REGENT COMPUTRONICS PVT. LTD.

SHIV CHARAN Appellant

V/S

BOARD OF REVENUE Respondents

Referred Judgements :-

ARNETT V. BRADLEY [REFERRED TO]
GAYA DIN (DEAD) THR. L.RS. VERSUS HANUMAN PRASAD (DEAD) THR. L.RS. [REFERRED TO]
AWADHESH SINGH VERSUS STATE OF UP AND OTHERS [REFERRED TO]
MUNICIPAL COUNCIL PALAI VS. T J JOSEPH [REFERRED TO]
NORTHERN INDIA CATERERS PRIVATE LIMITED VS. STATE OF PUNJAB [REFERRED TO]
A K K NAMBIAR VS. UNION OF INDIA [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. SHIV SHANKER [REFERRED TO]
BABUBHAI MULJIBHAI PATEL VS. NANDLAL KHODTDAS BAROT [REFERRED TO]
RATAN LAL ADUKJA VS. UNION OF INDIA [REFERRED TO]
R S RAGHUNATH VS. STATE OF KARNATAKA [REFERRED TO]
UNION BANK OF INDIA VS. CHANDRAKANT GORDHANDAS SHAH [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
STATE OF MADHYA PRADESH VS. KEDIA LEATHER AND LIQUOR LIMITED [REFERRED TO]
KASHI NATH VS. JAGANATH [REFERRED TO]
GAMMON INDIA LTD VS. SPL CHIEF SECRETARY [REFERRED TO]
MAHANT DOOJ DAS VS. UDASIN PANCHAYATI BARA AKHARA [REFERRED TO]
ABDUL RAZAK VS. MANGESH RAJARAM WAGLE [REFERRED TO]
GURVACHAN KAUR VS. SALIKRAM [REFERRED TO]
U.P. STATE SUGAR CORPORATION VS. LAKSHMI SUGAR & OIL MILLS LTD [REFERRED TO]
CHANDRIKA (DEAD) BY LRS. VS. SUDAMA (DEAD) THROUGH LRS. AND OTHERS [REFERRED TO]
STATE OF RAJASTHAN VS. SHIV DAYAL [REFERRED TO]
BANSHRAJ VS. RAM NARESH [REFERRED TO]

JUDGEMENT

(1.) Heard Sri D.P. Singh, learned Senior Advocate assisted by Sri Harish Chandra Singh, learned counsel for the petitioners; Sri S.N. Srivastava, learned Additional Chief Standing Counsel for the State-respondents no.1 to 3 and Sri Punit Kumar Gupta, learned counsel for the respondent no.4.

(2.) By means of this writ petition the petitioners/Defendants have challenged the Order dtd. 16/4/2019 (Annexure-19) passed by the Board of Revenue U.P. at Allahabad in Second Appeal No.422 of 2019 (Shiv Charan and others versus Shekh Sauduzzuma; the judgment/order dtd. 20/11/2018 (Annexure-16) passed by the Learned Commissioner, Chitrakoot Dham Division, Banda in Case No.01600 of 2018 - Computerized Case No.C201807000001600 (Shiv Charan and others versus Shekh Sauduzzuma), and the judgment/decree dtd. 24/8/2018 (Annexure- 14) passed by the Sub Divisional Officer, Baberu (Banda) in Case No. 1648 of 2016 - Computerized No. T201607110111648 (Shekh Sauduzzuma versus Shiv Charan and others).

(3.) The controversy involved in this case pertains to the plots of land having Gata Nos. 4335, 4336, 4341, 4344 and 4334 measuring 1.518 hectare, situated at Village Ladakapurva, Tehsil and District Banda.

Click here to view full judgment.

SHIV CHARAN Vs. BOARD OF REVENUE

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address