REGENT COMPUTRONICS PVT. LTD.

MANMOHAN Appellant

V/S

DEPUTY DIRECTOR Respondents

Referred Judgements :-

DATTATRAYA MORESHWAR VS. STATE OF BOMBAY [REFERRED TO]
STATE OF UTTAR PRADESH VS. BABU RAM UPADHYA [REFERRED TO]
RAZA BULAND SUGAR CO LIMITED RAMPUR VS. MUNICINAL BOARD RAMPUR [REFERRED TO]
STATE OF MYSORE VS. V K KANGAN:NARASIMHA RAM NAIK [REFERRED TO]
SHARIF UD DIN VS. ABDUL GANI LONE [REFERRED TO]
DINKAR ANNA PATIL VS. STATE OF MAHARASHTRA [REFERRED TO]
SHASHIKANT SINGH VS. TARKESHWAR SINGH [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]
BALWANT SINGH VS. ANAND KUMAR SHARMA [REFERRED TO]
CHANDRIKA PRASAD YADAV VS. STATE OF BIHAR [REFERRED TO]
MOHD NABI AND ANOTHER VS. DEPUTY DIRECTOR OF CONSOLIDATION, BAREILLY AND OTHERS [REFERRED TO]
FATEH CHAND CHATURVEDI AND ANOTHER VS. JOINT DIRECTOR OF CONSOLIDATION AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Shamimul Hasnain, learned counsel for the petitioner, Sri Krishan Ji Khare, learned counsel for respondent nos. 3 and 4 and learned Standing Counsel.

(2.) The affidavits have been exchanged. With the consent of learned counsel for the parties, the writ petition is taken up for final disposal.

(3.) Through this writ petition, the petitioner has prayed for issuing a writ of certiorari quashing the judgment and order dated 26.4.2012 passed by the Deputy Director of Consolidation (in short, 'DDC') in revision no. 57/2011-12 (Kamlesh Prasad Vs. Man Mohan and Others), by which the revision filed by respondent nos. 3 and 4 has been allowed and the chak of the petitioner has been disturbed.

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MANMOHAN Vs. DEPUTY DIRECTOR

Referred Judgements :-

JUDGEMENT

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