REGENT COMPUTRONICS PVT. LTD.

KANAK Appellant

V/S

U.P.AVAS EVAM VIKAS PARISHAD Respondents

Referred Judgements :-

KANAI LAI SETHI V. COLLECTOR OF LAND CUSTOMS,CALCUTTA [REFERRED]
BADRI NARAYAN SINGH VS. KAMDEO PRASAD SINGH [REFERRED]
SHEODAN SINGH VS. DARYAO KUNWAR [REFERRED]
SHANKAR RAMCHANDRA ABHYANKAR VS. KRISHNAJI DATTATREYA BAPAT [REFERRED]
L HIRDAY NARAIN VS. INCOME TAX OFFICER BAREILLY [REFERRED]
NAGPUR IMPROVEMENT TRUST VS. VITHAL RAO [REFERRED]
PREMIER TYRES LIMITED VS. KERALA STATE ROAD TRANSPORT CORPORATION [REFERRED]
U P AWAS EVAM VIKAS PARISHAD VS. CYAN DEVI [REFERRED]
BOMBAY METROPOLITAN REGION DEVELOPMENT AUTHORITY BOMBAY VS. GOKAK PATEL VOLKART LIMITED [REFERRED]
U P AVAS EVAM VIKAS PARISHAD VS. JAINUL ISLAM [REFERRED]
NAGPUR IMPROVEMENT TRUST VS. VASANTRAO [REFERRED]
SADHANA LODH VS. NATIONAL INSURANCE COMPANY LIMITED [REFERRED]
SETH CHAND RATAN VS. PANDIT DURGA PRASAD [REFERRED]
SAVITRI CAIRAE VS. U P AVAS EVAM VIKAS PARISHAD [REFERRED]

JUDGEMENT

(1.) Whether, and, if any, to what extent a Writ Petition will be maintainable at the instance of the respondent-Parishad questioning an award made on a reference under Section 18 of the Land Acquisition Act is the primal question involved in these appeals, which arise of a judgment and order dated 20-5-1988 passed by a Division Bench of the Allahabad High Court in First Appeal No. 549 of 1994 and Civil Misc. Writ Petition No. 11625 of 1996.

(2.) BACKGROUND FACTS :

(3.) Agra Nagar Mahapalika, a body constituted under Uttar Pradesh Municipal Corporation Adhiniyam, 1959 framed a housing scheme entitled "Ghatwasan Grah Isthan Evam Sarak Yojna". It issued a notification on 23-4-1980 under Section 357 of U. P. Nagar Mahapalika Adhiniyam, 1959 (hereinafter referred to as 'Mahapalika Adhiniyam') which is equivalent to Section 4(1) of the Land Acquisition Act.

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KANAK Vs. U P AVAS EVAM VIKAS PARISHAD

Referred Judgements :-

JUDGEMENT

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