REGENT COMPUTRONICS PVT. LTD.

AJAY SINGH Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

JANATA DAL VS. H.S.CHOWDHARY [REFERRED TO]
RAMJAS FOUNDATION VS. UNION OF INDIA [REFERRED TO]
STATE OF MAHARASHTRA VS. UTTAMRAO RAYALA NIKAM [REFERRED TO]
STATE OF MAHARASHTRA VS. PRABHU [REFERRED TO]
ANDHRA PRADESH STATE FINANCIAL CORPORATION A P STATE FINANCIAL CORPORATION VS. GAR RE ROLLING MILLS:KOTA SUBBA REDDY [REFERRED TO]
K R SRINIVAS K V RAMANA VS. R M PREMCHAND:R M PREMCHAND [REFERRED TO]
BUDDHI KOTA SUBBARAO VS. K PARASARAN [REFERRED TO]
KUSHUM LATA VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTARANCHAL VS. BALWANT SINGH CHAUFAL [REFERRED TO]
JAIPUR SHAHAR HINDU VIKAS SAMITI VS. STATE OF RAJASTHAN [REFERRED TO]
TEHSEEN POONAWALLA VS. UNION OF INDIA AND ANR [REFERRED TO]

JUDGEMENT

(1.) Vakalatnama filed on behalf of respondent no.7 by Shri Hemant Kumar Misra, Advocate, is taken on record.

(2.) The petitioner, Ajay Singh, in the present Public Interest Litigation seeks following reliefs :-

(3.) It appears that the petitioner, in the instant Public Interest Litigation, is claiming that private respondent no.7, in connivance with revenue officials, has unauthorizedly occupied large land of the State, bearing Gata Nos. 471, 472, 473 and 474 situate in Tehsil Mankapur, District Gonda, which are recorded in the old revenue record as State land in the name of ''Registry Aspatal' and ''Kanzi House', hence respondent no.2 may be directed to take immediate action to dispossess unauthorized occupant from the land in question.

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AJAY SINGH Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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