REGENT COMPUTRONICS PVT. LTD.

SHASHI PRABHA Appellant

V/S

Dy. Director Of Consolidation Budaun Respondents

Referred Judgements :-

LAZARUS ESTATE LTD. V. BEASLEY [REFERRED TO]
VIMLA V. DELHI ADMINISTRATION [REFERRED TO]
SATYA VS. TEJA SINGH [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
MAHBOOB SAHAB VS. SYED ISMAIL [REFERRED TO]
ASHARFI LAL VS. KOILI DEADBYLRS [REFERRED TO]
GOWRISHANKAR VS. JOSHI AMBA SHANKAR FAMILY TRUST [REFERRED TO]
INDIAN BANK VS. SATYAM FIBRES INDIA PRIVATE LIMITED [REFERRED TO]
ROSHAN DEEN VS. PREETI LAL [REFERRED TO]
RAM PREETI YADAV VS. U P BOARD OF HIGH SCHOOL AND INTERMEDIATE EDUCATION [REFERRED TO]
RAM CHANDRA SINGH VS. SAVITRI DEVI [REFERRED TO]
ASHOK LEYLAND LIMITED VS. STATE OF TAMIL NADU [REFERRED TO]
VICE CHAIRMAN KENDRIYA VIDYALAYA SANGATHAN VS. GIRDHARILAL YADAV [REFERRED TO]
CHIEF ENGINEER M S E B VS. SURESH RAGHUNATH BHOKARE [REFERRED TO]
STATE OF A P VS. T SURYACHANDRA RAO [REFERRED TO]
ISHWAR DUTT VS. LAND ACQUISITION COLLECTOR [REFERRED TO]
LILLY KUTTY VS. SCRUTINY COMMITTEE [REFERRED TO]
JAI NARAIN PARASURAMPURIA VS. PUSHPA DEVI SARAF [REFERRED TO]
A V PAPAYYA SASTRY VS. GOVERNMENT OF A P [REFERRED TO]
MADHUKAR SADBHA SHIVARKAR VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) The petitioner has preferred the present writ petition with the prayer to quash the order dated 19.5.2015 passed by the respondent no.1/Deputy Director of Consolidation, District Budaun, copy of which is appended as annexure 1 to the writ petition.

(2.) Since counter and rejoinder affidavits have been exchanged between the parties hence with the consent of learned counsel for the parties, present writ petition is being disposed of finally at the admission stage itself.

(3.) The facts in brief as contained in the writ petition are that the petitioner is daughter of late Rameshwar Dayal Mishra resident of Village-Khurampur Bhamauri, Pargana Satasi, Tehsil Visauli, District Budaun. The respondents no.3 and 4 are the real brothers of the petitioner and Smt. Satto Devi is the mother of the petitioner. The respondent no.2 namely Omwati is not the mother of the petitioner as well as respondent nos.3 and 4. It is further stated in the writ petition that the respondent no.2 is not the widow of Rameshwar Dayal Mishra and she is a widow of one Tota Ram resident of Village Khandua Pargana Kot Tehsil Sahaswan, District Budaun.

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SHASHI PRABHA Vs. DY. DIRECTOR OF CONSOLIDATION BUDAUN

Referred Judgements :-

JUDGEMENT

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