REGENT COMPUTRONICS PVT. LTD.

Satyendra Rai Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

MOTIPUR ZAMINDARY CO PRIVATE LIMITED MOTIPUR ZAMINDARY CO PRIVATE LIMITED VS. STATE BIHAR:SUPER INTENDENT OF TAXES MUZAFFARPUR [REFERRED TO]
REGIONAL DIRECTOR EMPLOYEES STATE INSURANCE CORPORATION TRICHUR VS. RAMANUJA MATCH INDUSTRIES [REFERRED TO]
S M D KIRAN PASHA VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
CHAMELI SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
MOHAN VS. STATE OF MAHARASHTRA [REFERRED TO]
BOMBAY ANAND BHAVAN RESTAURANT VS. DEPUTY DIRECTOR ESI CORPORATION [REFERRED TO]
EDUKANTI KISTAMMA VS. S VENKATAREDDY [REFERRED TO]
REVANASIDDAPPA VS. MALLIKARJUN [REFERRED TO]
UNION OF INDIA VS. NITDIP TEXTILE PROCESSORS PVT LTD [REFERRED TO]
TUKARAM KANA JOSHI VS. M.I.D.C [REFERRED TO]
STATE OF UTTAR PRADESH VS. UNITED BANK OF INDIA [REFERRED TO]
GAIT PUBLIC LIBRARY AND INSTITUTE VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) All the writ petitions have been filed by the petitioners challenging the illegal demolition of their houses in Mohalla - Nepali Nagar / Rajiv Nagar. Since the issue raised in all the writ petitions are similar, they have been heard together and are being disposed of by this common judgment and order.

(2.) For the sake of convenience, the facts of C.W.J.C. No.9422 of 2022 and C.W.J.C. No. 9424 of 2022 are treated as the lead matter.

(3.) The facts of the cases are stated as under:-

Click here to view full judgment.

SATYENDRA RAI Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address