REGENT COMPUTRONICS PVT. LTD.

Tula Ram And Ors. Appellant

V/S

KANPUR DEVELOPMENT AUTHORITY Respondents

Referred Judgements :-

CAPTAIN SUBE SINGH VS. LT GOVERNOR OF DELHI [REFERRED TO]
COMMISSIONER OF INCOME TAX MUMBAI VS. ANJUM M H GHASWALA [REFERRED TO]
COMPETENT AUTHORITY VS. BARANGORE JUTE FACTORY [REFERRED TO]
D D VYAS VS. GHAZIABAD DEVELOPMENT AUTHORITY GHAZIABAD [REFERRED TO]
DHANANJAYA REDDY VS. STATE OF KARNATAKA [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
M I BUILDERS PVT LIMITED VS. RADHEY SHYAM SAHU [REFERRED TO]
MANSUKHLAL VITHALDAS CHAUHAN VS. STATE OF GUJARAT [REFERRED TO]
NAZIR AHMAD VS. KING EMPEROR [REFERRED TO]
PRIYANKA ESTATE INTERNATIONAL PVT LTD VS. STATE OF ASSAM [REFERRED TO]
SANJAY ADLAKHA VS. STATE OF HARYANA [REFERRED TO]
SHANTI SPORTS CLUB VS. UNION OF INDIA [REFERRED TO]
MITHILESH KUMARI VS. STATE OF U P [REFERRED TO]
STATE OF JHARKHAND VS. AMBAY CEMENT [REFERRED TO]

JUDGEMENT

(1.) Heard Ms. Sufia Saba, learned counsel for petitioner and learned Standing Counsel for State.

(2.) By means of present writ petition, petitioner has sought following reliefs:

(3.) Petitioners (52 in numbers) have approached this Court claiming themselves to be the members of Motinagar Cooperative Housing Society Limited, Kanpur (hereinafter referred to as "Society"). The said Society is a registered Cooperative Housing Society under the provisions of U.P. Cooperative Society Act, 1965 (hereinafter referred to as "Act, 1965"). Including petitioners there are about 450 members of Society.

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TULA RAM AND ORS. Vs. KANPUR DEVELOPMENT AUTHORITY

Referred Judgements :-

JUDGEMENT

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