REGENT COMPUTRONICS PVT. LTD.

JAGAT PAL Appellant

V/S

DEPUTY DIRECTOR Respondents

Referred Judgements :-

STATE OF UTTARANCHAL THROUGH COLLECTOR,DEHRADUN VS. AJIT SINGH BHOLA WITH SMT.PRAKASHWATI BHOLA [REFERRED TO]
GADDE VENKATESWARA RAO VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. DISTRICT JUDGE UNNAO [REFERRED TO]
MOHAMMAD SWALLEH VS. THIRD ADDITIONAL DISTRICT JUDGE MEERUT [REFERRED TO]
SHANGRILA FOOD PRODUCTS LIMITED VS. LIFE INSURANCE CORPORATION OF INDIA [REFERRED TO]
MAHARAJA CHINTAMANI SARAN NATH SHAHDEO VS. STATE OF BIHAR [REFERRED TO]
MALLIKARJUNA MUDHAGAL NAGAPPA VS. STATE OF KARNATAKA [REFERRED TO]
ROSHAN DEEN VS. PREETI LAL [REFERRED TO]
CHANDRA SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
RAMESH CHANDRA SANKLA VS. VIKRAM CEMENT [REFERRED TO]
STATE OF ORISSA VS. MAMATA MOHANTY [REFERRED TO]
JODHEY VS. STATE [REFERRED TO]
SHIV PRASAD VS. DY DIRECTOR OF CONSOLIDATION GHAZIPUR [REFERRED TO]
DEPUTY INSPECTOR GENERAL OF POLICE VS. S. SAMUTHIRAM [REFERRED TO]
AVTAR SINGH VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Satendra Nath Rai, learned counsel for the petitioners, Sri Hemant Kumar Pandey, learned counsel for the State as also Sri D.P. Singh, learned counsel for the private respondents.

(2.) By means of the present petition, a challenge has been made to the order dtd. 19/1/2016 passed by respondent No. 1/Deputy Director of Consolidation, Lakhimpur Kheri (in short 'D.D.C.'), in Revision No. 340 of 2011 (Rameshwar and others v. Shrichand and Others).

(3.) Brief facts of the case are as follows:

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JAGAT PAL Vs. DEPUTY DIRECTOR

Referred Judgements :-

JUDGEMENT

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