REGENT COMPUTRONICS PVT. LTD.

CANDRAWATI Appellant

V/S

BOARD OF REVENUE, U.P. AT ALLAHABAD Respondents

Referred Judgements :-

OSWAL FATS AND OILS LTD. V. ADDL. COMMISSIONER ADMN,BAREILY DIVISION,BAREILY AND OTHERS [REFERRED TO]
MANOHAR LAL D BY LRS. V. UGRASEN D BY LRS. AND OTHERS [REFERRED TO]
TILOKCHAND AND MOTICHAND VS. H B MUNSHI [REFERRED TO]
STATE OF HARYANA VS. KARNAL DISTILLERY COMPANY LIMITED [REFERRED TO]
RAMJAS FOUNDATION VS. UNION OF INDIA [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
K R SRINIVAS K V RAMANA VS. R M PREMCHAND:R M PREMCHAND [REFERRED TO]
NOORDUDDIN VS. K L ANAND [REFERRED TO]
RAMNIKLAL N BHUTTA VS. STATE OF MAHARASHTRA [REFERRED TO]
SABIA KHAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
ABDUL RAHMAN VS. PRASONY BAI [REFERRED TO]
S J S BUSINESS ENTERPRISES P LTD VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) All these writ petitions were heard together and are being disposed of by a common judgment.

(2.) These petitions arise out of proceeding under Section 198(4) of the U.P.Z.A. and L.R. Act. There are as many as fifty Petitioners in Writ Petition No. 16673 of 2006 and the said writ petition is reported to be barred by laches of eight years and ninety two days, in this petition, the Petitioners have sought a writ, order or direction in the nature of certiorari for quashing the orders dated 8.1.1988, 6.1.1997 and 29th of September, 1997 passed by the Respondent Nos. 2 and 1 respectively.

(3.) The Writ Petition No. 41847 of 1997 has been preferred by 37 persons wherein orders dated 29th of September, 1997, 6th of January, 1997 and 8th of January, 1988 has been sought to be quashed.

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CANDRAWATI Vs. BOARD OF REVENUE UP

Referred Judgements :-

JUDGEMENT

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