REGENT COMPUTRONICS PVT. LTD.

RAM BRIKSH YADAV Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

RAMCHANDRA YADAV V. ANUTHA YADAV [REFERRED TO]
KUTESHWAR CHOUBEY V. STATE OF BIHAR [REFERRED TO]
PARMESHWAR SINGH V. SUKHDEO MAHTO [REFERRED TO]
JAI PRAKASH JALAN V. M.S.RAM BILASH PASWAN [REFERRED TO]
RAM SARAN LALL THE STATE OF PUNJAB VS. DOMINI KUER:MST DOMINI KUER [REFERRED TO]
PARWATI KUER VS. MANNA LAL KHETAN [REFERRED TO]
SUDAMA DEVI VS. RAJENDRA SINGH [REFERRED TO]
GANESH PRASAD VS. STATE [REFERRED TO]
SARYUG PRASAD SINGH VS. SARYU SINGH [REFERRED TO]
JAMUNA PRASAD VS. BHUNESHWAR [REFERRED TO]
BECHAN CHAMAR VS. STATE OF BIHAR [REFERRED TO]
FAUZDARICHOUDHARY VS. ADDITIONAL MEMBER BOARD OF REVENUE [REFERRED TO]

JUDGEMENT

(1.) These two writ applications involving common question of fact and law are taken up for hearing together and are being disposed of by this common judgment.

(2.) These applications are directed against an order dt.8-8-1985 passed by Respondent No. 4, order dt. 9-8-1991 passed by Respondent No. 3 and the resolution dt. 27-7-1992 passed by Respondent No. 2 as contained in Annexures 1, 2 and 4 respectively whereby and whereunder an application for pre-emption filed by Respondent No. 5, Sita Ram Yadav was allowed.

(3.) The fact of the matter lies in a very narrow compass.

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RAM BRIKSH Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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