Nand Ram Vs Hakim Saraj Hussain Khan
appeal arising out of a suit for ejectment, The plaintiff-respondent claimed to be the owner of the site
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M/s. Thakur Tankers Vs D.D.A. and Another
demolished for construction of a flyover so that they could carry on their business at the alternative site
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Bhikaji Vishnu Karmarkar Vs Ramchandra Krishna Phatak
The land is a piece of site measuring sixty by twenty-one cubits in Survey No. 1, Falni No. 1, of Rahatgar
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In re: Dharmalinga Mudaly and Fifteen Ors.
wall built by the complainant the accused acted in the assertion of a bona fide public right to the site
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Ganesan Vs K. Madurai Achari and Another
One Rajaram Naidu and others owned certain lands extending 2.89 acres of which the suit site (3 cents
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Venkatachala Mudaliar Vs Sambasiva Mudaliar and Others
suit on the ground that almost the whole village was for the removal of the temple and the image to a site
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Pakkiriswami Pillai Vs The Municipal Commissioner
licence fromits owner.Except the evidence of P.W. 6 who says that he saw lorries being parked on the site
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Sudhir Kumar Singh and Others Vs State of Bihar and Others
case of the petitioners that the Supdt. of Police, Munger who was in office at that time selected the site
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Prayag Prasad Mandal Vs The State of Jharkhand and Others
The petitioner by this writ petition has raised objection that earlier a site was selected for construction
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Nahar Dass, Chela Bawa Joti Parkash Vs Tarak Singh
The facts of this appeal are that the site in dispute marked by letters ''ABCE'' in plan Exhibit P. 1