REGENT COMPUTRONICS PVT. LTD.

Baldev Singh Attri Appellant

V/S

STATE OF H. P. Respondents

Referred Judgements :-

TAYLOR VS. TAYLOR [REFERRED TO]
BHAKRA BEAS MANAGEMENT BOARD VS. KRISHAN KUMAR VIJ [REFERRED TO]
NAZIR AHMAD VS. KING EMPEROR [REFERRED TO]
STATE OF UTTAR PRADESH VS. SINGHARA SINGH [REFERRED TO]
SHIVAJIRAO NILANGEKAR PATIL DR MAHESH MADHAV GOSAVI VS. MAHESH MADHAV GOSAVI:SHIVAJIRAO NILANGEKAR PATIL [REFERRED TO]
GHULAM QADIR VS. SPECIAL TRIBUNAL [REFERRED TO]
BALCO EMPLOYEES UNION REGD VS. UNION OF INDIA [REFERRED TO]
RAND M TRUST VS. KORAMANGALA RESIDENTS VIGILANCE GROUP [REFERRED TO]
AKHIL BHARTIYA UPBHOKTA CONGRESS VS. STATE OF MADHYA PRADESH [REFERRED TO]
K.B. RAMACHANDRA RAJE URS VS. STATE OF KARNATAKA & ORS [REFERRED TO]
DHARANI SUGARS AND CHEMICALS LTD VS. UNION OF INDIA [REFERRED TO]
MUNICIPAL CORPORATION OF GREATER MUMBAI VS. ABHILASH LAL [REFERRED TO]

JUDGEMENT

(1.) By way of instant petition, the petitioner has prayed for the following substantive reliefs:-

(2.) Brief facts necessary for adjudication of the petition are that certain employees of Himachal Pradesh Civil Secretariat have formed respondent No.7 Society and have registered the same under the Himachal Pradesh Societies Registration Act (for short "the Society").

(3.) In 2015, the Society purchased land comprised in Khasra No. 358/1, 360/1, 362/1, 363/1, 364/4/1, total measuring 2555 square Meters, situated at Up Mohal Dochi, Patwar Circle Kasumpti, Tehsil and District Shimla H.P. (hereinafter referred to as "land" for brevity) from one Shri Shankar Singh forthe purpose of construction of 50 residential flats for its members on self-finance basis. Mutation of sale in favour of the Society was attested on 28/11/2015.

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BALDEV SINGH ATTRI Vs. STATE OF H. P.

Referred Judgements :-

JUDGEMENT

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