REGENT COMPUTRONICS PVT. LTD.

G. Nagasubaraju Appellant

V/S

SPECIAL LAND ACQUISITION OFFICER Respondents

Referred Judgements :-

NAGPUR IMPROVEMENT TRUST VS. VITHAL RAO [REFERRED TO]
CHIMANLAL HARGOVINDDAS VS. SPECIAL LAND ACQUISITION OFFICER POONA [REFERRED TO]
SPECIAL DEPUTY COLLECTOR VS. KURRA SAMBASIVA RAO [REFERRED TO]
UNION OF INDIA VS. MANGATU RAM [REFERRED TO]
A. SHANMUGAM VS. ARIYA KSHATRIYA RAJAKULA VAMSATHU MADALAYA NANDHAVANA PARIPALANAI SANGAM REPRESENTED BY ITS PRESIDENT ETC [REFERRED TO]
UNION OF INDIA VS. DYAGALA DEVAMMA & ORS [REFERRED TO]
MANOJ KUMAR AND OTHERS VS. STATE OF HARYANA AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) M.F.A. No.103193/2015 arises out of L.A.C. No.18/2013 and is preferred by the claimant. MFA No.101872/2016 is preferred by the beneficiary, as against the aforesaid award.

(2.) Mfa No.103251/2015 is preferred by the claimant in LAC No.16/2013 and MFA No.101877/2016 is preferred by the beneficiary.

(3.) Mfa No.103252/2015 is preferred by the claimant in LAC No.15/2013 and MFA No.101876/2016 is preferred by the beneficiary.

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G. NAGASUBARAJU Vs. SPECIAL LAND ACQUISITION OFFICER

Referred Judgements :-

JUDGEMENT

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