REGENT COMPUTRONICS PVT. LTD.

Parmanand Kanaiyalal Nimbark Appellant

V/S

A M C Respondents

Referred Judgements :-

BILLA JAGAN MOHAN REDDY VS. BILLA SANJEEVA REDDY [REFERRED TO]
MUNI LAL VS. ORIENTAL FIRE AND GENERAL INSURANCE COMPANY LIMITED [REFERRED TO]
R K MOHAMMAD UBAIDULLAH VS. HAJEE C ABDUL WAHAB [REFERRED TO]
NARBADA DEVI GUPTA VS. BIRENDRA KUMAR JAISWAL [REFERRED TO]
JAYARAMDAS AND SONS VS. MIRZA RAFATULLAH BAIG [REFERRED TO]
CHANDI PRASAD VS. JAGDISH PRASAD [REFERRED TO]
STATE OF GUJARAT VS. MAHENDRAKUMAR PARSHOTTAMBHAI DESAI [REFERRED TO]
COMMISSIONER BANGALORE DEVELOPMENT AUTHORITY VS. K S NARAYAN [REFERRED TO]
LACHHMAN DASS VS. JAGAT RAM [REFERRED TO]
SHIV KUMAR SHARMA VS. SANTOSH KUMARI [REFERRED TO]
U P STATE ELECTRICITY BOARD VS. AZIZ AHMAD [REFERRED TO]
INDERCHAND JAIN VS. MOTILAL [REFERRED TO]
ATLA SIDDA REDDY VS. BUSI SUBBA REDDY [REFERRED TO]
UNION OF INDIA VS. KAMLA VERMA [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
M G PATEL AND CO NAVSARI VS. ALKA CO OP HOUSING SOCIETY LIMITED NAVSARI [REFERRED TO]
ANJAR MUNICIPALITY VS. ANJAR TALUKA CO OPERATIVE SALES PURCHASE UNION [REFERRED TO]
STATE OF GUJARAT VS. UPENDRA P BAROT [REFERRED TO]
STERLING CENTRE PREMISES OWNER CO OP SOCIETY LTD VS. NANUBHAI R HAH PROP OF DASH PUBLICITY [REFERRED TO]
NIRMA LIMITED VS. MURLIDHAR MOHAN [REFERRED TO]

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree dated 21.7.1989 passed by the learned Judge, 5th Court, City Civil Court at Ahmedabad in Civil Suit No.768 of 1983 whereby the suit instituted by the appellants herein has been dismissed.

(2.) THE appellants are the original plaintiffs and the respondent No.1 - Ahmedabad Municipal Corporation is the original defendant No.1, the respondent No.2 Pandya and Company is the original defendant No.2, the respondent No.3 - Tapovan Co -operative Housing Society Ltd. is the original defendant No.3 and the respondent No.4 Premshankar D. Pandya, who is the main contesting party, is the original defendant No.4. For the sake of convenience reference is made to the parties in their capacity as plaintiffs and defendants in the suit.

(3.) THE appellants - original plaintiffs, instituted a suit against the defendants seeking permanent injunction against that the defendant No.1 Corporation restraining it from sanctioning any building plans in respect of the plaintiffs' land situated at Mauje Vasna bearing Revenue Survey No.172/1, Town Planning Scheme No.21, Final Plot No.211/1, new No.592/2, submitted by the defendant No.2 vide BNS/198/2 and also prayed that any other building permission that may be sought for by any other person may not be sanctioned by the Town Planning Committee or in any other manner.

Click here to view full judgment.

PARMANAND KANAIYALAL NIMBARK Vs. A M C

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address