REGENT COMPUTRONICS PVT. LTD.

BUDH SAGAR Appellant

V/S

JAI PRAKASH Respondents

Referred Judgements :-

NARSING RAO AND OTHERS VS. DEPUTY DIRECTOR OF CONSOLIDATION,DEORIA AND OTHERS [REFERRED TO]
NANKU VS. ASSISTANT DIRECTOR OF CONSOLIDATION [REFERRED TO]
RAM BARAN VS. D.D.C.,GONDA AND OTHERS [REFERRED TO]
COLLECTOR,LAND ACQUISITION V. MST. KATI JI AND OTHERS [REFERRED TO]
N. BALAKRISHNAN V. M. KRISHNAMURTHY [REFERRED TO]
SMT. PRABHA V. RAM PRAKASH KALRA [REFERRED TO]
SHAKUNTALA DEVI JAM VS. KUNTAL KUMARI [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. SHANT1 MISRA ADULT [REFERRED TO]
O P KATHPALIA VS. LAKHMIR SINGH DEAD [REFERRED TO]
SHANTILAL M BHAYANI VS. SHANTI BAI [REFERRED TO]
MUKRI GOPALAN VS. CHEPPILAT PUTHANPURAYIL ABOOBACKER [REFERRED TO]
VEDABAI ALIAS VAIJAYANATABAI BABURAO PATIL VS. SHANTARAM BABURAO PATIL [REFERRED TO]
HARIBHAI LAKHMANBHAI SEEDHAV VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Husain Sayeed Zamal Ahmad, Advocate holding brief of Shir S. Mirza, learned counsel for the petitioner, Shri R.A.Khan, learned counsel for the respondent and perused the record.

(2.) By means of the present writ petition, the petitioner has challenged the impugned order dated 10.1.1994 (Annexure No.4) passed by the opposite party no.9/Additional Collector/Chief Revenue Officer, Bahraich.

(3.) Facts in brief of the present case are that the controversy involved in the present case relates to Gata No.1870/6.82 situated in village Chhapariya, Pargana, Tehsil and District-Bahraich.

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BUDH SAGAR Vs. JAI PRAKASH

Referred Judgements :-

JUDGEMENT

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