REGENT COMPUTRONICS PVT. LTD.

O.P. GUPTA Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

JUDICIAL COMMITTEE IN COOK V. SPRIGG [REFERRED TO]
MANUFACTURING CO. LTD. V. STATE OF BOMBAY [REFERRED TO]
NAYAK VAJESINGJI JORAVARSINGJI V. SECRETARY OF STATE FOR INDIA IN COUNCIL [REFERRED TO]
THAKUR AMAR SINGHJI VS. STATE OF RAJASTHAN [REFERRED TO]
DIRECTOR OF ENDOWMENTS GOVERNMENT OF HYDERABAD VS. AKRAM ALI [REFERRED TO]
RAJA RAJINDER CHAND VS. SUKHI [REFERRED TO]
DALMIA DADRI CEMENT CO LIMITED DALMIA DADRI CEMENT LIMITED VS. COMMISSIONER OF INCOME TAX:UNION OF INDIA [REFERRED TO]
SARWARLAL MIL SHAH SARWAR ALI VS. STATE OF HYDERABAD [REFERRED TO]
PROMOD CHANDRA DEB BADA KUMAR PRATAP GANGADEB HER HIGHNESS MAHA RAJMATA SURATARANGINI DEBI VS. STATE OF ORISSA [REFERRED TO]
AMARSARJIT SINGH UMRAO SINGH SATINDER SINGH RAGHVINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
BISWAMBHAR SINGH VS. STATE OF ORISSA [REFERRED TO]
BISWANATH PRASAD BISWANATH PRASAD VS. UNION OF INDIA :NA TIONAL COAL DEVELOPMENT CORPORATION PRIVATE LIMITED [REFERRED TO]
SUPERINTENDENT AND REMEMBRANCER OF LEGAL AFFAIRS WEST BENGAL VS. CORPORATION OF CALCUTTA [REFERRED TO]
PIERCE LESLIE AND CO LIMITED MISS VIOLET OUCHTERIONYONY WAPSHARE VS. VIOLET OUCHTERLONG WAPSHARE [REFERRED TO]
STATE OF UTTAR PRADESH VS. ZAHOOR AHMAD [REFERRED TO]
STATE OF RAJASTHAN VS. SAJJANLAL PANJAWAT [REFERRED TO]
MOHSINALI VS. STATE OF MADHYA PRADESH [REFERRED TO]
UNION OF INDIA VS. HARISH CHAND ANAND [REFERRED TO]
HAJEE S V M MOHAMED JAMALUDEEN BROS AND COMPANY VS. GOVERNMENT OF TAMIL NADU [REFERRED TO]
PRADEEP OIL CORPORATION VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
AZIM AHMAD KAZMI VS. STATE OF U P [REFERRED TO]
SHAKIRA KHATOON KAZMI VS. STATE OF UTTAR PRADESH [REFERRED TO]
SHAKIRA KHATOON KAZMI VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF ANDHRA VS. GATHALA ABHISHEKAM [REFERRED TO]
CHINTAMANI GHOSH VS. STATE OF UP [REFERRED TO]
ANAND KUMAR SHARMA VS. STATE OF U.P. [REFERRED TO]
STATE OF UTTAR PRADESH VS. UNITED BANK OF INDIA [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. M/S ANANT RAJ AGENCIES PVT. LTD. [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Gunjan Jadwani, learned counsel for petitioners and Sri Ajit Kumar Singh, Additional Advocate General assisted by Sri Nimai Das, and Sri Sudhanshu Srivastava, Additional Chief Standing Counsels for State Authorities.

(2.) This writ petition has been filed under Article 226 of Constitution of India by six petitioners, all are residents of 17/19, Kasturba Gandhi Road, Allahabad, praying for issue of a writ of certiorari to quash order dated 18.08.2018, (Annexure 1 to the writ petition), passed by District Magistrate, Allahabad stating that Nazul land no.129, Civil Station, Allahabad, area 3 acres 2846 Sq. Yards, is required for public purpose by Nagar Nigam, Allababad for establishing a Ward Office/Workshop, and therefore, State is exercising its right of resumption, hence petitioners should vacate and hand over vacant possession of land within fifteen days to State Government, failing which possession shall be taken forcibly at the cost of petitioners. Petitioners have also sought a writ of mandamus commanding respondents not to dispossess and evict petitioners from one-third area of aforesaid Nazul Land, which earlier was numbered as Plot No.129, Civil Station, Allahabad and newly numbered as Bungalow No.26, Thornhill Road, Allahabad. Further, a writ of mandamus has been prayed directing respondents not to demolish construction of petitioners existing over one-third area of aforesaid land.

(3.) Petitioners have impleaded State of U.P. through Principal Secretary, Housing and Urban Planning as respondent-1, District Magistrate/Collector, Allahabad as respondent-2 and respondents 3 to 5 are private parties, who are all real brothers, sons of (late) Ram Babu Sharma and residents of 10, T.B.Sapru Road, Allahabad.

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O.P. GUPTA Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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