REGENT COMPUTRONICS PVT. LTD.

V.KARNAL DURAI Appellant

V/S

STATE OF TAMIL NADU Respondents

Referred Judgements :-

JOSEPH AND CO. LTD. IN RE. [REFERRED TO]
LACHMESHWAR PRASAD SHUKUL V. KESHWAR LAL CHAUDHURI [REFERRED TO]
GULLAPALLI NAGESWARA RAO VS. ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
AMARJIT KAUR SMT TEJ KAUR BANTA SINGH KARAM CHAND RANJIT SINGH CHHANGA SINGH BAKSHISH SINGH HARBHAJAN SINGH VS. PRITAM SINGH:AJAIB SINGH:BACHAN SINGH:PARTAP SINGH:NARINJAN SINGH:MAGHAR SINGH:HARBANS SINGH:MOHAN SINGH [REFERRED TO]
K KAPEN CHAKO VS. PROVIDENT INVESTMENT COMPANY PRIVATE LIMITED [REFERRED TO]
SAMBANDAM VS. GURU CHANDRASEKARAN [REFERRED TO]

JUDGEMENT

(1.) THE point in the present writ petition relates to the retrospective operation of the Rules framed under the Tamil Nadu Minor Mineral Concession Rules, 1959 (hereinafter referred to as the Rules).

(2.) AS regards retrospective operation of any statute or rule, it has been stated in Halsbury's Laws of England (Fourth Edition) Volume 44 page 570 as follows:

(3.) ADMITTEDLY Rules were amended to the following effect:

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V KARNAL DURAI Vs. STATE OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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