REGENT COMPUTRONICS PVT. LTD.

SHEKHAR Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

R.JANAKIAMMAL VS. S.K.KUMARASAMY (DECEASED) THROUGH LEGAL REPRESENTATIVES [REFERRED TO]
SREE SURYA DEVELOPERS AND PROMOTERS VS. N.SAILESH PRASAD [REFERRED TO]
PRASANTA KUMAR SAHOO AND OTHERS VS. CHARULATA SAHU AND OTHERS [REFERRED TO]
BANWARI LAL VS. CHANDO DEVI [REFERRED TO]
PUSHPA DEVI BHAGAT VS. RAJINDER SINGH [REFERRED TO]
A V PAPAYYA SASTRY VS. GOVERNMENT OF A P [REFERRED TO]
R. RAJANNA VS. S.R. VENKATASWAMY [REFERRED TO]
VED PAL (D) VS. PREM DEVI (D) [REFERRED TO]
TRILOKI NATH SINGH VS. ANIRUDH SINGH(D) THR. LRS [REFERRED TO]
VIPAN AGGARWAL VS. RAMAN GANDOTRA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Anil Bhushan, learned Senior Counsel assisted by Sri Pratik Chandra, learned counsel for the petitioners, Sri Chaudhary Subhash Kumar, learned counsel for the respondent No. 5 and Sri P.S. Chauhan, learned Standing Counsel for State respondents.

(2.) This case is arising out of proceedings initiated by the respondent No. 5 by way of filing a suit under Sec. 116 of Uttar Pradesh Revenue Code, 2006 (hereinafter called the 'Code 2006') for division of holding of plot in question claiming to be joint owners along with contesting defendants/ respondents.

(3.) Present petitioners opposed it and filed a written statement.

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SHEKHAR Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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