REGENT COMPUTRONICS PVT. LTD.

KAUSHAL KISHORE Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

KUKREJA CONSTRUCTION CO. V. STATE OF MAHARASHTRA [REFERRED TO]
JILUBHAI NANBHAI KHACHAR VS. STATE OF GUJARAT [REFERRED TO]
ABL INTERNATIONAL LIMITED VS. EXPORT CREDIT GUARANTEE CORPORATION OF INDIA LIMITED [REFERRED TO]
HINDUSTAN PETROLEUM CORPORATION LTD VS. DARIUS SHAPUR CHENNAI [REFERRED TO]
KISAN SAHKARI CHINI MILLS LTD VS. VARDAN LINKERS [REFERRED TO]
N PADMAMMA VS. S RAMAKRISHNA REDDY [REFERRED TO]
SYED MAQBOOL ALI VS. STATE OF UTTAR PRADESH [REFERRED TO]
DELHI AIRTECH SERVICES PVT LTD VS. STATE OF U P [REFERRED TO]
TUKARAM KANA JOSHI VS. M.I.D.C [REFERRED TO]
VIDYA DEVI VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
D.B. BASNETT VS. COLLECTOR EAST DISTRICT [REFERRED TO]
SUKH DUTT RATRA VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
BERNARD FRANCIS JOSEPH VAZ VS. GOVERNMENT OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Madan Gopal Tripathi and Sri Shivam Kumar Mishra, learned counsel for the petitioners, Sri Mohan Singh, learned counsel for the respondent No.5 and Sri Akhilesh Kumar Chaturvedi, learned Additional Chief Standing Counsel appearing on behalf of State respondent nos.1 to 4.

(2.) The present writ petition has been filed by the petitioners under article 226 of the Constitution of India with the following prayer:-

(3.) The factual matrix of the case is that the petitioners are the owners and cultivators of Plot No.328, measuring 1.025 hectares, which is in their possession since the time of their ancestors. Out of the total area of the said plot, the Gram Panchayat-Andka, respondent No.5 herein, has constructed a 4 meter-wide public way (khadanja) over an area measuring approximately 0.109 hectares, without adopting due process of land acquisition provided under the law.

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KAUSHAL KISHORE Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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