REGENT COMPUTRONICS PVT. LTD.

ABBAS ANSARI Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

MANGROO VS. RAM SUMER [REFERRED TO]
SHRI DURGA DEVI RURAL EDUCATIONAL DEVELOPMENT SOCIETY VS. STATE OF UP [REFERRED TO]
RAM BACHAN YADAV VS. STATE OF UP [REFERRED TO]
LAKHAN VS. BOARD OF REVENUE [REFERRED TO]
SOTEEM VS. UPPER COMMISSIONER JUDICIAL IIND VARANASI DIVISION [REFERRED TO]
JETHANAND BETAB VS. STATE OF DELHI NOW DELHI ADMINISTRATION [REFERRED TO]
BACHAN VS. KANKAR [REFERRED TO]
VISHWA VIJAY BHARATI VS. FAKHRUL HASSAN [REFERRED TO]
VISHWA VIJAY BHARATI VS. FAKHRUL HASSAN [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
SAWARNI VS. INDER KAUR [REFERRED TO]
BALWANTSINGH VS. DAULAT SINGH [REFERRED TO]
VIKRAM SINGH JUNIOR HIGH SCHOOL VS. DISTRICT MAGISTRATE FIN AND REV [REFERRED TO]
NARASAMMA VS. STATE OF KARNATAKA [REFERRED TO]
RAMESH DUTT VS. STATE OF PUNJAB [REFERRED TO]
CHATURGUN VS. STATE OF U P [REFERRED TO]
SHRI RAM VS. DEPUTY DIRECTOR OF CONSOLIDATION ALLAHABAD [REFERRED TO]
RIZ PAL SINGH VS. STATE OF U.P. [REFERRED TO]
SANT BUX SINGH VS. JOINT DIRECTOR OF CONSOLIDATION AND ORS. [REFERRED TO]
LT. GOVERNOR OF DELHI AND ORS. VS. MATWAL CHAND AND ORS. [REFERRED TO]
BHIMABAI MAHADEO KAMBEKAR VS. ARTHUR IMPORT AND EXPORT COMPANY [REFERRED TO]
HARISH CHANDRA VS. UNION OF INDIA AND 5 OTHERS [REFERRED TO]

JUDGEMENT

(1.) All these writ petitions have been clubbed and heard together.

(2.) In Writ C No. 661 of 2021 (Faraz Hussain vs. State of U.P. and others), Writ C No. 684 of 2021 (Asma Hussain vs. State of U.P. and others) and Writ C No. 687 of 2021 (Nadeem-Ur-Rehman and another vs. State of U.P. and others), order dtd. 14/8/2020 passed by the Sub Divisional Magistrate, Lucknow, District Lucknow in exercise of his powers under Sec. 33 read with Sec. 39 of the U.P. Land Revenue Act, 1901 (hereinafter referred to as the 'Act, 1901') by which he has corrected entries in the 'records of rights' (Khatauni) pertaining to Gata No. 93 situated in Village Jiamau, Tehsil Sadar, District Lucknow, is under challenge. Apart from it, notices issued by the Vice Chairman, Lucknow Development Authority, under Sec. 15 (9) of the U.P. Urban Planning and Development Act, 1973 (hereinafter referred to as the 'Act, 1973') have also been challenged.

(3.) In Writ C No. 7005 of 2023 (Abbas Ansari vs. State of U.P. and others), apart from the order dtd. 14/8/2020 referred above, an order dtd. 22/3/2021 has also been challenged which reiterates the decision taken in the order dtd. 14/8/2020. Apart from it, the petitioner of this writ petition has prayed for issuance of a writ of mandamus to the opposite parties not to interfere in his possession. Opposite party no. 6 in this petition is his brother who is said to have similar rights as the petitioners, in the property in question. Facts

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ABBAS ANSARI Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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