REGENT COMPUTRONICS PVT. LTD.

BIJAY KUMAR SHARMA Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

KHAS MAHAL CITIZEN WELFARE SOCIETY VS. THE STATE OF BIHAR [REFERRED TO]
THE STATE OF BIHAR AND OTHERS VS. KHAS MAHAL CITIZEN WELFARE SOCIETY [REFERRED TO]
UDAY SINHA AND OTHERS VS. THE STATE OF BIHAR [REFERRED TO]
THE STATE OF BIHAR AND OTHERS VS. KHAS MAHAL CITIZEN WELFARE SOCIETY [REFERRED TO]
SHRI SANJAY SINGH VS. PATNA MUNICIPAL CORPORATION [REFERRED TO]
EXPRESS NEWSPAPERS PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
KHAS MAHAL CITIZEN WELFARE SOCIETY VS. THE STATE OF BIHAR AND ORS. [REFERRED TO]
GAIT PUBLIC LIBRARY AND INSTITUTE VS. STATE OF BIHAR [REFERRED TO]
STATE OF BIHAR VS. KHAS MAHAL CITIZEN WELFARE SOCIETY [REFERRED TO]
SANJAY SINGH VS. PATNA MUNICIPAL CORPORATION [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the respondents.

(2.) The writ petition under Article 226 of the Constitution of India has been filed for quashing the order dtd. 20/6/2001 (Annexure-4) passed by the Collector, Patna (respondent no. 2) whereby and whereunder the permanent lease deed of the petitioners have been cancelled and has resumed the land in question including the structures standing thereupon belonging to the petitioners; further directed to the petitioners to handover the said land with structures to the Circle Officer, Sadar, Patna (respondent no. 4) by 2/7/2001.

(3.) The Collector having not found reply to the show cause satisfactory and recommended cancellation of the lease agreement.

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BIJAY KUMAR SHARMA Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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