REGENT COMPUTRONICS PVT. LTD.

SAGAR ANARVDRAO CHALAKE Appellant

V/S

ILAHI ADAM KALAVANT Respondents

Referred Judgements :-

KIHOTO HOLLOHAN VS. ZACHILLHU [REFERRED TO]
CELLULAR OPERATORS ASSOCIATION OF INDIA VS. UNION OF INDIA [REFERRED TO]
CARONA LTD VS. PARVATHY SWAMINATHAN AND SONS [REFERRED TO]
RAMESH CHANDRA SANKLA VS. VIKRAM CEMENT [REFERRED TO]
SUNITA VILASRAO SALUKHE VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Both these Writ Petitions can be disposed off by a common order since the Petitioners are challenging the common order dated 7/12/2010 passed by the Collector in Case No.983 of 2010 and Case No.984 of 2010.

(2.) Petitioner No.1 is an elected Councilor of Respondent No.2 Council and Petitioner No.2 is the President of Respondent No.2 Council.

(3.) Brief facts are as under:-

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SAGAR ANANDRAO CHALAKE Vs. ILAHI ADAM KALAVANT

Referred Judgements :-

JUDGEMENT

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