REGENT COMPUTRONICS PVT. LTD.

Pimpri Chinchwad New Township Development Authority Appellant

V/S

Vishnudev Cooperative Housing Society And Ors Respondents

Referred Judgements :-

STATE OF PUNJAB VS. SODHA SULCHDEV SINGH [REFERRED TO]
BALWANT NARAYAN BHAGDE BALWANT NARAYAN BHAGDE VS. M D BHAGWAT:THE PUNJABRAO KRISHI VIDYAPEETH AKOLA [REFERRED TO]
STATE OF BIHAR VS. KRIPALU SHANKAR [REFERRED TO]
RAJASTHAN HOUSING BOARD VS. KISHAN [REFERRED TO]
MUNICIPAL COMMITTEE BHATINDA VS. LAND ACQUISITION COLLECTOR [REFERRED TO]
U P STATE SUGAR CORPORATION LIMITED VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF MAHARASHTRA VS. UMASHANKAR RAJABHAU [REFERRED TO]
STATE OF TAMIL NADU VS. L KRISHNAN [REFERRED TO]
SETHI AUTO SERVICE STATION VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
SHANTI SPORTS CLUB VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is filed against the final judgment and order dated 28.02.2017 passed by the High Court of Judicature at Bombay in Writ Petition No.5783 of 2006 whereby the High Court allowed the petition filed by respondent No.1 herein and directed the State Government to issue notification in the official gazette for release of the acquired land from acquisition on the basis of the Revenue Minister's order dated 10.06.2004 passed under Section 48 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act").

(3.) In order to appreciate the issues involved in the appeal, it is necessary to set out the factual background of the case in detail. The facts mentioned hereinbelow are taken from the SLP paper books and its List of Dates.

Click here to view full judgment.

PIMPRI CHINCHWAD NEW TOWNSHIP DEVELOPMENT AUTHORITY Vs. VISHNUDEV COOPERATIVE HOUSING SOCIETY & ORS

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address