REGENT COMPUTRONICS PVT. LTD.

Bangbhumi Realbuilders Llp Appellant

V/S

Biplab Das Respondents

Referred Judgements :-

STATE OF ORISSA VS. MADAN GOPAL RUNGLA [REFERRED TO]
SAGHIR AHMAD VS. STATE OF UTTAR PRADESH [REFERRED TO]
CALCUTTA GAS COMPANY PROPRIETARY LIMITED VS. STATE OF WEST BENGAL [REFERRED TO]
SHANTI KUMAR R CANJI VS. HOME INSURANCE CO OF NEW YORK [REFERRED TO]
STATE OF RAJASTHAN STATE OF MADHYA PRADESH STATE OF PUNJAB VS. UNION OF INDIA [REFERRED TO]
RAJENDRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
GHULAM QADIR VS. SPECIAL TRIBUNAL [REFERRED TO]
TAMILNAD MERCANTILE BANK SHARE HOLDERS WELFARE ASSOCIATION VS. S C SEKAR [REFERRED TO]
A SUBASH BABU VS. STATE OF A P [REFERRED TO]

JUDGEMENT

(1.) Three appeals that have emanated from the same impugned judgment and order dated June 5, 2024, passed in WPA 11359 of 2021 have been heard analogously as they involve similar issues.

(2.) By the impugned judgment and order, learned Single Judge has held the construction of a commercial-cum-residential complex to be unauthorised and directed demolition thereof.

(3.) MAT 930 of 2024 has been filed by the developer of the property. Appellant in MAT 1009 of 2024 has claimed itself to be lessor in respect of a portion of the property directed to be demolished. Appellant in MAT 1027 of 2024 has claimed itself to be the welfare association of the owners of the flats of the property concerned.

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BANGBHUMI REALBUILDERS LLP Vs. BIPLAB DAS

Referred Judgements :-

JUDGEMENT

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