REGENT COMPUTRONICS PVT. LTD.

MOHD.ASLAM Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

BHARAT SINGH DALLU NATHU RAM RAM PHAL VS. STATE OF HARYANA [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH K V RAGHAVENDRA RAO K SRINIVASULU K RAMANUJAM GOVERNMENT OF ANDHRA PRADESH V HANUMANTHA RAO VS. P DILIP KUMAR:STATE OF ANDHRA PRADESH:Y V SATYANARAYANA RAO:Y V SATYANARAYANA RAO:GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
BUTU PRASAD KUMBHAR VS. STEEL AUTHORITY OF INDIA LIMITED [REFERRED TO]
STATE OF GUJARAT VS. DAYA SHAMJI BHAI [REFERRED TO]
ISHWARLAL PREMCHAND SHAH VS. STATE OF GUJARAT [REFERRED TO]
EXECUTIVE OFFICER EXECUTIVE OFFICER TIRUMALA TIRUPATI DEVASTHANAM EXECUTIVE OFFICER TIRUMALA TIRUPATI DEVASTHANAM EXECUTIVE OFFICER EXECUTIVE OFFICER VS. E TIRUPALU:C R SIVA REDDY:R SATYANARAYANA SWAMY:M JAYAPRAKASH:T VENKATESWARLU:C VANI [REFERRED TO]
LARSEN AND TOUBRO LIMITED VS. STATE OF GUJARAT [REFERRED TO]
NATIONAL BUILDINGS CONSTRUCTION CORPORATION NATIONAL BUILDINGS CONSTRUCTION CORPORATION VS. S RAGHUNATHAN:S P SINGH [REFERRED TO]
RAM NARAIN ARORA VS. ASHA RANI [REFERRED TO]
CHITRA KUMARI VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. CHANDRA PRAKASH PANDEY [REFERRED TO]
ATUL CASTINGS LIMITED VS. BAWA GURVACHAN SINGH [REFERRED TO]
VITHAL N SHETTI VS. PRAKASH N RUDRAKAR [REFERRED TO]
SECRETARY ANDHRA PRADESH PUBLIC SERVICE COMMISSION VS. YVVR SRINIVASULU [REFERRED TO]
GAS AUTHORITY OF INDIALTD VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) This special appeal has been filed against the impugned judgment and order dated 21.7.2004, passed in Writ Petition No. 17809 of 1996, Mohd. Aslam v. State of U. P. and Ors., wherein the relief of employment in lieu of the land acquired which was sought, has been dismissed.

(2.) The facts and circumstances giving rise to this case are that petitioner-appellant filed writ petition in 1996 on 20.5.1996 contending that his land had been acquired to establish a tube-well, and as per the Government order dated 15.6.1985, he was entitled for employment on compassionate ground. The writ petition was subsequently amended by filing an application in 2002, vide Order dated 21.11.2002 seeking the same relief in pursuance of the Government order dated 29.2.1996. The said petition stood dismissed only on the ground that the petitioner had not pleaded anywhere in the petition that his land had been acquired by the State, thus, the aforesaid Government orders were not applicable. Hence, this appeal.

(3.) We have heard the learned counsel for the petitioner-appellant and the learned standing counsel appearing for the respondents.

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MOHD ASLAM Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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