judgements :-

JUDGEMENT

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