REGENT COMPUTRONICS PVT. LTD.

IRSHAD AHMAD Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

R. V. NEATH CANAL NAVIGATION CO. [REFERRED TO]
HARRIS V. DE PINNA [REFERRED TO]
MOIR V. WILLIAMS [REFERRED TO]
SOUTH WALES ALUMINIUM COMPANY LTD. V. NORTH AREA ASSESSMENT COMMITTEE [REFERRED TO]
NEWAND RAM AND ANOTHER V. GAON SAMAJ RURA AND ANOTHER [REFERRED TO]
GHANSHIAM DAS IN BOTH THE APPEALS VS. DEBI PRASAD IN BOTH THE APPEALS [REFERRED TO]
AANAIMUTHU THEVAR VS. ALAGAMMAL [REFERRED TO]
ANATHULA SUDHAKAR VS. P BUCHI REDDY [REFERRED TO]
JHARKHAND STATE HOUSING BOARD VS. DIDAR SINGH & ANR [REFERRED TO]
KAYALULLA PARAMBATH MOIDU VS. NAMBOODIYIL VINODAN [REFERRED TO]
T.V.RAMAKRISHNA REDDY VS. M.MALLAPPA [REFERRED TO]

JUDGEMENT

(1.) This is a plaintiff's appeal arising out of a suit for permanent prohibitory injunction.

(2.) Original Suit No. 441 of 1979 was instituted by Irshad Ahmad against the State of U.P., represented by the Collector, Muzaffar Nagar and the Town Area Committee, Burhana, District Muzaffar Nagar, represented by its Secretary, praying for a permanent injunction to the effect that the defendants be forbidden from interfering with the plaintiff's peaceful possession in the suit property perpetually.

(3.) The facts giving rise to the appeal are these:

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IRSHAD AHMAD Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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