REGENT COMPUTRONICS PVT. LTD.

Competent Authority And Additional Collector And Anr Appellant

V/S

Shantaben D/O. Devabhai And Ors Respondents

Referred Judgements :-

M/S.LARSEN AND TOUBRO LTD.,V. STATE OF GUJARAT [REFERRED TO]
BALWANT NARAYAN BHAGDE BALWANT NARAYAN BHAGDE VS. M D BHAGWAT:THE PUNJABRAO KRISHI VIDYAPEETH AKOLA [REFERRED TO]
BALMOKAND KHATRI EDUCATIONAL AND INDUSTRIAL TRUST AMRITSAR VS. STATE OF PUNJAB [REFERRED TO]
STATE OF MAHARASHTRA VS. B E BILLIMORIA [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. T M KRISHNAVENI [REFERRED TO]
DHARAMDAS BABUBHAI KANSARA VS. G R RAO [REFERRED TO]
BABUBEN HARIBHAI VS. COMPETENT AUTHORITY AND DEPUTY COLLECTOR [REFERRED TO]
RATILAL ICHCHARAM SORATHIA VS. URBAN LAND CEILING TRIBUNAL [REFERRED TO]

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated 4. 4. 07 passed by the learned single Judge in Special Civil Application No. 900 of 200.

(2.) BRIEF facts may be noted at this stage.

(3.) LEARNED single Judge by the impugned judgment and order dated 4. 4. 07 allowed the petition and set aside the orders dated 20th August 1980 passed by the Competent Authority and Additional Collector, by which certain area of land was declared as surplus land. The learned Judge relied mainly on following factors to allow the petition and grant the said relief:

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COMPETENT AUTHORITY AND ADDITIONAL COLLECTOR Vs. SHANTABEN DEVABHAI

Referred Judgements :-

JUDGEMENT

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