LAWS(MPH)-2015-6-11

GWALIOR DEVELOPMENT AUTHORITY Vs. TILLI KHAN AND ORS.

Decided On June 22, 2015

GWALIOR DEVELOPMENT AUTHORITY Appellant

V/S

Tilli Khan And Ors. Respondents

Referred Judgements :-

SURATH CHANDRA CHAKRABARTY VS. STATE OF WEST BENGAL [REFERRED TO]
SURATH CHANDRA CHAKRABARTY VS. STATE OF WEST BENGAL [REFERRED TO]
WORKMEN OF FIRESTONE TYRE RUBBER CO OF INDIA PRIVATE LIMITED DR GENERAL MANAGER LARSEN AND TOUBRO LIMITED MANAGER LARSEN AND TOUBRO LIMITED BOMBAY GODFREY PHILLIPS INDIA LIMITED VS. MANAGEMENT:SHEIKH ISMAIL MOHAMED:K P GANGHARE:MANIK VASUDEO [REFERRED TO]
RAVINDER SINGH VS. JANMEJA SINGH [REFERRED TO]
INDU BHUSHAN DWIVEDI VS. STATE OF JHARKHAND [REFERRED TO]
ANIL GILURKER VS. BILASPUR RAIPUR KSHETRIA GRAMIN BANK [REFERRED TO]
JAGDISH PRASAD SHIVHARE VS. MUNICIPAL CORPORATION [REFERRED TO]

JUDGEMENT

(1.) THIS order will govern the disposal of all the aforesaid writ petitions.

(2.) THESE matters were analogously heard on the joint request of learned counsel for the parties.

(3.) FACTS are taken from W.P. No. 7118/2014.

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