REGENT COMPUTRONICS PVT. LTD.

Ind Barath Powergencom Appellant

V/S

REVENUE DIVISIONAL OFFICER Respondents

Referred Judgements :-

M.K. BALAKRISHNAN V. UNION OF INDIA [REFERRED TO]
MUNICIPAL COUNCIL RATLAM VS. VARDICHAN [REFERRED TO]
VASANT MANGA NIKUMBA VS. BABURAO BHIKANNA NAIDU [REFERRED TO]
C A AVARACHAN VS. C V SREENIVASAN [REFERRED TO]
DELHI WATER SUPPLY AND SEWAGE DISPOSAL UNDERTAKING VS. STATE OF HARYANA [REFERRED TO]
STATE OF MADHYA PRADESH VS. KEDIA LEATHER AND LIQUOR LIMITED [REFERRED TO]
KACHRULAL BHAGIRATH AGRAWAL VS. STATE OF MAHARASHTRA [REFERRED TO]
PEPSICO INDIA HOLDING LTD VS. DISTRICT REVENUE OFFICER ADDITIONAL DISTRICT MAGISTRATE KANCHEEPURAM [REFERRED TO]
R PONNATHAL VS. P LINGIYAR [REFERRED TO]
MADURAI MAANAGAR OLD MOTOR SPARE PARTS DEALERS ASSOCIATION VS. MADURAI CITY MUNICIPAL CORPORATION [REFERRED TO]

JUDGEMENT

(1.) Since the issue involved in all the cases is one and the same, these petitions were taken up and heard together and a common order is passd.

(2.) These Criminal Revisions are preferred to call for the records relating to the orders dated 10.06.2011, made in Proceedings Na.Ka.A1.775/1, on the file of the first respondent and set aside the same.

(3.) The contentions of the revision petitioners may be summarised as follows:

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IND BARATH POWERGENCOM Vs. REVENUE DIVISIONAL OFFICER

Referred Judgements :-

JUDGEMENT

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