K.Raghu @ Raghunath Vs Chairman & Managing Director And Others
.... the said temple is a very ancient temple in which during Amavasai and on Full Moon day religious functions are conducted. It is also the Jeeva Samadhi of very famous Siddhar. It is stated that in the surrounding area of the temple there is a flower garden and ponds. The flowers are used only for ...
Madras High Court
M/S.Gemnni Parsn Apartment Owners Welfare Association Vs Inspector General Of Registration
.... 012. According to him, since the appeal has been allowed, the petitioner society has now been restored and has been made an active society. 3. The present writ petition has been filed challenging the freezing of the bank account of the petitioner society by the first respondent pending appea ...
Madras High Court
M/s. R.R.K.Sai Fashion Vs Assistant Provident Fund Commissioner (Comp)
.... ded with an opportunity to show cause as to why action under the above said provisions viz., Sections 14B and 7Q should not be initiated against them. Therefore, he contended that the petitioner need not have any apprehension and they can make their submissions before the authority concerned at ...
Madras High Court
Karthiban Vs Commissioner And Others
.... me or for the movable properties of the temple. It is also stated that the accounts of the temple have not been audited. Therefore the petitioner had given a representation to the HR & CE., Department and the 4th respondent has been appointed as the fit person. It is however stated that the ...
Madras High Court
G.Arumugam Vs Commissioner Of Land And Others
.... ad, that too, already there is a road. Inspite of that, the respondents 1 and 2 have provided only 12 feet road, now in order to help the private persons, the respondents 2 and 3 are going to provide 80 feet width and 750 meters length road to the private person, viz., the 4th respondent.” 3 ...
Madras High Court
Ramasamy Gounder(Died) And Others Vs Vanthammal And Others
.... d not be swirled for the benefit of a few." 11.In the case of Sundar Gnanaolivu Vs. Rajendran Gnanavolivu reported in MANU/TN/2123/2003, the Division Bench made following observations; “8. In the judgment reported in MANU/SC/0573/1998 : 1998 (2) CTC 533 (N. Balakrishnan versus M. ...
Madras High Court
Gram Pradhan & Residents Of Tapoban Vs State Of Uttarakhand
.... Dhak Near ITI 5.50 16.00 4.57 completed Center of Zone is approximately 600 M away from River Dhauliganga Dumping site inforce Photograph attached 3 Barrage ...
National Green Tribunal Principal Bench, New Delhi
M/s. Hindon Resorts Pvt. Ltd. & Anr. Vs Ghaziabad Development Authority & Ors.
.... n, UASB 7.4 192.0 170.0 67.0 33 x 10 4 - 3. 56 MLD, SBR, Indirapuram 7.2 98.0 98.0 18.0 35 ...
National Green Tribunal Principal Bench, New Delhi
Dal Chand & Ors. Vs D.P. Panchal & Co. & Ors.
.... the constraints of the area, the industry may be directed to maximize recycling of treated water in the process.” M/s Carevel Medical System Private Limited The report further mentions that borewell was being used without permission as permission was under renewal. “1. As per the ...
National Green Tribunal Principal Bench, New Delhi
T.S. Singh Vs State Of Uttar Pradesh
.... Any failure to follow atleast the above minimum course which is easily available, the Principal Secretary, Urban Development Department as well as Chief Executive Officers of the concerned Local Body and Jal Nigam or any other officers entrusted with this function must be held accountable perso ...
National Green Tribunal Principal Bench, New Delhi
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