REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA REP.BY DEFENCE ESTATE OFFICER, A.P.CIRCLE, SECUNDERABAD Appellant

V/S

MOHAMMED MOHIUDDIN Respondents

Referred Judgements :-

MUNICIPAL COUNCIL VS. RANGANAYAKALU [REFERRED TO]
STATE OF A.P. VS. THIMMAPPA [REFERRED TO]
Y B PATIL VS. Y L PATIL [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
KESHO RAM AND CO VS. UNION OF INDIA [REFERRED TO]
STATE OF RAJASTHAN VS. BHAWANI SINGH [REFERRED TO]
CHIEF EXECUTIVE OFFICER VS. SURENDRA KUMAR VAKIL [REFERRED TO]
CANTONMENT BOARD DELHI VS. MANGEY RAM [REFERRED TO]
GANESH PRASAD VS. BADRI PRASAD BHOLANATH [REFERRED TO]
P V JAYA RAO VS. CANTONMENT BOARD SECUNDERABAD DN [REFERRED TO]
SUBASH KUMAR LOHADE VS. SPECIAL OFFICER MUNICIPAL CORPORATION OF HYDERABAD [REFERRED TO]
ANNAPURNA BUILDERS HYDERABAD VS. MUNICIPAL CORPORATION OF HYDERABAD [REFERRED TO]
V M S KANDASAMY NADAR VS. PROVINCE OF MADRAS [REFERRED TO]
PHIROZE TEMULJI ANKLESARIA VS. H C VASHISTHA [REFERRED TO]
SHIOLALSING GANNUSING RAJPUT VS. SHANKAR MOTIRAM NALE [REFERRED TO]
SECRETARY, CANTONEMENT COMMITTEE VS. SATISH CHANDRA SEN [REFERRED TO]

JUDGEMENT

(1.) Since the question involved in all the above writ appeals are common, they are clubbed together and disposed of by this common judgment.

(2.) All the writ appeals are filed challenging the order of the learned Single Judge of this Court in W. P. No. 10804/96. dated 14-11-1997 allowing the writ petition.

(3.) W. P. No. 10804/96 was filed by 62 petitioners who were shown as respondent Nos.1 to 62 in all the writ appeals seeking for the relief of writ of Mandamus directing the Executive Officer, Secunderabad Cantonment, A. P. Circle. Secunderabad to issue sanction of layout plan applied for by the writ petitioners in respect of Ac.8.00 of land in S.No. 170 (part) of Tokatta village, Secunderabad Mandal and in conformity with the orders passed by this Court in W. P. No. 4250/94 dated 30-9-1994 and W. P. No. 6012/95, dated 6-12-1995. The Defence Estate Officer, A. P. Circle, Secunderabad; the Director of Defence Estate, Southern Command, Pune; Syed Sadiq Ali Khan; Mouzam Ali Khan and Syed Jafer Ali Khan were the other respondents in the writ petition.

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UNION OF INDIA Vs. MOHAMMAD MOHIUDDIN

Referred Judgements :-

JUDGEMENT

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