REGENT COMPUTRONICS PVT. LTD.

GUSANI STEELS (PVT.) LTD., FATEHNAGAR Appellant

V/S

SHANTHA BAI Respondents

Referred Judgements :-

CHIE CONSSSTABLE V. EVANS [REFERRED TO]
C.C.S.U. V. MINISTER FOR CIVIL SERVICE [REFERRED TO]
M K GOPALAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
DHIRENDRA KUMAR VS. SUPERINTENDENT AND REMEMBRANCER OF LEGAL AFFAIRS TO THE GOV ERNMENT OF WEST BENGAL [REFERRED TO]
KANGSHARI HALDAR VS. STATE OF WEST BENGAL [REFERRED TO]
AJOY KUMAR MUKHERJEE VS. LOCAL BOARD OF BARPETA [REFERRED TO]
RAMTANU CO OPERATIVE HOUSING SOCIETY LIMITED VS. STATE OF MAHARASHTRA [REFERRED TO]
ABDUL REHMAN RAHIMUDDIN VS. STATE TRANSPORT APPELLATE TRIBUNAL:REGIONAL TRANSPORT AUTHORITY [REFERRED TO]
V C SHUKLA VS. STATE [REFERRED TO]
DWARKADAS MARFATIA AND SONS VS. BOARD OF TRUSTEES OF THE PORT OF BOMBAY [REFERRED TO]
STATE OF ANDHRA PRADESH VS. K MOHAN LAL [REFERRED TO]
S SRINIVAS RAO VS. HIGH COURT OF ANDHRA PRADESH [REFERRED TO]
NEW JAJI LABOUR SOCIETY VS. HAJI ABDUL RAHAMAN SAHAB [REFERRED TO]
MOHAMMAD IQBAL VS. N PRABHAKAR [REFERRED TO]
P RAVINDER VS. ETHIRAJAMMA [REFERRED TO]

JUDGEMENT

(1.) All these writ petitions are filed challenging the order passed by the Special Court under Land Grabbing (Prohibition) Act, 12 of 1982 (hereinafter referred to as 'the Act') in LGC No.3 of 1988 dated 20-1-1992.

(2.) For the purpose of disposal, the rank of the parties is being referred as arrayed before the Special Court and the third parties as third party petitioners.

(3.) WP No.6065 of 1992 is filed by the respondent Nos.16, 3, 15, 18 and 38 seeking writ of certiorari to declare Sections 7 and 8 of the Act as discriminatory, arbitrary and unconstitutional and quash the judgment and decree of the Special Court under the Act passed in LGC No.3 of 1988 dated 20-1-1992.

Click here to view full judgment.

GUSANI STEELS PVT LTD Vs. SHANTHA BAI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address