REGENT COMPUTRONICS PVT. LTD.

Robert Lakra Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

DALIP SINGHAND ORS. VS. STATE OF HARYANA AND ORS. [REFERRED TO]
LALLI YESHWANT SINGH VS. RAO JAGDISH SINGH [REFERRED TO]
EXPRESS NEWSPAPERS PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
EXPRESS NEWSPAPERS PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH LUCKNOW DEVELOPMENT AUTHORITY VS. MAHARAJA DHARMANDER PRASAD SINGH:MAHARANI RAJLAXMI KUMARI DEVI [REFERRED TO]
KRISHNA RAM MAHALE DEAD VS. SHOBHA VENKAT RAO [REFERRED TO]
HINDUSTHAN PETROLEUM CORPORATION LIMITED VS. STATE OF BIHAR [REFERRED TO]
NAINTARA SHARMA VS. STATE OF BIHAR [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 the parties.

(2.) The petitioner in the present writ application seeks the following main relief:

(3.) The present writ petition has been instituted by a group of flat allottees and members of the Midway Apartment Cooperative Housing Society Limited, Patna, seeking to assail the legality and validity of the purported cancellation of a lease dtd. 19/6/1966 in respect of Khas Mahal land bearing Plot No. 4, Circle No. 6, Tauzi Nos. 862/863, Holding No. 56, measuring 0.234 acres, situated near Dakbungalow Road, Patna. The petitioners further seek issuance of appropriate directions for considering the petitioners' case for renewal of the lease and protection of their right to peaceful possession and enjoyment of their residential flats, constructed pursuant to express governmental permission.

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ROBERT LAKRA Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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