REGENT COMPUTRONICS PVT. LTD.

BASHIR AHMED CHAND SHAIKH Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

AUTOMOTIVE RESEARCH ASSOCIATION OF INDIA AND ANR. V. STATE OF MAHARASHTRA AND ORS. [REFERRED TO]
MUKARRAM ALI KHAN V. STATE OF U.P. AND ORS. [REFERRED TO]
STATE OF GUJARAT VS. PATIL RAGHAV NATHA [REFERRED TO]
PUNE MUNICIPAL CORPORATION VS. STATE OF MAHARASHTRA [REFERRED TO]
A V PAPAYYA SASTRY VS. GOVERNMENT OF A P [REFERRED TO]
MORADABAD DEVELOPMENT AUTHORITY VS. SAURABH JAIN [REFERRED TO]
AUTOMOTIVE RESEARCH ASSOCIATION OF INDIA VS. STATE OF MAHARASHTRA [REFERRED TO]
VOLTASH LTD VS. ADDITIONAL COLLESTOR AND COMPETENT AUTHORITY [REFERRED TO]

JUDGEMENT

(1.) In this petition filed under Article 226 of the Constitution of India, the petitioner has, inter alia, prayed that order dated 15/11/2007 passed under Section 34 of the Urban Land (Ceiling & Regulation) Act, 1976 (for short, "the U.L.C. Act") by the Government of Maharashtra be set aside.

(2.) The case of the petitioner:

(3.) It must be stated here that during the pendency of this writ petition, on 29/11/2007, the Government of Maharashtra has repealed the U.L.C. Act.

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BASHIR AHMED CHAND SHAIKH Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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