REGENT COMPUTRONICS PVT. LTD.

DEBA JYOTI DUTT Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

JUDGMENT OF HANKS V. MINISTER OF HOUSING AND LOCAL GOVERNMENT [REFERRED TO]
MAHENDRA PRASAD SALUJA V. MOSTT. SUDARSAN DEVI KHANNA AND ANOTHER [REFERRED TO]
LALLI YESHWANT SINGH DEAD VS. RAO JAGDISH SINGH [REFERRED TO]
E P ROYAPPA VS. STATE OF TAMIL NADU [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
D NATARAJA MUDALIAR VS. STATE TRANSPORT AUTHORITY MADRAS [REFERRED TO]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [REFERRED TO]
INDRASAN RAI VS. ENAYAT KHAN [REFERRED TO]

JUDGEMENT

(1.) In this writ application the petitioners challenge the various orders as contained in Annexure-6 to the writ application and pray that they be put back in possession in respect of the building situated in the town of Hazari- bagh, commonly known as 'Vally View' where-from she was forcibly dispossessed.

(2.) The facts of the case lie in a very narrow compass.

(3.) The ancestors of the petitioners took lease in respect of the various plots of land being plot Nos. 1653, 1654, 1655, 1657, 1658 and 1661 measuring an area of O.94 decimal situated in village Hurhuru in the district of Hazaribagh from the Khas Mahal authority.

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DEBA JYOTI DUTT Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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