REGENT COMPUTRONICS PVT. LTD.

Arvind Nath Seth Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

GADDE VENKATESWARA RAO VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
WORKMEN OF COCHIN PORT TRUST VS. BOARD OF TRUSTEES OF THE COCHIN PORT TRUST [REFERRED TO]
INDIAN OIL CORPORATION LIMITED VS. STATE OF BIHAR [REFERRED TO]
SUPREME COURT EMPLOYEES WELFARE AS SOCIATION SUPREME COURT FOURTH CLASS EM PLOYEES WELFARE ASSOCIATION S P JAIN VS. UNION OF INDIA [REFERRED TO]
GOBIND PERSHAD JAGDISH PERSHAD VS. NEW DELHI MUNICIPAL COMMITTEE [REFERRED TO]
STATE OF ORISSA VS. UNION OF INDIA [REFERRED TO]
MUNICIPAL COMMITTEE KARNAL VS. NIRMALA DEVI [REFERRED TO]
COMMISSIONER OF INCOME TAX BANGALORE VS. MANJUNATHEAWARE PACKING PRODUCTS AND CAMPHOR WORKS [REFERRED TO]
P NALLAMMAL VS. STATE REP [REFERRED TO]
UNION OF INDIA VS. INDIAN CHARGE CHROME [REFERRED TO]
LILY THOMAS VS. UNION OF INDIA [REFERRED TO]
BOARD OF CONTROL FOR CRICKET INDIA VS. NETAJI CRICKET CLUB [REFERRED TO]
U P STATE ROAD TRANSPORT CORPORATION VS. OMADITYA VERMA [REFERRED TO]
KULDEEP SINGH VS. GOVT OF NCT OF DELHI [REFERRED TO]
SURAJ BHAN VS. FINANCIAL COMMISSIONER [REFERRED TO]
COMMISSIONER OF MUNICIPAL CORPORATION VS. PREM LATA SOOD [REFERRED TO]
BABULAL BADRIPRASAD VARMA VS. SURAT MUNICIPAL CORPORATION [REFERRED TO]
INDERCHAND JAIN VS. MOTILAL [REFERRED TO]
Y SATYANARAYAN REDDY VS. MANDAL REVENUE OFFICER A P [REFERRED TO]
GANGADHARA PALO VS. REVENUE DIVISIONAL OFFICER [REFERRED TO]
K T PLANTATION PVT LTD VS. STATE OF KARNATAKA [REFERRED TO]
R K MITTAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
VILLAGE PANCHAYAT CALANGUTE VS. ADDITIONAL DIRECTOR OF PANCHAYAT [REFERRED TO]
NARSINGH DASS VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
BANARASIDAS VS. RAMKRISHNA [REFERRED TO]
MUNICIPAL CORPORATION OF LUDHIANA VS. OSWAL SPINNING AND WEAVING MILLS LTD [REFERRED TO]

JUDGEMENT

(1.) Heard Sri M.D. Singh Shekhar, Senior Advocate assisted by Sri S.F.A. Naqavi, Advocate, Sri B. Dayal, Advocate & Sri Mahesh Narain Singh, Advocate in support of the review application filed against the judgment dated 03.04.2012 passed in Civil Misc. Writ Petition No. 20839 of 2011(Arvind Nath Seth and others vs. State of U.P. And others) and Sri Shashi Nandan, Senior Advocate assisted by Sri Vivek Chaudhary, Advocate, who have appeared opposing the review application.

(2.) The facts, briefly is, that the petitioners allege that they are recorded Bhumidhar of Plot No. 498 measuring 2.3350 hectare, Plot No. 500 measuring 7-15-2 and Plot No. 501 measuring 3.541 hectare situated in Village Kaseru Buxar, Mawana Road, Meerut and in support of their assertion they have filed extracts of the Khatauni (Record of rights) and Khasra (Field register). The said plots are situated at the crossing of Meerut National Highway going from Meerut to Parikshatgarh. The petitioners through a society had submitted a lay out plan to the Nagar Palika, Meerut in the year 1974 for sanction, to develop a residential housing scheme on the plots in question. At the relevant time, the Development Authority was not in existence and the powers vested with the Nagar Palika, Meerut. The Development Authority came into existance in Meerut in 1976. The Nagar Palika Meerut sanctioned the lay out plan No. 98 on 25-3-1974 as per the then approved master plan.

(3.) The map was sanctioned with the condition that petitioners would leave 150 feet wide strip of land abutting the nala, as road is proposed in the master plan. The society developed the residential colony as per the sanctioned plan and also left the 150 feet road. Forty of the residential plots were facing the 150 feet road and were accessible only from the said road.

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ARVIND NATH SETH Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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