Khatib, Irshad Ahmed, Mohammed Hussain and others Vs The Returning Officer for Election to the Shishuvinahal Grama Panchayat
In these 4 writ petitions, petitioners who had delivered their nominations for election to the Shishuvinahal
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In these 4 writ petitions, petitioners who had delivered their nominations for election to the Shishuvinahal
licensed by the respondent authorities to engage themselves as clearing agents, and thus enter into, for
The Petitioner have also sought for a direction, directing the Respondents 3 to 5 not to exclude any
In all these writ petitions, the petitioners question the necessity for an existing institution to obtain
Aggrieved by the award of the Special Tribunal for Co- operative Cases, Madurai, in C.S.No.171 of 1989
As common questions of law arise for determination in these cases, I propose to dispose of them by a
building regulation area and contiguous vacant landto each building and the entitlement area allowed for
Committee constituted under the Karnataka Hindu Religious Institutions and Charitable Endowments Act, 1997 (for
@mdashSo far as the relief for a declaration of the plaintiff''s (Appellant''s) title is concerned his
The petitioners have filed this writ petition under Article 32 of the Constitution of India for issuing