REGENT COMPUTRONICS PVT. LTD.

K Radhalakshmi Appellant

V/S

SECRETARY DEPARTMENT OF REVENUE Respondents

Referred Judgements :-

GHASITEY LAL SAHU AND ANOTHER V. COMPETENT AUTHORITY UNDER THE URBAN (CEILING AND REGULATION) ACT,1976,U.P. AND ANOTHER [REFERRED TO]
MADAN SWAROOP SHROTIYA PUBLIC CHARITABLE TRUST VS. STATE OF UTTAR PRADESH [REFERRED TO]
ANGOORI DEVI VS. STATE OF UTTAR PRADESH [REFERRED TO]
MUKARRAM ALI KHAN VS. STATE OF U P [REFERRED TO]
C V NARASIMHAN VS. GOVERNMENT OF TAMILNADU [REFERRED TO]
SIMPSON AND GENERAL FINANCE COMPANY LIMITED VS. STATE OF TAMIL NADU [REFERRED TO]
V GURUNATHAN VS. ASSISTANT COMMISSIONER OF URBAN LAND TAX AND CEILING [REFERRED TO]
SARASWATHI VS. PRINCIPAL COMMISSIONER AND COMMISSIONER OF LAND REFORMS CHEPAUK CHENNAI [REFERRED TO]
JAYALAKSHMI BRICK INDUSTRIES VS. SPECIAL COMMISSIONER AND SECRETARY TO GOVERNMENT GOVERNMENT OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) THE brief facts of the case, sans unnecessary details, leading to the filing of these writ petitions are stated hereunder.

(2.) THE petitioner in W.P.No.28993 of 2007, who is the fifth respondent in all other writ petitions, viz., K.Radhalakshmi, is stated to have purchased 1.5 Acres of land comprised in Survey Nos.151/1 and 151/2 situated at Ramapuram Village on 1.1.1976 under a registered document, and is stated to have been in possession and enjoyment of the same along with her family members. The extent contains land and buildings.

(3.) EVEN though the government has not filed any counter, the learned Additional Government Pleader has produced the files.

Click here to view full judgment.

K RADHALAKSHMI Vs. SECRETARY DEPARTMENT OF REVENUE

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address