REGENT COMPUTRONICS PVT. LTD.

Raman Madhok Appellant

V/S

STATE OF GOA Respondents

Referred Judgements :-

VILLAGE OF EUCLID V. AMBLER REALTY COMPANY [REFERRED TO]
AGINS VS. CITY OF TIBURON [REFERRED TO]
BANGALORE MEDICAL TRUST VS. B S MUDDAPPA [REFERRED TO]
CHET RAM VASHIST VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
VIRENDER GAUR VS. STATE OF HARYANA [REFERRED TO]
G N KHAJURIA VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
T DAMODHAR RAO VS. S O MUNICIPAL CORPN HYDERABAD [REFERRED TO]
REAL ESTATE AGENCY VS. MODEL CO OPERATIVE HOUSING SOCIETY LIMITED [REFERRED TO]
SINDHU EDUCATION SOCIETY VS. MUNICIPAL CORPORATION OF CITY OF ULHASNAGAR [REFERRED TO]
DOWN MANGOR VALLEY RESIDENTS WELFARE ASSOCIATION VS. MORMUGAO MUNICIPAL COUNCIL [REFERRED TO]
ANJUMAN E SHIATE ALI VS. GULMOHAR AREA SOCIETIES WELFARE GROUP [REFERRED TO]
SUPERTECH LIMITED VS. EMERALD COURT OWNER RESIDENT WELFARE ASSOCIATION [REFERRED TO]

JUDGEMENT

(1.) The moot question which arises for consideration in the present proceedings is as to whether the originally sanctioned open spaces on the basis of which plots are sold, whether can be altered under the garb that some area above the required percentage of 15% under the regulations was available.

(2.) Vide order dtd. 11/2/2021, notices were served on all the parties and it was made clear that the matter will be taken up for final disposal at the admission stage itself.

(3.) Rule. Rule returnable forthwith. Heard the parties by consent.

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RAMAN MADHOK Vs. STATE OF GOA

Referred Judgements :-

JUDGEMENT

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