REGENT COMPUTRONICS PVT. LTD.

HAZARA SINGH GANDA SINGH Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

TENNANT V. UNION BANK OF CANADA [REFERRED TO]
INSTITUTE OF PATENT AGENTS V. JOSEPH LOCKWOOD [REFERRED TO]
NIHAL SINGH V. SIRI RAM [REFERRED TO]
HALL V. ARNOLD [REFERRED TO]
GRAND TRUNK RLY. CO. OF CANADA V. ATTORNEY GENERAL OF CANADA [REFERRED TO]
BRITISH COLUMBIA ELECTRIC RAILWAY COMPANY LTD. V. STEWART [REFERRED TO]
MANOHAR LAL V. EMPEROR [REFERRED TO]
PRITHI SINGH V. PUNJAB GOVERNMENT [REFERRED TO]
D N BANERJI VS. P R MUKHERJEE [REFERRED TO]
WALCHANDNAGAR INDUSTRIES LTD VS. RATANCHAND KHIMCHAND MOTISHAW [REFERRED TO]
SHANTILAL VADILAL SHAH VS. STATE OF BOMBAY [REFERRED TO]
PREMIER AUTOMOBILES LTD VS. RAMCHANDRA BHIMAYYA [REFERRED TO]
PRAFULLA KUMAR MUKHERJEE VS. BANK OF COMMERCE LTD, KHULNA [REFERRED TO]

JUDGEMENT

(1.) This order will dispose of C. Ws. Nos. 1203 to 1207 of 1958, and 17, 124, 202 and 206 to 209, 509 and 510 of 1959.

(2.) These matters came up for decision before Bisban Narain, J. and were referred by the learned Judge for a decision by a larger Bench and by order of my Lord the Chief Justice, they have been set down for bearing before the Full Bench,

(3.) The petitioners in all these petitions are displaced persons and were allotted land in lieu of the lands left by them in Pakistan and with regard to these lands, proprietary rights have -also been conferred on them under the Displaced Persons (Compensation and Rehabilitation) Act (No. 44 of 1954). The petitioner in C. W. No. 209 of 1959 in addition to his being an allottee o? land is also a holder of a verified claim to the extent of Rs, 17,500/- and the net compensation to which he is entitled has been assessed at Rs. 6,000/-odd.

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HAZARA SINGH GANDA SINGH Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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