REGENT COMPUTRONICS PVT. LTD.

Barla Ram Reddy Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

HIMMAT SINGH VS. STATE OF M.P. [REFERRED TO]
ASHOK KUMAR VS. STATE OF HARYANA [REFERRED TO]
STATE OF GUJARAT VS. VAKHATSINGHJI VAJESINGHJI VAGHELA DEAD HIS LEGAL REPRESENTATIVES [REFERRED TO]
MEHTA RAVINDRARAI AJITRAI VS. STATE OF GUJARAT [REFERRED TO]
SHAJI KURIAKOSE VS. INDIAN OIL CORPN LIMITED [REFERRED TO]
VILUBEN JHALEJAR CONTRACTOR VS. STATE OF GUJARAT [REFERRED TO]
RAJ KUMAR VS. HARYANA STATE [REFERRED TO]
LARSEN AND TOUBRO LTD VS. FERTILIZER AND CHEMICALS TRAVANCORE LTD [REFERRED TO]
AVINASH DHAVAJI NAIK VS. STATE OF MAHARASHTRA [REFERRED TO]
EXECUTIVE ENGINEER KARNATAKA HOUSING BOARD VS. LAND ACQUISITION OFFICER [REFERRED TO]
MEHRAWAL KHEWAJI TRUST REGD FARIDKOT VS. STATE OF PUNJAB [REFERRED TO]
HIMMAT SINGH VS. STATE OF M.P. [REFERRED TO]
BHULE RAM VS. UNION OF INDIA [REFERRED TO]
MAJ. GEN. KAPIL MEHRA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Delay condoned. Leave granted.

(2.) The dispute which falls for consideration in these civil appeals pertains to the assessment of market value of the acquired land situated in Narsingi and Poppalguda villages, Rajendranagar Mandal, Ranga Reddy District for the purpose of awarding compensation under the Land Acquisition Act, 1894 (1894 Act). The High Court for the State of Telangana (High Court), vide the impugned judgements, has enhanced the rate of compensation from the range of INR 9,45,000 and 28,00,000 per acre to INR 1,35,00,000 per acre. The instant cases are cross-appeals preferred by:

(3.) While the landowners are seeking further enhancement, the State and the HMDA are aggrieved by the enhancement granted by the High Court.

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BARLA RAM REDDY Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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