REGENT COMPUTRONICS PVT. LTD.

M. KUMAR Appellant

V/S

GOVERNMENT OF TAMIL NADU Respondents

Referred Judgements :-

K V RAJLAKSHMIAH SETTY VS. STATE OF MYSORE [REFERRED TO]
DURGA PRASHAD VS. CHIEF CONTROLLER OF IMPORTS AND EXPORTS [REFERRED TO]
GOVERNMENT OF MYSORE VS. J V BHAT [REFERRED TO]
STATE OF ORISSA VS. ARUN KUMAR PATNATK [REFERRED TO]
OLGA TELLIS VAYYAPVRI KUPPUSAMI VS. BOMBAY MUNICIPAL CORPORATION:STATE OF MAHARASHTRA [REFERRED TO]
NAVNIT R KAMANI VS. R R KAMANI [REFERRED TO]
STATE OF UTTAR PRADESH LUCKNOW DEVELOPMENT AUTHORITY VS. MAHARAJA DHARMANDER PRASAD SINGH:MAHARANI RAJLAXMI KUMARI DEVI [REFERRED TO]
SCHEDULED CASTE AND WEAKER SECTION WELFARE ASSOCIATION REGD VS. STATE OF KARNATAKA [REFERRED TO]
LARSEN AND TOUBRO LIMITED VS. STATE OF GUJARAT [REFERRED TO]
BABU PARASU KAIKADI VS. BABU [REFERRED TO]
SHIV DASS VS. UNION OF INDIA [REFERRED TO]
PARTHASARATHY VS. KUPPAMMAL [REFERRED TO]
CHINGANGBAM GOURAHARI SINGH VS. UNION TERRITORY OF MANIPUR [REFERRED TO]

JUDGEMENT

(1.) THE relief sought for in all the writ petitions is in respect of the lands called as "Dhanakoti Ammal Thottam", measuring 11 grounds and 680 sq. ft. situated at T.S.No. 5267, Puliyur Village, Madras Central Taluk, Madras City. The writ petitions are filed for setting aside the G.Os. issued in favour of the individual respondents by name Manjula and A.K.Seshadri, thereby denotifying 11 grounds and 680 sq. ft. as slum area.

(2.) THE facts which are relevant for consideration herein are;

(3.) THE learned senior counsel for the petitioners in W.P.Nos. 19154 and 19155 of 2004 would attack the validity of the G.Os. mainly on the following grounds;

Click here to view full judgment.

M. KUMAR Vs. GOVERNMENT OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address