REGENT COMPUTRONICS PVT. LTD.

SAGUNTHALA (DEAD) THROUGH LRS Appellant

V/S

SPECIAL TEHSILDAR (L.A.) Respondents

Referred Judgements :-

RAGHUBANS NARAIN SINGH VS. UTTAR PRADESH GOVERNMENT [REFERRED TO]
COLLECTOR RAIGARH VS. HARISINGH THAKUR AND VICE VERSA [REFERRED TO]
PERIYAR AND PAREEKANNI RUBBERS LIMITED VS. STATE OF KERALA [REFERRED TO]
LAND ACQUISITION OFFICER ELURU VS. JASTI ROHINI [REFERRED TO]
P RAM REDDY VS. LAND ACQUISITION OFFICER HYDERABAD URBAN DEVELOPMENT AUTHORITY HYDERABAD [REFERRED TO]
STATE OF ORISSA VS. BRU LAL MISRA [REFERRED TO]
SUNDER VS. UNION OF INDIA [REFERRED TO]
KIRAN TANDON VS. ALLAHABAD DEVELOPMENT AUTHORITY [REFERRED TO]
VILUBEN JHALEJAR CONTRACTOR VS. STATE OF GUJARAT [REFERRED TO]
NELSON FERNANDES VS. SPL L A O SOUTH GOA [REFERRED TO]
ATMA SINGH VS. STATE OF HARYANA [REFERRED TO]
AVINASH DHAVAJI NAIK VS. STATE OF MAHARASHTRA [REFERRED TO]
ATTAR SINGH VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) These appeals have been filed challenging the judgment and order dated 23.1.01 of Madras High Court.

(2.) Facts relevant to the present dispute are that an extent of 196 acres of lands were acquired for the purpose of expansion of Tamil Nadu Magnesite Limited, a State owned company. Various notifications under Section 4(1) of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act") were issued in the month of February, March and May 1984.

(3.) In connection with giving compensation for that acquisition, the Land Acquisition Officer had fixed the market value at the rate of Rs. 18,000/- per acre for irrigated dry land and Rs. 15,000/- per acre for unirrigated dry land in Award Nos. 1 to 9 and 11 of 1986.

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SANGUNTHALA Vs. SPECIAL TEHSILDAR

Referred Judgements :-

JUDGEMENT

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