REGENT COMPUTRONICS PVT. LTD.

SUMITRA DEVI Appellant

V/S

BOARD OF REVENUE Respondents

Referred Judgements :-

T.RAVI AND ANOTHER VS. B.CHINNA NARASIMHA AND OTHERS ETC. [REFERRED TO]
AJIT KAUR @ SURJIT KAUR VS. DARSHAN SINGH (DEAD) THROUGH LRS.AND OTHERS [REFERRED TO]
GURU AMARJIT SINGH VS. RATTAN CHAND [REFERRED TO]
SAWARNI VS. INDER KAUR [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. KESHAV RAM [REFERRED TO]
SUMAN VERMA VS. UNION OF INDIA [REFERRED TO]
SURAJ BHAN VS. FINANCIAL COMMISSIONER [REFERRED TO]
FAQRUDDIN DEAD VS. TAJUDDIN DEAD [REFERRED TO]
RAJINDER SINGH VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
MUNICIPAL CORPORATION, AURANGABAD VS. THE STATE OF MAHARASHTRA 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]
PRAHLAD PRADHAN VS. SONU KUMHAR [REFERRED TO]
MAHESH VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) Short counter affidavit/preliminary objection filed on behalf of opposite party Nos. 4 and 5 along with Vakalatnma filed by Shri Shobhit Mohan Shukla on their behalf, is taken on record.

(2.) Heard Shri Durgendra Kumar Tiwari, learned counsel for the petitioners as well as learned Standing Counsel for respondents No. 1 to 3 and Shri Shobhit Mohan Shukla, learned counsel for respondents No. 4 and 5.

(3.) The present writ petition has been filed by the petitioners with the prayer to quash the impugned order dtd. 29/10/2025, passed by opposite party No. 1 in Revision No. 2980/2024 Computerized Case No. R20240412002980 Smt. Shanti Devi @ Munni Devi v. Smt. Jamuna Devi and an-other under Sec. 210 of U.P. Revenue Code, 2006 as contained in Annexure No. 1 to this writ petition in the interest of justice.

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SUMITRA DEVI Vs. BOARD OF REVENUE

Referred Judgements :-

JUDGEMENT

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