REGENT COMPUTRONICS PVT. LTD.

Market Committee, Pundri Appellant

V/S

HARI CHAND Respondents

Referred Judgements :-

MUNICIPAL CORPORATION,CHANDIGARH V. SHANTIKUNJ INVESTMENTS(P) LIMITED [REFERRED TO]
UNION TERRITORY,CHANDIGARH ADMINISTRATION & ANR. V. AMARJEET SINGH [REFERRED TO]
VINOD MITTAL & ORS.,V. STATE OF HARYANA [REFERRED TO]
HARYANA STATE AGRICULTURAL MARKETING BOARD & ANR. V. RAJ PAL [REFERRED TO]
OM PARKASH VS. HARYANA STATE AGRICULTURAL MARKETING BOARD [REFERRED TO]
PUNJAB URBAN PLANNING AND DEVELOPMENT AUTHORITY VS. SHIVBIR SINGH [REFERRED TO]

JUDGEMENT

(1.) By this judgment, Regular Second Appeal No.1025 and 884 of 2009 shall stand disposed of.

(2.) In the considered opinion of this court, following substantial questions of law arise for consideration:-

(3.) Plaintiffs in each of the case has been allotted a plot in New Vegetable Market, Pundri. The terms of allotment are similar, therefore, the relevant terms of allotment from Regular Second Appeal No.884 of 2009 are extracted as under:-

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MARKET COMMITTEE, PUNDRI Vs. HARI CHAND

Referred Judgements :-

JUDGEMENT

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