REGENT COMPUTRONICS PVT. LTD.

State Of M. P. Appellant

V/S

Balu Singh Respondents

Referred Judgements :-

BALWANT NARAYAN BHAGDE BALWANT NARAYAN BHAGDE VS. M D BHAGWAT:THE PUNJABRAO KRISHI VIDYAPEETH AKOLA [REFERRED TO]
TAMIL NADU HOUSING BOARD VS. A VISWAM [REFERRED TO]
BALMOKAND KHATRI EDUCATIONAL AND INDUSTRIAL TRUST AMRITSAR VS. STATE OF PUNJAB [REFERRED TO]
VINAYAK KASHINATH SHILKAR VS. DY COLLECTOR [REFERRED TO]
USHADEVI VS. STATE OF M P [REFERRED TO]
KAPILABEN AMBALAL PATEL VS. STATE OF GUJARAT [REFERRED TO]
KEWAL COURT PVT. LTD VS. STATE OF WEST BENGAL [REFERRED TO]

JUDGEMENT

(1.) State of Madhya Pradesh and others have filed this writ appeal against the order dtd. 26/10/2006 passed by Writ Court, whereby Writ Petition No.1952 of 2000 has been allowed by setting aside the order dtd. 13/7/1998 passed by the Secretary, Revenue Department.

(2.) Facts of the case in short are as follows:

(3.) We have heard the learned counsel for the parties at length.

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STATE OF M. P. Vs. BALU SINGH

Referred Judgements :-

JUDGEMENT

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