(1.) 1. This Writ application has been filed challenging the legality and validity of the order dated 4.11.95 passed by the Deputy Secretary to the Government of Assam, Panchayat and Rural Development Department setting aside the settlement of the petitioner, further settling the Langla Bazar with the Respondent No.7, that is, Annexure-IX to the Writ application.
(2.) The findings;of the Appellate authority are, inter-alia as follows;-
(3.) Having arrived at this finding the settlement order passed by Ruposhi Anchalik Patachayat in favour of Azaharul Islam was set aside and the settlement was made in favour of Md. Yunush Ali at the rate of Rs.3,75,000/-.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN