REGENT COMPUTRONICS PVT. LTD.

PESI SHROFF Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

NAGLE V. FEILDEN [REFERRED TO]
RAJASTHAN STATE ELECTRICITY BOARD,RAJASTHAN V. MOHAN LAL [REFERRED TO]
SUKHDEV SINGH THE OIL AND NATURAL GAS COMMISSION THE L 1 C LIMITED THE INDUSTRIAL FINANCE CORPN EMPLOYEES ASSOCIATION VS. BHAGATRAM SARDAR SINGH RAGHUVANSHI:THE ASSOCIATION OF CLASS II OFFICERS 0 N G C:SHYAM LAL SHARMA:THE INDUSTRIAL FINANCE CORPN [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
ANDI MUKTA SADGURU SHREE MUKTAJEE VANDAS SWAMI SUVARNA JAYANTI MAHOTSAV SMARAK TRUST VS. V R RUDANI [REFERRED TO]
CHANDER MOHAN KHANNA VS. NATIONAL COUNCIL OF EDUCATIONAL RESEARCH AND TRAINING [REFERRED TO]

JUDGEMENT

(1.) PESI Shroff is a flat racing jockey of repute. The Royal Western India Turf Club (`the Turf Club) denied to him the racing licence for the racing calendar 1992-1993. Aggrieved thereby, he has filed this writ petition under Article 226 of the Constitution, against the Turf Club for restoration of his licence.

(2.) PRELIMINARY jurisdictional point which we were called upon to decide is, whether this writ petition is maintainable.

(3.) WHETHER the Turf Club is a "state" within the extended meaning given to the said term under Article 12 of the Constitution?

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PESI SHROFF Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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