REGENT COMPUTRONICS PVT. LTD.

GIRINDRA DEBBARMA Appellant

V/S

SWARAJ BHATTACHARJEE Respondents

Referred Judgements :-

UNION OF INDIA VS. WOOD CRAFTS PRODUCTS LTD. AND ANR [REFERRED TO]
G RAMEGOWDA MAJOR BASAVALINGAPPA VS. SPECIAL LAND ACQUISITION OFFICER BANGALORE:SPECIAL LAND ACQUISITION OFFICER BANGALORE [REFERRED TO]
LATA KAMAT VS. VILAS [REFERRED TO]
MUKRI GOPALAN VS. CHEPPILAT PUTHANPURAYIL ABOOBACKER [REFERRED TO]
RAM NATH SAO ALIAS RAM NATH SAHU VS. GOBARDHAN SAO [REFERRED TO]
SURYA DEV RAI VS. RAM CHANDER RAI [REFERRED TO]
STATE OF NAGALAND VS. LIPOK A O [REFERRED TO]
GURDEV KAUR VS. KAKI [REFERRED TO]
DINKAR SRIDHAR TAMHANKAR VS. BHALCHANDRA SADASHIV KAVADI [REFERRED TO]
DIPALI DEY VS. MIRA DAS [REFERRED TO]
SHALINI SHYAM SHETTY VS. RAJENDRA SHANKAR PATIL [REFERRED TO]
JAI SINGH VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
SUDHIR KUMAR ANAND VS. VIJAY KR ANAND [REFERRED TO]
HRISHIRAJ SHARMA VS. STATE OF TRIPURA [REFERRED TO]
UTPAL ROY BARMAN VS. KIRITI ROY BARMAN [REFERRED TO]

JUDGEMENT

(1.) By this application, filed under Article 227 of The Constitution of India, the petitioner, named above, sought for setting aside and/or revising the order, dated 28.07.2012, passed by the Secretary, Revenue Department, Government of Tripura, in Case No.Misc Appl.1/2011.

(2.) Facts, as projected, may be summarized thus :

(3.) Heard learned senior counsel, Mr. A K Bhowmik assisted by learned counsel, Mr. R Datta for the petitioner and learned senior counsel, Mr. K N Bhattacharjee assisted by learned counsel, Mr. S Acharjee for the respondent.

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GIRINDRA DEBBARMA Vs. SWARAJ BHATTACHARJEE

Referred Judgements :-

JUDGEMENT

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