REGENT COMPUTRONICS PVT. LTD.

VIDYAWATI Appellant

V/S

STATE OF U P Respondents

Referred Judgements :-

BALWANT NARAYAN BHAGDE BALWANT NARAYAN BHAGDE VS. M D BHAGWAT:THE PUNJABRAO KRISHI VIDYAPEETH AKOLA [REFERRED]
GENERAL MANAGER TELECOMMUNICATION VS. MADAN MOHAN PRADHAN [REFERRED]
STATE OF TAMIL NADU VS. MAHALAKSHMI AMMAL [REFERRED]
TAMIL NADU HOUSING BOARD VS. A VISWAM [REFERRED]
BALMOKAND KHATRI EDUCATIONAL AND INDUSTRIAL TRUST AMRITSAR VS. STATE OF PUNJAB [REFERRED]
LARSEN AND TOUBRO LIMITED VS. STATE OF GUJARAT [REFERRED]
SITA RAM BHANDAR SOCIETY VS. LT GOVERNOR GOVT OF NCT DELHI [REFERRED]
BRIJ PAL BHARGAVA VS. STATE OF U P [REFERRED]
BANDA DEVELOPMENT AUTHORITY VS. MOTI LAL AGARWAL [REFERRED]
JAGDISH VS. STATE OF U P [REFERRED]
P. K. KALBURQI VS. STATE OF KARNATAKA [REFERRED]

JUDGEMENT

(1.) Heard Sri Vishnu Sahai, learned counsel for petitioner and learned Standing Counsel for respondent.

(2.) This writ petition under Article 226 of Constitution of India has been filed assailing order dated 21.06.1993 (Annexure 4 to writ petition) whereby competent authority under Urban Land (Ceiling and Regulation) Act, 1976 (hereinafter referred to as 'Act 1976') has rejected petitioner's objection for exempting petitioner's disputed land declared surplus under Act 1976.

(3.) It appears that proceedings to find out surplus land of petitioner were initiated under Act 1976 and 35980.53 sq. metre of land was declared surplus vide order dated 16.05.1979 passed by competent authority.

Click here to view full judgment.

VIDYAWATI Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address