REGENT COMPUTRONICS PVT. LTD.

MUNIYAPPA Appellant

V/S

SPECIAL LAND ACQUISITION Respondents

Referred Judgements :-

BHAGTI VS. STATE OF HARYANA [REFERRED TO]
SUNDER VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. HANSOLI DEVI [REFERRED TO]
STATE OF KARNATAKA VS. LAXUMAN [REFERRED TO]

JUDGEMENT

(1.) Legal heirs of Narasappa and one Muniyappa whose lands were compulsorily acquired are in revision against dismissal of the petition under Section 28-A of the Land Acquisition Act (hereinafter referred to as the Act, for brevity) by order dated 16.2.2011 in LAC. 136/02.

(2.) Heard.

(3.) The contextual facts are:

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MUNIYAPPA Vs. SPECIAL LAND ACQUISITION

Referred Judgements :-

JUDGEMENT

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