Vishana Bisht Vs State Of Uttarakhand And Another
.... , the construction of the property was undertaken without any prior sanction, and it is not even the case of the petitioner, that she and her husband were living separately. The notice was issued in the name of the petitioner’s husband-Nain Singh, as he was the head of the family, and was occupy ...
Uttarakhand High Court
M/s. Sociedade de Fomento Industrial Pvt. Ltd Vs State of Goa
.... and mineral development. 36. Keeping in mind the position of law as above, we turn to the analysis of the relevant Entries and the enactments. 37. The State has relied upon the Entries 6, 13, 23, 50, 56 and 66 of the List II of the Seventh Schedule of the Constitution. These Entries ...
Bombay High Court (Gao Bench)
Anuj Kansal Vs State of Uttarakhand and others
.... stop the development under Section 26 of the Act. It was not expected from the Authorities to keep on issuing the notices only. 12. The unauthorized construction encourages the unscrupulous people to raise the unauthorized construction. The honest people always suffer. It has com ...
Uttarakhand High Court
Registrar, High Court of Uttaranchal Vs State of Uttaranchal and Others
.... the Municipal Board made a statement before us that waste of the public toilet flowing to the lake has been completely checked and also made a statement that waste water of ''Parda Dhara'' will be diverted into the drainage within three days and the work is in progress. 8. Learned Counsel for th ...
Uttarakhand High Court
Ram Dhani Singh Vs Collector Sonbhadra and others
.... ch have upheld levy upon land and building measured on the basis of their yield or income. Only H.R.S. Murthy was overruled In India Cement and not others. The decision in India Cement must be understood consistent with and in continuation of the earlier decisions on the subject. 22. Now coming t ...
Allahabad High Court
Jagdish Prasad Dubey and Another Vs Allahabad Vikas Pradhikaran
.... view to the State Government with regard to an order made u/s 42 of the Act, the Director cannot review his previous order of dismissing the application of the Petitioner u/s 42 of the Act. Hence the subsequent review order of the Director is ultra vires and without jurisdiction. The High Court is r ...
Allahabad High Court
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