REGENT COMPUTRONICS PVT. LTD.

Jai Shankar and Ors. Appellant

V/S

State of U.P. and Ors. Respondents

Referred Judgements :-

STATE OF ORISSA VS. DHANIRAM LUHAR [REFERRED TO]
STATE OF RAJASTHAN VS. SOHAN LAL [REFERRED TO]
VISHNU DEV SHARMA VS. STATE OF U P [REFERRED TO]
STATE OF UTTARANCHAL VS. SUNIL KUMAR SINGH NEGI [REFERRED TO]
STEEL AUTHORITY OF INDIA LTD VS. SALES TAX OFFICER [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. SADA RAM [REFERRED TO]
U P S R T C VS. JAGDISH PRASAD GUPTA [REFERRED TO]
SECRETARY AND CURATOR VICTORIA MEMORIAL HALL VS. HOWRAH GANATANTRIK NAGRIK SAMITY [REFERRED TO]

JUDGEMENT

(1.) THIS writ petition has been filed with the following prayers:

(2.) ISSUE a writ, order or direction in the nature of mandamus directing the respondents not to dispossess the petitioners from gata Nos. 342 area 0.100, gata No. 343 area 0.861, gata No. 345 area 1.062, gata No. 396 area 0.164 and 'gata No. 420 area 0.708 situated at village Byor Kasimabad, Pargana Islam Nagar, Tehsil Bisauli, District: Badaun.

(3.) AWARD the costs of the writ petition to the petitioner.

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JAI SHANKAR Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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