REGENT COMPUTRONICS PVT. LTD.

KALAWATI Appellant

V/S

State Of Himachal Pradesh And Ors Respondents

Referred Judgements :-

VIKAS PRADHIKARAN VS. PURE INDUSTRIAL COKE AND CHEMICALS LTD. AND OTHERS [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. UMED RAM SHARMA [REFERRED TO]
JILUBHAI NANBHAI KHACHAR VS. STATE OF GUJARAT [REFERRED TO]
TEJA SINGH VS. STATE OF PUNJAB [REFERRED TO]
LACHHMAN DASS VS. JAGAT RAM [REFERRED TO]
AMARJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
NARMADA BACHAO ANDOLAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
K T PLANTATION PVT LTD VS. STATE OF KARNATAKA [REFERRED TO]
DELHI AIRTECH SERVICES PVT LTD VS. STATE OF U P [REFERRED TO]
STATE OF HARYANA VS. MUKESH KUMAR [REFERRED TO]
TUKARAM KANA JOSHI VS. M.I.D.C [REFERRED TO]

JUDGEMENT

(1.) This writ petition has been filed for the following substantive reliefs:-

(2.) The petitioner is one of the co-owner of land comprised in khewat No. 19/15, khatauni No. 38/37, khasra No. 1286, 1287, kita 2, measuring 00-20-22 hectares, situated at mohal Mangsu, Patwar Circle Kotgarh, Tehsil Kumarsain, District Shimla, Himachal Pradesh.

(3.) The grievance as portrayed in the petition is that Public Works Department has forcibly constructed a road through the land of the petitioner thereby damaging the apple trees standing thereupon. In addition to this, huge quantity of debris has been illegally and unauthorizedly dumped over her land rendering it completely unfit for further cultivation.

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KALAWATI Vs. STATE OF HIMACHAL PRADESH & ORS

Referred Judgements :-

JUDGEMENT

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