REGENT COMPUTRONICS PVT. LTD.

HAMID Appellant

V/S

KAILASH Respondents

Referred Judgements :-

FATI CHAND SAHU V. LILAMBAR SING DAS [REFERRED TO]
MAUNG SHWE GOH VS. MAUNG INN [REFERRED TO]
NAMDEO V. COLLECTOR,EAST NEEMAR,KHANDWA AND OTHERS [REFERRED TO]
RAM BARAN PRASAD VS. RAM MOHIT HAZRA [REFERRED TO]
RAM CHANDER DARAK VS. GANESHDAS RATHI [REFERRED TO]
STATE OF UTTAR PRADESH VS. DISTRICT JUDGE [REFERRED TO]
RAMBHAU NAMDEO GAJRE VS. NARAYAN BAPUJI DHOTRA [REFERRED TO]
JIWAN DAS VS. NARAIN DAS [REFERRED TO]
SUJAN CHARAN VS. PRAMILA [REFERRED TO]
BABOO LAL VS. NATHI LAL [REFERRED TO]
RAMESH CHAND AND ORS. VS. M/S. TANMAY DEVELOPERS PVT. LTD. & ORS. [REFERRED TO]
BALWANT VITHAL KADAM VS. SUNIL BABURAOI KADAM [REFERRED TO]
URMILA DEVI AND OTHERS VS. THE DEITY, MANDIR SHREE CHAMUNDA DEVI, THROUGH TEMPLE COMMISSIONER AND OTHERS [REFERRED TO]
SUKHBIR VS. AJIT SINGH [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Ashish Kumar Singh and Shri Anas Mahboob, learned counsel for the petitioner, Shri Vivek Saran, learned counsel for the respondent and perused the record.

(2.) This petition has been filed challenging the order dtd. 5/7/2025 passed by Land Acquisition Rehabilitation and Resettlement Authority, Meerut in reference Case No. 381 of 2023 (Kailash and others v. Hamid and others).

(3.) Brief facts of the case are that disputed land is Khasra No. 346 and 426, situated at village Bijwali, Tehsil & District Meerut. Agreement to sell were executed by the recorded tenure holders in favour of the petitioners regarding part of land of Khasra No. 346 & 426 referred above. When the sale deed was not executed in pursuance of agreements, various suits were filed for specific performance of an agreement, details of which are as under:

Click here to view full judgment.

HAMID Vs. KAILASH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address