REGENT COMPUTRONICS PVT. LTD.

Geeta @ Munni Devi Appellant

V/S

DEPUTY DIRECTOR OF CONSOLIDATION Respondents

Referred Judgements :-

STATE OF ORISSA VS. DHANIRAM LUHAR [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. SH.SADA RAM AND ANOTHER [REFERRED TO]
S N MUKHERJEE VS. UNION OF INDIA [REFERRED TO]
RAJ KISHORE JHA VS. STATE OF BIHAR [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]
MOHAMMED YUSUF VS. FAIJ MOHAMMAD [REFERRED TO]
RAM PHAL VS. STATE OF HARYANA [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.) Heard Shri Anurag Narain Srivastava, learned counsel for the petitioners as well as learned Standing Counsel for respondent No. 1 and Ravi Shankar Singh, learned counsel for respondents No. 2 and 3.

(2.) By means of present writ petition, the petitioners have prayed the following relief :

(3.) It has been submitted by learned counsel for the petitioners that the present dispute pertains to the property, which was recorded in the name of Suresh Pal, who was grandfather of petitioners No. 2 to 4 and it has further been stated that Ajay Kumar son of Suresh Pal has died and petitioners No.1 to 3 are the legal heirs of late Ajay Kumar.

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GEETA @ MUNNI DEVI Vs. DEPUTY DIRECTOR OF CONSOLIDATION

Referred Judgements :-

JUDGEMENT

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