REGENT COMPUTRONICS PVT. LTD.

GOVIND SINGH MACHHAN AND ORS Appellant

V/S

State Of H P And Ors Respondents

Referred Judgements :-

WISEMAN V. BORNEMAN [REFERRED]
DANDA ANNJ GRAM SABHA ETC. V. THE STATE OF HIMACHAL PRADESH [REFERRED]
SURAT RAM ETC. V. STATE OF HIMACHAL PRADESH [REFERRED]
JAI SINGH V. STATE OF H.P. ETC. [REFERRED]
STATE OF BIHAR VS. D N GANGULY: BATA SHOE COMPANY LIMITED [REFERRED]
GOPI CHAND VS. DELHI ADMINISTRATION [REFERRED]
LACHMI NARAIN VS. UNION OF INDIA [REFERRED]
TULSIPUR SUGAR COMPANY LIMITED VS. NOTIFIED AREA COMMITTEE TULSIPUR [REFERRED]
S L KAPOOR VS. JAGMOHAN [REFERRED]
STATE OF MADHYA PRADESH VS. DEVILAL [REFERRED]
BALDEV SINGH VS. STATE OF HIMACHAL PRADESH [REFERRED]
UNION CARBIDE CORPORATION VS. UNION OF INDIA [REFERRED]
STATE OF HIMACHAL PRADESH VS. KAILASH CHAND MAHAJAN [REFERRED]

JUDGEMENT

(1.) The challenge in this bunch of writ petitions under Article 226 of the Constitution is to the notifications issued by the State Government in exercise of the powers under Sections 4 and 5 of the Himachal Pradesh Panchayati Raj Act, 1968 (for short, "the Act").

(2.) We have quoted the provision in the form in which it has been printed in the Manual because one of the submissions made on behalf of the Petitioners by their Counsel is founded upon it.

(3.) Expression "village" has been defined in Section 3(I)(ff) to mean 'any local area, recorded as a revenue estate in the revenue records of the district in which it is situated or any other local area which the Government may, by general or special order, declare to be a village'.

Click here to view full judgment.

GOVIND SINGH MACHHAN Vs. STATE OF H.P.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address