REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

RAM KANWAR Respondents

Referred Judgements :-

CARTER V. STUBBS [REFERRED TO]
JIJIBHOY N. SURTY V. T.S. CHETTYAR [REFERRED TO]
PUNJAB CO-OPERATIVE BANK LTD. V. PUNJAB COTTON PRESS CO. LTD. [REFERRED TO]
ABDUL GANNY V. MRS. I.M. RUSSEL [REFERRED TO]
MUKUND MAHTO V. NIRANJAN CHAKRABARTY [REFERRED TO]
CHAIRMAN BUDGE BUDGE MUNICIPALITY VS. MONGRU MIA [REFERRED TO]
BIJANLATA BASSAK VS. BHUDHAR CHANDRA DAS [REFERRED TO]
ABDUL MAJID HAJI MAHOMED VS. P R NAYAK [REFERRED TO]
KUNWAR RAJENDRA BAHADUR SINGH VS. RAI RAJESHWAR BALI [REFERRED TO]
SURENDRA MOHAN RAI CHOUDHURY VS. MOHENDRA NATH BANERJEE [REFERRED TO]
NARSINGH SAHAI VS. SHEO PRASAD [REFERRED TO]

JUDGEMENT

(1.) This is an appeal from the order, dated October 19, 1954, of a learned Single Judge of this Court accepting a petition, under Article 226 of the Constitution of the respondents who were the petitioners, against the Union of India and the Estate Officer appellants. The facts are as given below.

(2.) The respondents are the owners of flat No. 5 Aggarwal Buildings, Connaught Circus, New Delhi. It was requisitioned by the Central Government under Sub-rule (11 of Rule 75-A of the Defence of India Rules on April 14, 1943.

(3.) The purposes for which power was given to the Central or the Provincial Government to requisition property are stated in Sub-rule (1) of Rule 75-A of the Defence of India Rules which runs thus-

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UNION OF INDIA Vs. SHREE RAM KANWAR

Referred Judgements :-

JUDGEMENT

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