VALLIYAMMAL Vs. SPECIAL TAHSILDAR LAND ACQUISITION

Referred Judgements :-

RANJIT SINGH VS. UNION TERRITORY OF CHANDIGARH [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM KUMARI DEVI [REFERRED TO]
SHAJI KURIAKOSE VS. INDIAN OIL CORPN LIMITED [REFERRED TO]
KASTURI VS. STATE OF HARYANA [REFERRED TO]
TEJUMAL BHOJWANI VS. STATE OF UTTAR PRADESH [REFERRED TO]
UNION OF INDIA VS. SAVJIRAM [REFERRED TO]
KRISHI UTPADAN MANDI SAMITI SAHASWAN DISTRICT VS. BIPIN KUMAR [REFERRED TO]
H P HOUSING BOARD VS. BHARAT S NEGI [REFERRED TO]
KIRAN TANDON VS. ALLAHABAD DEVELOPMENT AUTHORITY [REFERRED TO]
VILUBEN JHALEJAR CONTRACTOR VS. STATE OF GUJARAT [REFERRED TO]
LARSEN AND TOUBRO LTD VS. FERTILIZER AND CHEMICALS TRAVANCORE LTD [REFERRED TO]
ATMA SINGH VS. STATE OF HARYANA [REFERRED TO]
REVENUE DIVISIONAL OFFICER VS. SHAIK AZAM SAHEB [REFERRED TO]
FARIDABAD GAS POWER PROJECT NTPC LTD VS. OMPRAKASH [REFERRED TO]
LAL CHAND VS. UNION OF INDIA [REFERRED TO]
SUBH RAM VS. HARYANA STATE [REFERRED TO]
LA P HOUSING BOARD VS. K MANOHAR REDDY [REFERRED TO]
SARDAR JOGENDRA SINGH VS. STATE OF U. P. [REFERRED TO]
LAND ACQUISITION OFFICER AND REVENUE DIVISIONAL OFFICER VS. RAMANJULU [REFERRED TO]