REGENT COMPUTRONICS PVT. LTD.

SHRAVAN KUMAR Appellant

V/S

Ayodhaya Division, Ayodhaya Respondents

Referred Judgements :-

DIVISION BENCH JUDGMENT IN JAIPAL MINOR V. THE BOARD OF REVENUE. U.P.,ALLAHABAD [REFERRED TO]
MUKRI GOPALAN VS. CHEPPILAT PUTHANPURAYIL ABOOBACKER [REFERRED TO]
BALWANTSINGH VS. DAULAT SINGH [REFERRED TO]
SURAJ BHAN VS. FINANCIAL COMMISSIONER [REFERRED TO]
FAQRUDDIN DEAD VS. TAJUDDIN DEAD [REFERRED TO]
MADHAV PANDEY VS. BOARD OF REVENUE [REFERRED TO]
VISHWA NATH VS. BOARD OF REVENUE U P LUCKNOW [REFERRED TO]
STATE OF M.P. VS. ANSHUMAN SHUKLA [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioners, Sri Vijai Bahadur Verma, who put in appearance on behalf of opposite party No.3-Harihar Bux and Sri Hemant Kumar Pandey, learned counsel for the State.

(2.) In view of order proposed to be passed, notice to opposite parties is hereby dispensed with.

(3.) By means of present petition, petitioners have assailed the order passed in the mutation proceedings.

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SHRAVAN KUMAR Vs. AYODHAYA DIVISION, AYODHAYA

Referred Judgements :-

JUDGEMENT

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