REGENT COMPUTRONICS PVT. LTD.

BESCO LIMITED Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

DILBAGH SINGH AND OTHERS VS STATE OF HARYANA [REFERRED TO]
ACQUAINTED REALTORS LLP V. THE STATE OF HARYANA [REFERRED TO]
TRIBENI DEVI VS. COLLECTOR OF RANCHI AND VICE VERSA [REFERRED TO]
SPECIAL TEHSILDAR LAND ACQUISITION VISHAKAPATNAM VS. A MANGALA GOWRI [REFERRED TO]
BHAGWATHULA SAMANNA VS. SPECIAL TAHSILDAR AND LAND ACQUISITION OFFICER VISAKHAPATNAM MUNICIPALITY VISAKHAPATNAM [REFERRED TO]
BASAVA VS. SPL LAND ACQUISITION OFFICER [REFERRED TO]
SHAJI KURIAKOSE VS. INDIAN OIL CORPN LIMITED [REFERRED TO]
KASTURI VS. STATE OF HARYANA [REFERRED TO]
VILUBEN JHALEJAR CONTRACTOR VS. STATE OF GUJARAT [REFERRED TO]
NELSON FERNANDES VS. SPL L A O SOUTH GOA [REFERRED TO]
LAL CHAND VS. UNION OF INDIA [REFERRED TO]
HARYANA STATE AGRICULTURAL MARKET BOARD VS. KRISHAN KUMAR [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) The Civil Appeals arise from the Common Judgment and Decree dt. 2/11/2021 in RFA No. 1232 of 2019, in the High Court of Punjab and Haryana at Chandigarh. The landowners covered by Sec. 4(1) Notification dt. 13/5/2010 issued under the Land Acquisition Act, 1893 (for short, "the Act"), are appellants before us. The appeals are filed claiming enhanced compensation. Appeals relate to the Notification dt. 13/5/2010. The acquired lands are located in (i) Village Malpura, (ii) Village Kapriwas and Sidhrawali. Hence, they are disposed of by the Common Judgment.

(3.) The circumstances preceding the passing of the award, the claim of landowners, and documents relied on for claiming compensation in considerable detail are referred to both, by the High Court and the Reference Court. Therefore, the circumstances necessary for disposing of the batch appeals are adverted to in the judgment.

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BESCO LIMITED Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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