REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

Vanlallura Respondents

Referred Judgements :-

NATIONAL INSURANCE CORPORATION LIMITED CHANDIGARH VS. NICOLLETTA ROHTAGI [REFERRED TO]
SADHANA LODH VS. NATIONAL INSURANCE COMPANY LIMITED [REFERRED TO]
SURYA DEV RAI VS. RAM CHANDER RAI [REFERRED TO]
SHAIL VS. MANOJ KUMAR [REFERRED TO]
MAHENDRA SAREE EMPORIUM VS. G V SRINIVASA MURTHY [REFERRED TO]
SALEM ADVOCATE BAR ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
RADHEY SHYAM VS. CHHABI NATH [REFERRED TO]
RADHEY SHYAM AND ORS. VS. CHHABI NATH AND ORS. [REFERRED TO]
JOGENDRASINHJI VIJAYSINGHJI VS. STATE OF GUJARAT [REFERRED TO]
SABID ALI VS. STATE OF ASSAM AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. S. K. Medhi, learned counsel for the petitioners. Also heard Mr. L.H. Lianhrima, learned Senior Counsel, assisted by Ms. R. Lalruatfeli, learned counsel for the respondent Nos. 1 to 7; and Ms. Linda L. Fambawl, learned Addl. Advocate General for the respondent Nos. 8 and 9.

(2.) In this petition, under Article 226 and 227 of the Constitution of India, the petitioners have challenged the order dt. 22/11/2022, passed by the District Collector, Kolasib, in connection with the application filed by the respondent Nos. 1 to 7 (Annexure-F) and also the consequential letter of assessment of District Collector, Kolasib, dtd. 23/11/2022 (Annexure-G).

(3.) The background facts, leading to filing of the present petition, are briefly stated as under:

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UNION OF INDIA Vs. VANLALLURA

Referred Judgements :-

JUDGEMENT

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