REGENT COMPUTRONICS PVT. LTD.

RAJESH KUMAR GUPTA Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

IKRAR AND OTHERS VS. STATE OF U.P. AND OTHERS [REFERRED TO]
SHIVGONDA ANNA PATIL VS. STATE OF MAHARASHTRA [REFERRED TO]
MUNICIPAL COUNCIL AHMEDNAGAR VS. SHAH HYDER BEIG [REFERRED TO]
VINAYAK KASHINATH SHILKAR VS. DY COLLECTOR [REFERRED TO]
STATE OF U.P VS. HARI RAM [REFERRED TO]
STATE OF U.P. VS. HARI RAM [REFERRED TO]
STATE OF U.P. THRU SECY. LUCKNOW VS. JAGDISH CHANDRA [REFERRED TO]
GAJANAN KAMLYA PATIL VS. ADDL. COLLECTOR & COMP. AUTH. [REFERRED TO]
MANGALSEN VS. STATE OF U.P. AND ANR. [REFERRED TO]
STATE OF ASSAM VS. BHASKAR JYOTI SARMA [REFERRED TO]
SHIV RAM SINGH VS. STATE OF U.P. AND ORS. [REFERRED TO]
RAM SINGH VS. STATE OF U.P. [REFERRED TO]
KAPILABEN AMBALAL PATEL VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the Shri H.R. Mishra, learned counsel assisted by Shri Krishna Mohan Mishra, learned counsel for the petitioner and learned Standing Counsel.

(2.) Petitioners by the instant writ petition seek a direction to the State- respondent/competent authority to release 3,480 square feet of land of arazi (khasra) No. 24, situated in Village-Muhai Sugharpur, Tappa Haveli, Post Haveli, (Parwatia Shivpuri Colony), Tehsil Sadar, District Gorakhpur, declared surplus under the Urban Land (Ceiling and Regulation) Act 1976, (for short 'Act'), in view of the Repeal Act No. 15 of 1999, w.e.f., 31/3/1999.

(3.) The facts giving rise to the instant writ petition, as pleaded are that the petitioners are subsequent purchasers of the land declared excess, i.e., arazi khasra No. 24. The original land owner was one Ram Kisun, son of Kodai, duly recorded in the revenue record.

Click here to view full judgment.

RAJESH KUMAR GUPTA Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address