REGENT COMPUTRONICS PVT. LTD.

PAL BUS SERVICE Appellant

V/S

STATE OF RAJASTHAN Respondents

Referred Judgements :-

PABU DAN SINGH V. STATE OF RAJASTHAN [REFERRED TO]
PRITHVI COTTON MILLS LIMITED VS. BROACH BOROUGH MUNICIPALITY [REFERRED TO]
MUNICIPAL CORPORATION OF CITY OF AHMEDABAD AYODAYA GNG AND MFG CO LIMITED VS. NEW SHROCK SPG AND WVG CO LTD [REFERRED TO]
KATIKARA CHINTAMANI DORA VS. GUNTREDDI ANNAMANAIDU [REFERRED TO]
STATE OF PUNJAB VS. KHAN CHAND: RAM CHANDER JAGDISH CHANDER [REFERRED TO]
I N SAKSENA R D DOONGAJI VS. STATE OF MADHYA PRADESH [REFERRED TO]
EMPIRE INDUSTRIES LIMITED UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
UTK AL CONTRACTORS AND JOINERY PRIVATE LIMITED VS. STATE OF ORISSA [REFERRED TO]
UJAGAR PRINTS II KWALITY SILK MILLS CO VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) This legislation has a chequered history and this is third round. On two previous occasions the similar provisions had come up for interpretation before this Court and now this is third time it is coming over again.

(2.) This order will dispose of all the writ petitions mentioned in the Schedule appended to this order.

(3.) In order to appreciate the controversy and points involved in these writ petitions the facts of M/s. Pal Bus Service v. State of Rajasthan. (D. B. Civil Writ Petition No. 982/1989) are taken into consideration for the convenient disposal of all these writ petitions mentioned in the Schedule appended to this order.

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PAL BUS SERVICE Vs. STATE

Referred Judgements :-

JUDGEMENT

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