REGENT COMPUTRONICS PVT. LTD.

Narayandas Dubey Appellant

V/S

STATE OF M P Respondents

Referred Judgements :-

EXPRESS NEWSPAPER LTD. V. UNION OF INDIA [REFERRED TO]
STATE OF BOMBAY VS. PANDURANG VINAYAK [REFERRED TO]
STATE OF TRAVANCORE COCHIN VS. SHANMUGHA VILAS CASHEWNUT FACTORY QUILON [REFERRED TO]
DOMINION OF INDIA NOW UNION OF INDIA VS. SHRINBAL A IRANI [REFERRED TO]
BENGAL IMMUNITY COMPANY LIMITED VS. STATE OF BIHAR [REFERRED TO]
SHAMRAO VISHNU PARULEKAR VS. DISTRICT MAGISTRATE THANA [REFERRED TO]
COMMISSIONER OF INCOME TAX DELHI VS. S TEJA SINGH [REFERRED TO]
M PENTIAH VS. MUDDALA VEERAMALLAPPA [REFERRED TO]
COMMISSIONER OF INCOME TAX BOMBAY CITY II VS. SHAKUNTALA [REFERRED TO]
COMMISSIONER OF INCOME TAX BOMBAY CITY I BOMBAY VS. AMARCHAND N SHROFF [REFERRED TO]
COMMISSIONER OF INCOME TAX CENTRAL CALCUTTA VS. MOON MILLS LIMITED [REFERRED TO]
RAGHUBANS NARAIN SINGH VS. UTTAR PRADESH GOVERNMENT [REFERRED TO]

JUDGEMENT

(1.) THIS order shall also govern the disposal of Miscellaneous Petition No. 166 of 1983 (Narayandas Dubey v. The State of M. P. & Others).

(2.) THIS is a petition under Article 226 of the Constitution of India for quashing the order (Annexure P -4) dated 24 -5 -1983 of the State Government, respondent No. 1 herein.

(3.) SEONDHA was a Notified Area till before 20th November 1981. On 20 -1 1J - 1981, the State Government in exercise of its powers under section 5 read with section 344 of the M. P. Municipalities Act, 1961 (for short, hereinafter, referred to as 'the Act') declared it to be a municipality and for that purpose, in further exercise of the powers under section 16 (1) of the Act, it -constituted a committee as under vide notification No. 1284 -XVIII -II -81, Bhopal, dated the 20th November 1981, published in the M. P. Government (Extra -ordinary) Gazette (Part 2) of that date (Annexure P -l):

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NARAYANDAS DUBEY Vs. STATE OF M P

Referred Judgements :-

JUDGEMENT

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