REGENT COMPUTRONICS PVT. LTD.

FAKIRA Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

CANARA BANK V. DEBASIS DAS [REFERRED TO]
MUZEEB VS. DEPUTY DIRECTOR OF CONSOLIDATION,AZAMGARH [REFERRED TO]
DIRECTOR GENERAL OF POLICE VS. MRITYUNJOY SARKAR [REFERRED TO]
ASHOK VS. UNION OF INDIA [REFERRED TO]
SAHI RAM VS. AVTAR SINGH [REFERRED TO]
ALL INDIA SC AND ST EMPLOYEES ASSN VS. A ARTHUR JEEN [REFERRED TO]
HINCH LAL TIWARI VS. KAMALA DEVI [REFERRED TO]
GROSONS PHARMACEUTICALS PRIVATE LIMITED VS. STATE OF UTTAR PRADESH [REFERRED TO]
HAJI ABDUL SHAKOOR AND COMPANY VS. UNION OF INDIA [REFERRED TO]
CANARA BANK VS. DEBASIS DAS [REFERRED TO]
GODAWAT PAN MASALA PRODUCTS I P LIMITED VS. UNION OF INDIA [REFERRED TO]
RAM BACHAN YADAV AND ANR VS. STATE OF U P THROUGH ITS PRINCIPAL SECRETARY AND O [REFERRED TO]

JUDGEMENT

(1.) In this batch of cases, common question of fact and law are involved qua post order opportunity of hearing to the persons adversely affected due to the impugned orders passed ex-parte, as the principles of natural justice and fair play has been violated.

(2.) The grievance of the petitioners is that they have been deprived of from their valuable right, title and interest over the land in question by the order under challenge passed behind their back sans opportunity of hearing accorded to them.

(3.) The Writ Petition (B) No. - 2093 of 2021 (Fakira and 12 others Vs. State of UP and 4 others) is treated as a leading file in the batch of the cases as captioned above and, accordingly, remaining cases are being decided.

Click here to view full judgment.

FAKIRA Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address