REGENT COMPUTRONICS PVT. LTD.

GOLDEN GRANITES Appellant

V/S

K.V.SHANMUGAM Respondents

Referred Judgements :-

TAYLOR V. TAYLOR [REFERRED]
SHIV SAGAR TIWARI V. UNION OF INDIA [REFERRED]
NAZIR AHMED V. EMPEROR [REFERRED]
GUJARAT POTTERY WORKS PRIVATE LIMITED VS. B P SOOD [REFERRED]
R OBLISWAMI NAIDU VS. ADDITIONAL STATE TRANSPORT APPELLATE TRIBUNAL MADRAS [REFERRED]
RAMCHANDRA KESHAV ADKE VS. GOVIND JOTI CHAVARE [REFERRED]
JASBHAI MOTIBHAI DESAI VS. ROSHAN KUMAR HAJI BASHIR AHMED [REFERRED]
SHARIF UD DIN VS. ABDUL GANI LONE [REFERRED]
STATE OF BIHAR VS. BANSHI RAM MODI [REFERRED]
AMBICA QUARRY WORKS AMBALAL MANIBHAI PATEL VS. STATE OF GUJARAT [REFERRED]
D N TANEJA VS. BHAJAN LAL [REFERRED]
SHEELA BARSE VS. UNION OF INDIA [REFERRED]
RURAL LITIGATION AND ENTITLEMENT KENDRA VS. STATE OF UTTAR PRADESH [REFERRED]
RURAL LITIGATION AND ENTITLEMENT KENDRA VS. STATE OF UTTAR PRADESH [REFERRED]
JANATA DAL VS. H.S.CHOWDHARY [REFERRED]
TARUN BHARAT SANGH ALWAR VS. UNION OF INDIA [REFERRED]
STATE OF MADHYA PRADESH VS. KRISHNADAS TIKARAM [REFERRED]
UNION OF INDIA VS. KAMATH HOLIDAY RESORTS PRIVATE LIMITED [REFERRED]
STATE OF BIHAR VS. RANCHI ZILA SAMTA PARTY [REFERRED]
DIVISIONAL FOREST OFFICER VS. S NAGESWARAMMA [REFERRED]
COMMON CAUSE A REGISTERED SOCIETY VS. UNION OF INDIA [REFERRED]
UNION OF INDIA VS. SUSHIL KUMAR MODI [REFERRED]
T N GODAVARMAN THIRUMULKPAD VS. UNION OF INDIA [REFERRED]
M C MEHTA VS. KAMAL NATH [REFERRED]
STATE OF BIHAR VS. SUBHASH SINGH [REFERRED]
M/S. HYDERABAD ABRASIVES AND MINERALS (P) LTD. V. STATE OF ANDHRA PRADESH [REFERRED]
LAKSHMI CHOWHAN VS. STATE OF ASSAM [REFERRED]
HYDERABAD ABRASIVE AND MINERALS VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED]
PARISAR AN ORGANISATION VS. STATE OF MAHARASHTRA [REFERRED]

JUDGEMENT

(1.) A common order was passed by Sathasivam, J. in Writ Petitions Nos. 8505 and 8845 of 1995 and Writ Petition No. 18513 of 1996 on 30-4-1997 filed by one K. V. Shanmugam, Ponnuswamy and K. V. Shanmugam respectively.

(2.) Writ Petition No. 8505 of 1995 was filed for a certiorarified mandamus, calling for the records of the State of Tamil Nadu in G. O. Ms. No. 119 (Industries (B2) Department), dated 5-5-1995, quash the same and to consequently direct the respondents 1 to 4 therein to pass orders, granting lease or renewal in favour of the writ petitioner, Mr. K. V. Shanmugam in respect of 18.60 acres in bit No. 5 of Badanavadi Reserved Forest, Ponnagaram Taluk, Dharmapuri District by disposing of the petitioner's application, dated 9-5-1994.

(3.) Writ Petition No. 8845 of 1995 was filed by oe Mr. Ponnusamy, a member of the Tamil Nadu Legislative Assembly. He filed the writ petition for a certiorari relating to the proceeding of the State of Tamil Nadu in G. O. Ms. No. 119 (Industries B2 Department), dated 5-5-1995 and to quash the same.

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GOLDEN GRANITES Vs. K V SHANMUGAM

Referred Judgements :-

JUDGEMENT

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