REGENT COMPUTRONICS PVT. LTD.

SHIV SHANKAR Appellant

V/S

BOARD OF REVENUE Respondents

Referred Judgements :-

INDERJIT SINGH CREWAL V. STATE OF PUNJAB AND ANOTHER [REFERRED TO]
VIMLA VS. DELHI ADMINISTRATION [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
GOWRISHANKAR VS. JOSHI AMBA SHANKAR FAMILY TRUST [REFERRED TO]
RAM CHANDRA SINGH VS. SAVITRI DEVI [REFERRED TO]
ASHOK LEYLAND LIMITED VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF A P VS. T SURYACHANDRA RAO [REFERRED TO]
A V PAPAYYA SASTRY VS. GOVERNMENT OF A P [REFERRED TO]
K D SHARMA VS. STEEL AUTHORITY OF INDIA LTD [REFERRED TO]
REGIONAL MANAGER CENTRAL BANK OF INDIA VS. MADHULIKA GURUPRASAD DAHIR [REFERRED TO]
MEGHMALA VS. G NARASIMHA REDDY [REFERRED TO]
VIBHA SHUKLA VS. DIRECTOR OF EDUCATION [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Manish, learned counsel for the petitioner and learned Standing Counsel appearing for the State respondents.

(2.) This writ petition has been filed for issuing a writ of certiorari quashing the orders dated 28.3.2014 passed by the learned Member Board of Revenue in Revision No. 44 of 2013-14 (Shiv Shanker Vs. State of U.P. and others) and order dated 15.2.2014 passed by the Sub-Divisional Officer in Case No. 98/2004 (Gram Sabha Dhaulana and others Vs. Shiv Shanker.

(3.) Vide order dated 15.2.2014, restoration application filed by the Gaon Sabha seeking setting aside the judgment and decree dated 6.6.2005 has been allowed after condoning the delay and the case was restored to its original number. Whereas by the subsequent order dated 28.3.2014, the petitioner's revision filed against the order dated 15.2.2014 has been dismissed.

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SHIV SHANKAR Vs. BOARD OF REVENUE

Referred Judgements :-

JUDGEMENT

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