REGENT COMPUTRONICS PVT. LTD.

ANIL SHARMA Appellant

V/S

STATE OF M.P. Respondents

Referred Judgements :-

S R EJAZ VS. TAMIL NADU HANDLOOM WEAVERS CO OPERATIVE SOCIETY LIMITED [REFERRED TO]
STATE OF U P VS. MANOHAR [REFERRED TO]
MUNICIPAL CORPORATION LUDHIANA VS. INDERJIT SINGH [REFERRED TO]
JASWANT BHAI DOSHI VS. INDORE MUNICIPAL CORPORATION [REFERRED TO]
MAA KAILA DEVI VS. STATE OF M P [REFERRED TO]
REAL ESTATE AGENCIES VS. GOVT. OF GOA [REFERRED TO]
TUKARAM KANA JOSHI VS. M.I.D.C [REFERRED TO]

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner has filed this petition against the order dated 31.05.2014 (Annexure P -1).

(3.) THE contention of the petitioner is that the petitioner is the owner of the land and he has not made any encroachment. The petitioner further pleaded that earlier the petitioner submitted an application for compounding, that was allowed, hence, the construction of the petitioner is in accordance with law.

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ANIL SHARMA Vs. STATE OF M.P.

Referred Judgements :-

JUDGEMENT

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