REGENT COMPUTRONICS PVT. LTD.

CHANDRIKA PRASAD SAHU Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

STATE OF HARYANA VS. OM PRAKASH,CONSTABLE [REFERRED TO]
SUR ENAMEL AND STAMPING WORLD LIMITED VS. WORKMEN [REFERRED TO]
STATE OF GUJARAT VS. PATIL RAGHAV NATHA [REFERRED TO]
MOHAMAD KAVI MOHAMAD AMIN VS. FATMABAI IBRAHIM [REFERRED TO]
USHADEVI VS. STATE OF M P [REFERRED TO]
SITARAM BHAGATRAM VS. STATE OF M P [REFERRED TO]
STATE OF MADHYA PRADESH VS. HARCHARAN SINGH [REFERRED TO]
RAM BHAROSI SHARMA VS. STATE OF M P [REFERRED TO]
RANVEER SINGH VS. STATE OF MP [REFERRED TO]

JUDGEMENT

(1.) As common questions of law and facts are involved in these four writ petitions, all these petitions are being heard and disposed of by this common order.

(2.) For the sake of convenience, documents and material available in Writ Petition No. 8454/2009 are being referred in this order.

(3.) In all these petitions, challenge made by the petitioners are to orders passed by the Collector, Commissioner and the Board of Revenue exercising suo motu powers of revision under section 50 of the M.P. Land Revenue Code, 1959 (hereinafter referred to as 'Code'), and setting aside allocation of land made in favour of each of the petitioners. Orders passed and the reasons are common in all the cases.

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CHANDRIKA PRASAD SAHU Vs. STATE OF M P

Referred Judgements :-

JUDGEMENT

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