REGENT COMPUTRONICS PVT. LTD.

NOOR MAHAMMAD MALLICK Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

BREEN V. AMALGAMATED ENGINEERING UNION LIMITED [REFERRED TO]
ALEXANDER MACHINERY (DUDLY) LTD. V. CRABTREE [REFERRED TO]
MADHYA PRADESH INDUSTRIES LIMITED VS. UNION OF INDIA [REFERRED TO]
SWARAN LATA GHOSH VS. H K BANERJEE [REFERRED TO]
SIEMENS ENGINEERING AND MANUFACTURING CO OF INDIA LIMITED VS. UNION OF INDIA [REFERRED TO]
MANAGER GOVERNMENT BRANCH PRESS VS. D B BELLIAPPA [REFERRED TO]
S N MUKHERJEE VS. UNION OF INDIA [REFERRED TO]
SHANTI PRASAD AGARWALLA VS. UNION OF INDIA [REFERRED TO]
RAVI S NAIK SANJAY BANDEKAR VS. UNION OF INDIA [REFERRED TO]
STATE BANK OF BIKANER AND JAIPUR VS. PRABHU DAYAL GROVER [REFERRED TO]
STATE OF W B VS. ALPANA ROY [REFERRED TO]
JAGTAMBA DEVI VS. HEM RAM [REFERRED TO]
DIVL FOREST OFFICER KOTHAGUDEM VS. MADHUSUDHAN RAO [REFERRED TO]
STEEL AUTHORITY OF INDIA LTD VS. SALES TAX OFFICER [REFERRED TO]
CHAIRMAN D A RANI LAKSHMI BAI K G BANK VS. JAGDISH SHARAN VARSHNEY [REFERRED TO]

JUDGEMENT

(1.) AFFIDAVIT-IN-OPPOSITION and reply as filed be kept with the record.

(2.) ASSAILING the order dated 4th December, 2008 passed by the west Bengal Land Reforms and Tenancy Tribunal in O. A. No. 2467 of 2008 (LRTT), this writ application has been filed. The impugned order reads such: -

(3.) IT is the case of the writ petitioner that his prayer for correction of the record of rights on the basis of the title deed since stood rejected, he approached the Tribunal earlier and thereafter the Land Tribunal directed for de-novo hearing and ultimately in the suo moto case it was rejected. Challenging said order, the original application was filed before the tribunal. Be that as it may, it appears from the impugned order that no reason assigned by the learned Tribunal below as to why the application was misconceived.

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NOOR MAHAMMAD MALLICK Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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