REGENT COMPUTRONICS PVT. LTD.

QAMRU ZAMAN KHAN Appellant

V/S

SARJU HAJAM Respondents

Referred Judgements :-

GEORGE HILL V. SATAN SINGH [REFERRED TO]
SHYAMAKANT LAL V. RAMBHAJAN SINGH [REFERRED TO]
SUBHANAND CHOWDHARY V. APURBA KRISHNA MITRA [REFERRED TO]
LACHMESHWAR PRASAD V. KESHWAR LAL [REFERRED TO]
G VEERAPPA PILLAI PROPRIETOR SATHI VILASBUS SERVICE PORAYAR TANJORE DISTRICT MADRAS VS. RAMAN AND RAMAN LTD [REFERRED TO]
PARRY AND CO LIMITED DARE HOUSE MADRAS VS. COMMERCIAL EMPLOYEES ASSOCIATION MADRAS [REFERRED TO]
EBRAHIM ABOOBAKAR VS. CUSTODIAN GENERAL OF EVACUEE PROPERTY NEW DELHI [REFERRED TO]
VICE CHANCELLOR UTKAL UNIVERSITY VS. S K GHOSH [REFERRED TO]
T C BASAPPA VS. T NAGAPPA [REFERRED TO]
HARI VISHNU KAMATH VS. AHMAD ISHAQUE [REFERRED TO]
RAMAN AND RAMAN LIMITED VS. STATE OF MADRAS [REFERRED TO]
KARANPURA DEVELOPMENT COMPANY LIMITED VS. KAMAKSHYA NARAIN SINGH [REFERRED TO]

JUDGEMENT

(1.) All these four cases are directed against one and the same order namely the order dated the 19th February, 1954 of Mr. K. Abraham District Magistrate and Collector Gaya passed under Sections 3 and 4 of the Bihar Bakasht Disputes Settlement Act, 1947 (Bihar Act XIII of 1947) which hereafter will be mentioned as "the Act," referring the dispute regarding possession of Bakasht land, between the landlords and the opposite party, to a Board.

(2.) In M.J.C. No. 114 of 1954 and Criminal Revision No. 48 of 1956, the landlords are the petitioners. In M.J.C. No. 120 of 1954 and Criminal Revision No. 49 of 1956, the Settlees, from the landlords, are the petitioners.

(3.) As all these cases arise out of the same proceeding, and, are directed against the same order and, are between the same parties, they have all been heard together and therefore, this judgment will govern them.

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QAMRU ZAMAN KHAN Vs. SARJU HAJAM

Referred Judgements :-

JUDGEMENT

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