REGENT COMPUTRONICS PVT. LTD.

Pushkarlal Jain Appellant

V/S

URBAN IMPROVEMENT TRUST Respondents

Referred Judgements :-

RAGHUBIR SINGH VS. STATE OF HARYANA [REFERRED TO]
UNION OF INDIA VS. BHIM SEN WALAITI RAMT [REFERRED TO]
TRILOCHAN MISHRA VS. STATE OF ORISSA [REFERRED TO]
STATE OF ORISSA VS. HARINARAYAN JAISWAL [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. VIJAY BAHADUR SINGH [REFERRED TO]
OLGA TELLIS VAYYAPVRI KUPPUSAMI VS. BOMBAY MUNICIPAL CORPORATION:STATE OF MAHARASHTRA [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
LAXMIKANT VS. SATYAWAN [REFERRED TO]
RAUNAQ INTERNATIONAL LIMITED VS. I V R CONSTRUCTION LIMITED [REFERRED TO]
AIR INDIA LIMITED VS. COCHIN INT AIRPORT LIMITED [REFERRED TO]
MASTER MARINE SERVICES PVT LTD VS. MALFE and HODGKINSON PVT LTD [REFERRED TO]
INDIAN OIL CORPORATION LTD. & ORS. VS. SHASHI PRABHA SHUKLA & ANR. [REFERRED TO]

JUDGEMENT

(1.) These writ petitions under Article 226 of the Constitution of India have been preferred claiming, in sum and substance, the following reliefs:

(2.) For the purpose of the present adjudication, the pleadings and facts are being taken from the lead case being S.B. Civil Writ Petition No.12976/2015.

(3.) The respondent-Urban Improvement Trust (UIT), Udaipur issued an auction notice proposing to auction 66 residential plots situated in various parts of the City of Udaipur.

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PUSHKARLAL JAIN Vs. URBAN IMPROVEMENT TRUST

Referred Judgements :-

JUDGEMENT

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