REGENT COMPUTRONICS PVT. LTD.

SECRETARY THE COIMBATORE VASAVI TRUST Appellant

V/S

K.KARUPPASAMY Respondents

Referred Judgements :-

STATE OF WEST BENGAL V. M.R.MONDAL AND ANOTHER [REFERRED TO]
RAM GOPAL CHATURVEDI VS. STATE OF MADHYA PRADESH [REFERRED TO]
UNION OF INDIA VS. COLLECTOR J N SINHA [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
AUTHORISED OFFICER THANJAVUR VS. S NAGAMATHA AYYAR [REFERRED TO]
UNION OF INDIA UNION OF INDIA BISWAROOP CHATTERJEE ACHINTA KUMAR BISWAS NABENDU BOSE LAXMI NARAYAN VS. TULSIRAM PATEL:SADANAND JHA:G P KOUSHAL:UNION OF INDIA:STATE OF MADHYA PRADESH [REFERRED TO]
STATE BANK OF PATIALA VS. S K SHARMA [REFERRED TO]
A G VARADARAJULU VS. STATE OF TAMIL NADU [REFERRED TO]
VIJAY NARAYAN THATTE VS. STATE OF MAHARASHTRA [REFERRED TO]
PROJECT OFFICER IRDP VS. P D CHACKO [REFERRED TO]
SULOCHANA CHANDRAKANT GALANDE VS. PUNE MUNICIPAL TRANSPORT [REFERRED TO]
MALARKODI VS. SECRETARY TO THE GOVERNMENT OF TAMILNADU ADI DRAVIDA AND TRIBAL WELFARE DEPARTMENT [REFERRED TO]
INDIAN NETWORK FOR PEOPLE LIVING WITH HIV/AIDS VS. UNION OF INDIA [REFERRED TO]
YAHOO INC VS. INTELLECTUAL PROPERTY APPELLATE BOARD [REFERRED TO]

JUDGEMENT

(1.) This Writ Appeal has been filed by the appellant aggrieved against the order passed by the learned single Judge in allowing the Writ Petition filed by the respondents 1 to 10 by setting aside the order passed by the first respondent in G.O.Ms.No.357, Revenue (Land Reforms II (3) Department, dated 30.04.1998 by which the application filed by the appellant was allowed granting permission to hold an extent of 20.58 acres of land.

(2.) The brief facts of the case are as follows:

(3.) Submissions of the appellant:

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SECRETARY COIMBATORE VASAVI TRUST Vs. K KARUPPASAMY

Referred Judgements :-

JUDGEMENT

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