REGENT COMPUTRONICS PVT. LTD.

KHEMCHAND Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

RAJASTHAN HOUSING BOARD VS. SHRI KISHAN [REFERRED TO]
RAJA ANAND BRAHMA SHAH VS. STATE OF UTTAR PRADESH [REFERRED TO]
JAGE RAM VS. STATE OF HARYANA [REFERRED TO]
NARAYAN GOVIND GAVATE STATE OF MAHARASHTRA VS. STATE OF MAHARASHTRA:NARAYAN GOVIND GAVATE [REFERRED TO]
STATE OF PUNJAB VS. GURDIAL SINGH [REFERRED TO]
DEEPAK PAHWA VS. LT GOVERNOR OF DELHI [REFERRED TO]
STATE OF UTTAR PRADESH MEERUT DEVELOPMENT AUTHORITY MEERUT VS. PISTA DEVI:PISTA DEVI [REFERRED TO]
CHAMELI SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
MEERUT DEVELOPMENT AUTHORITY MOHD ALI VS. SATBIR SINGH:STATE OF UTTAR PRADESH [REFERRED TO]
OM PRAKASH VS. STATE OF UTTAR PRADESH [REFERRED TO]
SWAIKA PROPERTIES PVT LTD VS. STATE OF RAJASTHAN [REFERRED TO]
MAHADEVAPPA LACHAPPA KINAGI VS. STATE OF KARNATAKA [REFERRED TO]
TIKA RAM VS. STATE OF U P [REFERRED TO]
BABU RAM VS. STATE OF HARYANA [REFERRED TO]
ANAND SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
ROYAL ORCHID HOTELS LIMITED VS. G JAYARAMA REDDY [REFERRED TO]
RAM DHARI JINDAL MEMORIAL TRUST VS. UNION OF INDIA [REFERRED TO]
POORAN AND OTHERS VS. STATE OF U.P. AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) These four writ petitions have been filed challenging the acquisition of agricultural plots of petitioners situate in village Biraundi Chakrasenpur, district Gautam Budh Nagar.

(2.) A counter affidavit has been filed on behalf of respondent No.3 in Writ Petition No.52178 of 2011. All the writ petitions raise same questions of fact and law, hence they have been heard together and are being decided with the consent of parties.

(3.) For deciding all the writ petitions, it shall be sufficient to refer to the pleadings in Writ Petition No.52178 of 2011.

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KHEMCHAND Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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