STATE OF HARYANA Vs. ROHTAS

Referred Judgements :-

SPECIAL TEHSILDAR LAND ACQUISITION VISHAKAPATNAM VS. A MANGALA GOWRI [REFERRED TO]
GULZAR SINGH VS. STATE OF PUNJAB [REFERRED TO]
BASAVA VS. SPL LAND ACQUISITION OFFICER [REFERRED TO]
SANTOSH KUMARI VS. STATE OF HARYANA [REFERRED TO]
TEJUMAL BHOJWANI VS. STATE OF UTTAR PRADESH [REFERRED TO]
UNION OF INDIA VS. SAVJIRAM [REFERRED TO]
H P HOUSING BOARD VS. BHARAT S NEGI [REFERRED TO]
KIRAN TANDON VS. ALLAHABAD DEVELOPMENT AUTHORITY [REFERRED TO]
DEPUTY DIRECTOR LAND ACQUISITION VS. MALLA ATCHINAIDU [REFERRED TO]
KANTA DEVI VS. STATE OF HARYANA [REFERRED TO]
MUMMIDI APPARAO VS. NAGARJUNA FERTILIZERS AND CHEMICALS LTD [REFERRED TO]
REVENUE DIVISIONAL OFFICER VS. SHAIK AZAM SAHEB [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]
HARYANA STATE AGRICULTURAL MARKET BOARD VS. KRISHAN KUMAR [REFERRED TO]
CHANDRASHEKAR VS. LAND ACQUISITION OFFICER [REFERRED TO]
ASHRAFI VS. STATE OF HARYANA [REFERRED TO]
KASHMIR SINGH VS. STATE OF HARYANA [REFERRED TO]