REGENT COMPUTRONICS PVT. LTD.

Mohammed Soyab Appellant

V/S

UNION OF INDIA AND ANOTHER Respondents

Referred Judgements :-

ATTORNEY-GENERAL OF THE GAMBIA V. PIERRA SARR N'JIE [REFERRED TO]
BAKER V. CARR. [REFERRED TO]
BAR COUNCIL OF MAHARASHTRA VS. M V DABHOLKAR [REFERRED TO]
T ARIVANDANDAM VS. T V SATYAPAL [REFERRED TO]
P S R SADHANANTHAM VS. ARUNACHALAM [REFERRED TO]
ADVOCATE GENERAL STATE OF BIHAR VS. MADHYA PRADESH KHAIR INDUSTRIES [REFERRED TO]
CHANDRAPAL SINGH VS. MAHARAJ SINGH [REFERRED TO]
STATE OF KERALA VS. THRESSIA [REFERRED TO]
K K MODI VS. K N MODI [REFERRED TO]
MAYUR LTD VS. VESSEL M V FORTUNE EXPRESS [REFERRED TO]
UDYAMI EVAM KHADI GRAMODYOG WELFARE SANSTHA VS. STATE OF UP [REFERRED TO]

JUDGEMENT

(1.) The petitioner was an applicant for Rajiv Gandhi Gramin LPG Vitrak Yojna (for short 'RGGLV'). However, his candidature was rejected on the ground that he did not have 'land in the name of self' or within 'Family Unit' in the advertised location.

(2.) The 'Family Unit' is defined in the brochure in the following terms:

(3.) It is the pleaded case of the petitioner that while submitting his application, he submitted all the relevant documents which included the revenue papers of Village Dugrain wherein his father Sh. Safder Ali was the owner of the land which was more than the land required for construction of the godown.

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MOHAMMED SOYAB Vs. UNION OF INDIA AND ANOTHER

Referred Judgements :-

JUDGEMENT

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