REGENT COMPUTRONICS PVT. LTD.

Tata Communications Limited Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

CHARANJIT LAL CHOWDHARY VS. UNION OF INDIA [REFERRED TO]
BACHA F.GUZDAR,BOMBAY VS. COMMISSIONER OF INCOME TAX,BOMBAY [REFERRED TO]
STATE TRADING CORPORATION OF INDIA LIMITED VS. COMMERCIAL TAX OFFICER:ASST SUPDT OF COMMERCIAL TAXES BIHAR:COMMERCIAL TAX OFFICER:COMMERCIAL TAX OFFICER:COMMERCIAL TAX OFFICER:COMMERCIAL TAX OFFICER [REFERRED TO]
RAIN CHAND AND SONS SUGAR MILLS PRIVATE LIMITED BARABANKI U P VS. KANHAYALAL BHARGAVA [REFERRED TO]
CHANDRA BHAVAN BOARDING AND LODGING BANGALORE THE ALL MYSORE HOTELS AND ASSOCIATION VS. STATE OF MYSORE [REFERRED TO]
DILBAGH RAI JARRY VS. UNION OF INDIA [REFERRED TO]
STATE OF PUNJAB VS. GEETA IRON AND BRASS WORKS LIMITED [REFERRED TO]
MADRAS PORT TRUST VS. HYMANSHU INTERNATIONAL [REFERRED TO]
K L TRIPATHI VS. STATE BANK OF INDIA [REFERRED TO]
INSTITUTE OF CHARTERED ACCOUNTANTS OF INDIA VS. L K RATNA [REFERRED TO]
RATTAN LAL SHARMA VS. MANAGING COMMITTEE DR HARI RAM CO EDUCATION HIGHER SECONDARY SCHOOL [REFERRED TO]
TILAK CHAND MAGATRAM OBHAN VS. KAMALA PRASAD SHUKLA [REFERRED TO]
SAMATHA HYDERABAD ABRASIVES AND MINERALS PRIVATE LIMITED VS. STATE OF ANDHRA PRADESH [REFERRED TO]
ELECTRONICS CORPORATION OF INDIA LIMITED VS. SECRETARY REVENUE DEPARTMENT GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
BALCO EMPLOYEES UNION REGD VS. UNION OF INDIA [REFERRED TO]
URBAN IMPROVEMENT TRUST BIKANER VS. MOHAN LAL [REFERRED TO]
INTERNATIONAL HOSPITAL P LTD VS. STATE OF U P [REFERRED TO]
ECONOMIC INVESTMENT CORPORATION LTD VS. COMMISSIONER OF INCOME TAX W B [REFERRED TO]
W H TARGETT INDIA LIMITED VS. S ASHRAF [REFERRED TO]
GREAT EASTERN SHIPPING CO LTD VS. OIL AND NATURAL GAS CORPORATION LTD [REFERRED TO]
STATE OF RAJASTHAN & ORS VS. GOTAN LIME STONE KHANJI UDYOG PVT. LTD. & ANR. [REFERRED TO]
63 MOONS TECHNOLOGIES LTD VS. UNION OF INDIA [REFERRED TO]
T. TAKANO VS. SECURITIES AND EXCHANGE BOARD OF INDIA [REFERRED TO]
JAIPRAKASH INDUSTRIES LTD VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]

JUDGEMENT

(1.) The present Petition challenges the impugned order dtd. 1/6/2014 passed by the Revenue Minister (Respondent No.1). It upholds the decision of the Respondent No. 1 and affirmation by Respondent No. 2 that the land specifically allotted to OCS/VSNL (for their use) had been transferred from VSNL to Tata Communications Ltd., in breach of allotment dtd. 27/3/1992 and consequently called upon them to pay ? 26,06,74,446/- as unearned income recoverable as arrears of land revenue within seven days of demand.

(2.) Overseas Communication Services (OCS) was the Department of Ministry of Telecommunications under the Government of India (GoI). On 27/3/1986, the Government of India, through an Office memorandum, transferred the management, control and operations of the international telecommunication services business including all the assets and liabilities of OCS to Videsh Sanchar Nigam Limited ('VSNL') which had been incorporated on 19/3/1986.

(3.) This Petition concerns land admeasuring 3947.37 square meters situated at village Bandra, Taluka Andheri bearing Survey No.341, CTS No.629 (part) ('writ land') allotted by the Government of Maharashtra to OCS for construction of staff quarters in 1991. In March 1992, the Collector issued final allotment order of the writ land in the name of OCS. Upon receiving the same, VSNL requested the Collector to issue necessary Orders to get the property card, registered in the name of VSNL. Although the construction of staff quarters started in 1992, the construction of two buildings was completed and Brihanmumbai Municipal Corporation ('BMC') issued Occupation Certificate ('OC') on 24/7/1998.

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TATA COMMUNICATIONS LIMITED Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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