REGENT COMPUTRONICS PVT. LTD.

Gauri Shankar Pal Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

DR. A.N. SRIVASTAVA VS. DDC [REFERRED TO]
BECHAN SINGH VS. DEPUTY DIRECTOR OF CONSOLIDATION AND OTHERS [REFERRED TO]
SAMAI LAL VS. DEPUTY DIRECTOR OF CONSOLIDATION,PRATAPGARH AND OTHERS [REFERRED TO]
ASBARAN V. DEPUTY DIRECTOR OF CONSOLIDATION,GONDA [REFERRED TO]
DOODH NATH VS. DDC AND OTHERS [REFERRED TO]
MUKUT NATHI VS. THE DEPUTY DIRECTOR OF CONSOLIDATION,GORAKHPUR [REFERRED TO]
RAMADHAR SINGH VS. DEPURTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
HANSRAJ VS. MEWALAL AND OTHERS [REFERRED TO]
RAISA BEGUM VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
SANJAY VS. DY DIRECTOR OF CONSOLIDATION [REFERRED TO]
RAM PRASAD VS. DEPUTY DIRECTOR OF CONSOLIDATION, ALLAHABAD [REFERRED TO]
RAM BADAN VS. DEPUTY DIRECTOR OF CONSOLIDATION, AZAMGARH AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Bhoop Chandra Singh, learned counsel for the petitioner, Shri Hemant Kumar Pandey, learned Standing Counsel for the State/opposite party Nos. 1 to 4 as well as Shri Anil Kumar Pandey, learned counsel for the private opposite parties and perused the record.

(2.) By means of this petition, the petitioner has sought the following main relief :

(3.) Assailing the impugned orders, learned counsel appearing for the petitioner stated that the impugned order is liable to be interfered with by this Court, as the same has been passed without considering the genuine grievance of the petitioner as also that the same is against the principles embodied under Sec. 19 of U.P. Consolidation of Holdings Act, 1953 (in short "Act of 1953").

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GAURI SHANKAR PAL Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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