REGENT COMPUTRONICS PVT. LTD.

Maganbhai Chaturbhai Patel Appellant

V/S

SECRETARY Respondents

Referred Judgements :-

KASTURI LAL LAKSHMI REDDY VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
SAGHIR AHMAD VS. STATE OF UTTAR PRADESH [REFERRED TO]
CALCUTTA GAS COMPANY PROPRIETARY LIMITED VS. STATE OF WEST BENGAL [REFERRED TO]
UMAKANT SARAN VS. STATE OF BIHAR [REFERRED TO]
BAR COUNCIL OF MAHARASHTRA VS. M V DABHOLKAR [REFERRED TO]
D NAGARAJ VS. STATE OF KARNATAKA [REFERRED TO]
N C SINGHAL VS. UNION OF INDIA [REFERRED TO]
THAMMANNA VS. K VEERA REDDY [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA VS. ESCORTS LIMITED [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
DWARKADAS MARFATIA AND SONS VS. BOARD OF TRUSTEES OF THE PORT OF BOMBAY [REFERRED TO]
MAHABIR AUTO STORES VS. INDIAN OIL CORPORATION [REFERRED TO]
KUMARI SHRILEKHA VIDYARTHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
STERLING COMPUTERS LIMITED UNITED DATABASE INDIA PRIVATE LIMITED UNITED INDIA PERIODICALS PRIVATE LIMITED VS. M AND N PUBLICATIONS LIMITED:MAN PUBLICATIONS LIMITED:M AND N PUBLICATIONS LIMITED [REFERRED TO]
UNION OF INDIA VS. GRAPHIC INDUSTRIES CO [REFERRED TO]
LIC OF INDIA VS. CONSUMER EDUCATION AND RESEARCH CENTRE [REFERRED TO]
SHOBHA SURESH JUMANI VS. APPELLATE TRIBUNAL FORFEITED PROPERTY [REFERRED TO]

JUDGEMENT

(1.) By this writ-application, the writ-applicants have prayed for the following reliefs:-

(2.) The case of the writ-applicants, in their own words as pleaded in the writ-application, is as under:-

(3.) Thus, it appears from the case put up by the writapplicants that the Agricultural Produce Market Committee, Patan, indulged in large scale fraud and illegalities in allotting the parcels of land of the ownership of the Market Yard to the private respondents herein, first on the basis of permanent lease, and thereafter, by executing sale-deeds in their favour without following any procedure of public auction, fixation of price, etc. It also appears that the land in question is a margin land meant for the purpose of parking. Despite the same, the APMC, in a very high-handed manner, resolved to execute lease, and later, sale-deeds in favour of the private respondents of the margin land situated within the market area as well as other parcels of land situated at the de-notified sub-market yard.

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MAGANBHAI CHATURBHAI PATEL Vs. SECRETARY

Referred Judgements :-

JUDGEMENT

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