REGENT COMPUTRONICS PVT. LTD.

Mohammad Suaif Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

STATE OF MAHARASHTRA VS. SHIVABALAK GAURISHANKAR DUBE [REFERRED TO]
RAM CHANDRA PANDEY VS. STATE OF U P [REFERRED TO]
STATE OF U.P VS. HARI RAM [REFERRED TO]
STATE OF UTTAR PRADESH V. HARI RAM [REFERRED TO]
STATE OF ASSAM VS. BHASKAR JYOTI SARMA [REFERRED TO]
STATE OF ASSAM VS. BHASKAR JYOTI SARMA [REFERRED TO]
STATE OF U.P. AND ORS. VS. SURENDRA PRATAP AND ORS. [REFERRED TO]
RAISUDDIN & 2 OTHERS VS. STATE OF U P & 3 OTHERS [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the State.

(2.) The present petition has been filed by the petitioners mainly seeking a writ of mandamus declaring the entire proceedings initiated against the petitioners under the Urban Land (Ceiling and Regulation) Act No. 33 of 1976 as abated in view of the Repealing Act of 1999.

(3.) The facts in brief, in all the above said three writ petitions, narrated separately, are being decided together by this common judgment.

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MOHAMMAD SUAIF Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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