REGENT COMPUTRONICS PVT. LTD.

R.RAJA Appellant

V/S

DISTRICT COLLECTOR Respondents

Referred Judgements :-

STATE OF UTTAR PRADESH VS. RAJ NARAIN [REFERRED TO]
CHINGLEPUT BOTTLERS STATE OF TAMIL NADU VS. MAJESTIC BOTTLING COMPANY:MAJESTIC BOTTLING COMPANY [REFERRED TO]
RELIANCE PETROCHEMICALS LIMITED VS. PROPRIETORS OF INDIAN EXPRESS NEWS PAPERS BOMBAY PRIVATE LIMITED [REFERRED TO]
M NAGARAJ VS. UNION OF INDIA [REFERRED TO]
INDU BHUSHAN DWIVEDI VS. STATE OF JHARKHAND [REFERRED TO]
KANWAR NATWAR SINGH VS. DIRECTOR OF ENFORCEMENT [REFERRED TO]
SCINDIA POTTERIES PRIVATE LIMITED VS. PUROLATOR INDIA LIMITED [REFERRED TO]
R SANTHANA RAJ VS. CHIEF ENGINEER [REFERRED TO]
VIGNESH YARNS PVT. LTD VS. S.SUBRAMANIAM [REFERRED TO]
INDIAN SOAPS & TOILETRIES MAKERS ASSOCIATION VS. OZAIR HUSAIN [REFERRED TO]
THE POWER GRID CORPORATION OF INDIA LIMITED VS. CENTURY TEXTILES & INDUSTRIES LIMITED & ORS. [REFERRED TO]

JUDGEMENT

(1.) This appeal is preferred against the order of the learned single judge, who, declined to interfere with the orders passed by the first respondent in exercise of the power under Section 16 of the Indian Telegraph Act, 1885 (hereinafter referred to as 'the Act').

(2.) Facts in brief:

(3.) While implementing the erection of towers, the following procedure is adopted:

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R.RAJA Vs. DISTRICT COLLECTOR

Referred Judgements :-

JUDGEMENT

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