REGENT COMPUTRONICS PVT. LTD.

M/S. Runwal Constructions Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

KAILASH PRASAD YADAV AND ANR. VS. STATE OF JHARKHAND AND ANR [REFERRED TO]
TCI INDUSTRIES LTD VS. MUNICIPAL CORPORATION OF GREATER MUMBAI [REFERRED TO]
SUNBEAM ENTERPRISES VS. MUNICIPAL CORPORATION OF GREATER MUMBAI AND OTHERS [REFERRED TO]
HARI KRISHNA MANDIR TRUST VS. STATE OF MAHARASHTRA [REFERRED TO]
BISHAMBHAR DAYAL CHANDRA MOHAN JAGDISH PRASAD AGARWAL HARYANA DALL INDUSTRIES KALYANMAL DEEP CHAND AGGARWAL TRADING COMPANY ATTAR SINGH SANTOSH KUMAR J B FLOUR MILLS ANNUPCHAND SHYAMLAL K VS. STATE OF UTTAR PRADESH [REFERRED TO]
S N RAO AND OTJHERS G J SALDHANA VS. STATE OF MAHARASHTRA [REFERRED TO]
BABU VERGHESE VS. BAR COUNCIL OF KERALA [REFERRED TO]
HINDUSTAN TIMES VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF WEST BENGAL VS. SUJIT KUMAR RANA [REFERRED TO]
P H PAUL MANOJ PANDIAN VS. P VELDURAI [REFERRED TO]

JUDGEMENT

(1.) Respondents waive service. By consent ofparties, Petition is heard finally.

(2.) By this Petition under Article 226 of Constitution of India, the petitioner is challenging the Communications dated 14th March, 2017, June 2018, 6th July, 2018 and 5th October, 2018 issued by the respondent no.2 refusing to grant of NOC to it for construction of their building, letter dated 27th August, 2019 issued by the respondent no.5-Thane Municipal Corporation (herein-after referred to as "TMC ") directing the petitioner to obtain NOC from the Indian Air Force Station, Thane.

(3.) Brief facts are as under:-

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M/S. RUNWAL CONSTRUCTIONS Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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