REGENT COMPUTRONICS PVT. LTD.

Rajaram Yadav Appellant

V/S

Additional Commissioner, Sagar Division Respondents

Referred Judgements :-

RIDGE V. BALDWIN [REFERRED TO]
MEGARRY,J. IN JOHN V. REES [REFERRED TO]
MALLOCH V. ABERDEEN CORPN. [REFERRED TO]
GLYNN V. KEELE UNIVERSITY [REFERRED TO]
CINNAMOND V. BRITISH AIRPORTS AUTHORITY [REFERRED TO]
LORD WOOLF IN LLOYD V. MCMAHON [REFERRED TO]
STATE OF U.P. V. SUDHIR KUMAR SINGH [REFERRED TO]
GADDE VENKATESWARA RAO VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
CHARAN LAL SAHU RAKESH SHROUTI RAJKUMAR KESWANI NASRIN BI VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. JESUS SALES CORPORATION [REFERRED TO]
STATE BANK OF PATIALA VS. S K SHARMA [REFERRED TO]
RAJENDRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
CANARA BANK VS. DEBASIS DAS [REFERRED TO]
NIRMA INDUSTRIES LTD. VS. SECURITIES & EXCHANGE BOARD OF INDIA [REFERRED TO]
DHARAMPAL SATYAPAL LTD VS. DEPUTY COMMISSIONER OF CENTRAL EXCISE, GAUHATI [REFERRED TO]
CHAIRMAN, STATE BANK OF INDIA VS. M.J. JAMES [REFERRED TO]

JUDGEMENT

(1.) This petition under Article 226 of Constitution of India has been filed seeking the following reliefs:

(2.) It is submitted by counsel for petitioner that by order dtd. 7/3/2005 passed by Naib Tehsildar, Naryawali in Revenue Case No.28A/27 Year 2004-05 an order of partition was passed. Undisputedly the order of partition was never challenged. It is submitted that thereafter on 6/2/2017 respondent No.5 filed an application for mutation of his name on the basis of order dtd. 7/3/2005 passed by Naib Tehsildar, Naryawali. The said application was allowed and order of mutation was passed.

(3.) Being aggrieved by the order of mutation, petitioner preferred an appeal alongwith an application under Sec. 5 of Limitation Act. However, SDO (Revenue) Sagar, District Sagar by order dtd. 31/12/2018 dismissed the application filed under Sec. 5 of Limitation Act and as a consequence, dismissed the appeal on the ground of limitation.

Click here to view full judgment.

RAJARAM YADAV Vs. ADDITIONAL COMMISSIONER, SAGAR DIVISION

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address