REGENT COMPUTRONICS PVT. LTD.

Ram Dayal Vin Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

RURAL LITIGATION AND ENTITLEMENT KENDRA V. STATE OF U.P. [REFERRED TO]
SARASWATI INDUSTRIAL SYNDICATE LIMITED VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. S B VOHRA [REFERRED TO]
RAND M TRUST VS. KORAMANGALA RESIDENTS VIGILANCE GROUP [REFERRED TO]
D.N. JEEVARAJ VS. CHIEF SECRETARY,GOVT. OF KARNATAKA & ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has prayed for the following relief(s):-

(3.) We find that petitioner has an alternative remedy, equally efficacious in term of and under the provisions of the Bihar Public Land Encroachment Act, 1956.

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RAM DAYAL VIN Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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