REGENT COMPUTRONICS PVT. LTD.

Uttarakhand Waqf Board Appellant

V/S

Shahid Respondents

Referred Judgements :-

BESSESSWARI CHOWDHURANY'S,CASE [REFERRED TO]
DURAYAPPAH V. FERNANDO [REFERRED TO]
HANSRAJ TIRATHRAM V. ADMINISTRATOR,MUNICIPALITY JAMMU [REFERRED TO]
STATE OF UTTARAKHAND V. KESHAVANAND JHALDIYAL [REFERRED TO]
MULRAJ VS. MURTI RAGHUNATHLL MAHARAJ [REFERRED TO]
ANDI MUKTA SADGURU SHREE MUKTAJEE VANDAS SWAMI SUVARNA JAYANTI MAHOTSAV SMARAK TRUST VS. V R RUDANI [REFERRED TO]
SATYABRATA BISWAS VS. KALYAN KUMAR KISKU [REFERRED TO]
SURJIT SINGH VS. HARBANS SINGH [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. GUDEPU SAILOO [REFERRED TO]
DHURANDHAR PRASAD SINGH VS. JAI PRAKASH UNIVERSITY [REFERRED TO]
ABL INTERNATIONAL LIMITED VS. EXPORT CREDIT GUARANTEE CORPORATION OF INDIA LIMITED [REFERRED TO]
ALL BENGAL EXCISE LICENSEES ASSOCIATION VS. RAGHAVENDRA SINGH [REFERRED TO]
SAVITRI DEVI VS. CIVIL JUDGE SENIOR DIVISION GORAKHPUR [REFERRED TO]
STATE OF ORISSA VS. MESCO STEELS LTD [REFERRED TO]
JOSHI TECHNOLOGIES INTERNATIONAL INC VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Since a common question of fact and law arises for consideration in these two appeals, we are disposing of the same by this common judgment. Writ Petition (M/S) No. 1033 of 2018 is the writ petition, from which both these appeals arise.

(2.) Special Appeal No. 306 of 2018 is filed by the 4th respondent in the Writ Petition. Special Appeal No. 333 of 2018 is filed by the 3rd respondent in the Writ Petition (hereinafter referred to as the "Waqf Board").

(3.) The Writ Petition was filed seeking the following relief:

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UTTARAKHAND WAQF BOARD Vs. SHAHID

Referred Judgements :-

JUDGEMENT

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