REGENT COMPUTRONICS PVT. LTD.

DEV SHARAN Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

NANDESHWAR PRASAD DEOKI NANDAN VS. U P GOVERNMENT [REFERRED TO]
MUNSHI SINGH VS. UNION OF INDIA [REFERRED TO]
AUTHORISED OFFICER THANJAVUR VS. S NAGAMATHA AYYAR [REFERRED TO]
DLF QUTAB ENCLAVE COMPLEX EDUCATION CHARITABLE TRUST VS. STATE OF HARYANA [REFERRED TO]
STATE OF MAHARASHTRA VS. B E BILLIMORIA [REFERRED TO]
UNION OF INDIA VS. MUKESH HANS [REFERRED TO]
HINDUSTAN PETROLEUM CORPORATION LTD VS. DARIUS SHAPUR CHENNAI [REFERRED TO]
CHAIRMAN INDORE VIKAS PRADHIKARAN VS. PURE INDUSTRIAL COCK AND CHEM LTD [REFERRED TO]
ESSCO FABS PVT LTD VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) These appeals have been preferred from the judgment and order of the High Court dated 25.11.2009 in Writ Petitions (Civil) No. 46457/2009.

(3.) The Appellants challenge the acquisition of their agricultural lands by the State of Uttar Pradesh for the construction of the district jail of Shahjahanpur. The Appellants themselves are bhumidar with transferable rights and are residents of village Murchha, tehsil Puwayan in the district of Shahjahanpur, Uttar Pradesh.

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DEV SHARAN Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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