REGENT COMPUTRONICS PVT. LTD.

P. Venkatachalam Appellant

V/S

TAHSILDAR Respondents

Referred Judgements :-

E. THIRUMURTHY VS. COLLECTOR OF CHENNAI AND OTHERS [REFERRED TO]
ANGURBALS MULLICK VS. DEBABRATA MULLICK [REFERRED TO]
RAI SAHIB RAM JAWAYA KAPUR VS. STATE OF PUNJAB [REFERRED TO]
RAMAN AND RAMAN LIMITED VS. STATE OF MADRAS [REFERRED TO]
T CAJEE VS. U JORMANIK SIEM ANOTHER [REFERRED TO]
STATE OF ASSAM VS. AJIT KUMAR SARMA [REFERRED TO]
G J FERNANDEZ VS. STATE OF MYSORE [REFERRED TO]
SUKHDEV SINGH THE OIL AND NATURAL GAS COMMISSION THE L 1 C LIMITED THE INDUSTRIAL FINANCE CORPN EMPLOYEES ASSOCIATION VS. BHAGATRAM SARDAR SINGH RAGHUVANSHI:THE ASSOCIATION OF CLASS II OFFICERS 0 N G C:SHYAM LAL SHARMA:THE INDUSTRIAL FINANCE CORPN [REFERRED TO]
N KRISHNAMMAL VS. R EKAMBARAM [REFERRED TO]
SACHIDANAND PANDEY VS. STATE OF WEST BENGAL [REFERRED TO]
J R RAGHUPATHY K MALLIAH M PAMPAPATHAIAH VS. STATE OF ANDHRA PRADESH:S BAL REDDY:STATE OF ANDHRA PRADESH [REFERRED TO]
RESERVE BANK OF INDIA VS. S JAYARAJAN [REFERRED TO]
STATE OF HARYANA VS. NARESH KUMAR BALI [REFERRED TO]
SURYA KANT KADAM VS. STATE OF KARNATAKA [REFERRED TO]
ORIENTAL BANK OF COMMERCE VS. SUNDER LAL JAIN [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. P LAXMI DEVI [REFERRED TO]
N DHANALAKSHMI VS. DISTRICT REVENUE OFFICER SALEM [REFERRED TO]
CHROME LEATHER COMPANY LTD VS. COLLECTOR KANCHEEPURAM DISTRICT [REFERRED TO]
K M ABDUL JAFFAR VS. DISTRICT COLLECTOR TIRUNELVELI & [REFERRED TO]
SATRUDHAN SAHANI VS. STATE OF BIHAR [REFERRED TO]
GULF GOANS HOTELS CO. LTD. VS. UNION OF INDIA [REFERRED TO]
VEERENDRA KUMAR DUBEY VS. CHIEF OF ARMY STAFF AND ORS. [REFERRED TO]
SHAYARA BANO VS. UNION OF INDIA AND OTHERS [REFERRED TO]
HARLA VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) This Full Bench has been constituted by the Hon'ble Chief Justice on a reference made by our learned brother Mr. Justice M. Dhandapani, vide an order dtd. 19/1/2022 in W.P.No.25247 of 2021 (batch), to answer the following questions:

(2.) At the outset, it is necessary to briefly set out the circumstances under which these matters have come up before us:

(3.) We have heard the learned counsel for the various petitioners in these batches of cases on the questions forming the subject matter of the reference. We have also heard Mr. R. Neelakandan, learned Additional Advocate General assisted by Mr. V. Ravi and Ms. Geetha Thamaraiselvam, Special Government Pleaders. Having regard to the various legal questions that have cropped up for consideration, we requested Mr. Sharath Chandran, Advocate, to assist this Court as Amicus Curiae.

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P. VENKATACHALAM Vs. TAHSILDAR

Referred Judgements :-

JUDGEMENT

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