REGENT COMPUTRONICS PVT. LTD.

Bajrangi Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

MERSEY DOCKS AND HARBOUR BOARD VS. HENDERSON [REFERRED TO]
ASSOCIATED PROVINCIAL PICTURE HOUSES,LTD. VS. WEDNESBURY CORPORATION [REFERRED TO]
SMT. OMWATI VS. COLLECTOR DISTRICT PILIBHIT AND 2 OTHERS [REFERRED TO]
BREEN V. AMALGAMATED ENGINEERING UNION [REFERRED TO]
REGINA VS. IMMIGRATION APPEAL TRIBUNAL EX PARTE KHAN (MAHMUD) [REFERRED TO]
PADFIELD AND OTHERS VS. MINISTER OF AGRICULTURE,FISHERIES AND FOOD AND OTHERS [REFERRED TO]
BURMAH SHELL OIL STORAGE AND DISTRIBUTING CO OF INDIA LIMITED STANDARD VACUUM OIL CO VS. COMMERCIAL TAX OFFICER:COMMERCIAL TAX OFFICER [REFERRED TO]
BIHTA CO OPERATIVE DEVELOPMENT AND CANE MARKETING UNION LIMITED VS. BANK OF BIHAR [REFERRED TO]
TRAVANCORE RAYON LIMITED VS. UNION OF INDIA [REFERRED TO]
MAHABIR PRASAD SANTOSH KUMAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
UNION OF INDIA STATE OF UTTAR PRADESH VS. MOHAN LAL KAPOOR:K N MISRA [REFERRED TO]
SIEMENS ENGINEERING AND MANUFACTURING CO OF INDIA LIMITED VS. UNION OF INDIA [REFERRED TO]
DATTATRAYA GOVIND MAHAJAN STATE OF UTTAR PRADESH STATE OF PUNJAB NAGAORAO MAROTRAO INGOLE VS. STATE OF MAHARASHTRA:RAJESH PACHAURI:SUCHA SINGHS:STATE OF MAHARASHTRA [REFERRED TO]
S SUNDARAM PILLAI KOUSALAYA DEVT MURUGESA MUDALIAR N S DHANALAKSHMI AMMAL THAHIRA BEEVI M BALAKRISHNAN K R KRISHNAN VS. V R PATTABIRAMAN:P LAKSHMINARAYANA CHARYA:SELVARAJ CHETTIAR:B S RAMACHARI:R A MUTHIAH NADAR:FATHIMA BAI:P BHANUMATT [REFERRED TO]
FAKIR MOHD VS. SITA RAM [REFERRED TO]
GURU NANAK DEV UNIVERSITY VS. SANJAY KUMAR KATWAL [REFERRED TO]
G P CERAMICS PVT LTD VS. COMMISSIONER TRADE TAX UP [REFERRED TO]
KRANTI ASSOCIATES PVT LTD VS. SH MASOOD AHMED KHAN [REFERRED TO]
KRISHNA SHRI GUPTA VS. STATE OF U.P [REFERRED TO]
SITARAM VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) Heard Ms. Roshni Ibrahim, learned counsel for the petitioner and Sri Ajit Kumar Singh, learned Additional Advocate General assisted by Sri Abhishek Shukla, learned Additional Chief Standing Counsel appearing for the State respondents.

(2.) The present petition seeks to assail an order dtd. 25/2/2021 passed by the respondent No. 3/Collector/District Magistrate, Fatehpur, District Fatehpur in Case No. 00340/2021, Computerized Case No. C202102000000394 (Bajrangi Vs. State), under Sec. 98(1) of the U. P. Revenue Code, 2006. The order dtd. 5/7/2021 passed by the respondent No. 2/Commissioner, Prayagraj Region, Prayagraj in revision filed against the earlier order, being revision No. 00340/2021, Computerized Case No. C202102000000394 (Bajrangi Vs. State), under Sec. 210 of the U. P. Revenue Code, 2006, is also sought to be challenged.

(3.) As per the pleadings and the record of the writ petition, the petitioner has claimed himself to be the recorded bhumidhar with transferable rights over land bearing Gata No. 3946, area 1.0500 hectares, situate at Village Kondar, Pargana Muttaur, Tehsil and District Fatehpur.

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BAJRANGI Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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