REGENT COMPUTRONICS PVT. LTD.

TIPPANNA Appellant

V/S

Assistant Commissioner, Bailhongal Respondents

Referred Judgements :-

SPECIAL LAND ACQUISITION OFFICER BANGALORE VS. T ADINARAYAN SETTY [REFERRED TO]
P RAM REDDY VS. LAND ACQUISITION OFFICER HYDERABAD URBAN DEVELOPMENT AUTHORITY HYDERABAD [REFERRED TO]
RAVINDER NARAIN VS. UNION OF INDIA [REFERRED TO]
VILUBEN JHALEJAR CONTRACTOR VS. STATE OF GUJARAT [REFERRED TO]
LARSEN AND TOUBRO LTD VS. FERTILIZER AND CHEMICALS TRAVANCORE LTD [REFERRED TO]
KARNATAKA URBAN WATER SUPPLY AND DRAINAGE BOARD VS. K S GANGADHARAPPA [REFERRED TO]
UDHO DASS VS. STATE OF HARYANA [REFERRED TO]
MAJ. GEN. KAPIL MEHRA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Claimants who lost the land for construction of a tank are appellants challenging the judgment and award passed by the Reference Court dtd. 18/2/2006 in LAC No.288/2005.

(2.) Facts in brief which are utmost necessary for disposal of the appeal are as under:

(3.) Being not satisfied with the quantum of compensation awarded by the Land Acquisition Officer, claimants preferred an application under Sec. 18 of the Land Acquisition Act to the Reference Court.

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TIPPANNA Vs. ASSISTANT COMMISSIONER, BAILHONGAL

Referred Judgements :-

JUDGEMENT

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