REGENT COMPUTRONICS PVT. LTD.

Aniruddh Singh Appellant

V/S

D.D.C. Respondents

Referred Judgements :-

RAMCOOMAR KOONDOO V. MACQUEEN [REFERRED TO]
KISTO CHANDRA MANDAL V. MT. ANILA BALA DASI [REFERRED TO]
ASA RAM VS. RAM KALI [REFERRED TO]
STATE BANK OF INDIA VS. RAJENDRA KUMAR SINGH [REFERRED TO]
KALE VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
CONTROLLER OF ESTATE DUTY LUCKNOW VS. ALOKE MITRA [REFERRED TO]
HANUMANT KUMAR TALESARA VS. MOHAN LAL [REFERRED TO]
DARSHAN SINGH VS. SAMSHER SINGH [REFERRED TO]
STATE OF PUNJAB VS. SURJIT KAUR DEAD THOUGH LRS [REFERRED TO]
MT BHAGWAN DEI VS. SHIB SINGH [REFERRED TO]
RAMGOPAL VS. TULSHI RAM [REFERRED TO]
V CHANDRASEKARAN VS. ADMINISTRATIVE OFFICER [REFERRED TO]
GHANSHYAM SARDA VS. SASHIKANT JHA, DIRECTOR, M/S JK JUTE MILLS CO. LTD. & ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) These are writ petitions under Art. 226 of the Constitution of India challenging an order dated 31.03.1986 passed by the Deputy Director of Consolidation (hereinafter referred to as 'the DDC') under Sec. 48 of the U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as 'the Act, 1953') upturning the judgments of the Settlement Officer Consolidation and the Consolidation Officer which were in favour of the petitioners and ruling in favour of Shri Shanti Swaroop.

(3.) Writ Petition No. 5049(Cons.) of 1986 has been filed by Satish Kumar whose legal heirs have been substituted in his place and the other Writ Petition bearing No. 2843(Cons.) of 1986 has been filed by the persons who purchased the land in question from him. Shri Shanti Swaroop is respondent in both the writ petitions.

Click here to view full judgment.

ANIRUDDH SINGH Vs. D.D.C.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address