REGENT COMPUTRONICS PVT. LTD.

SPECIAL LAND ACQUISITION OFFICER Appellant

V/S

B.Hanumanthi Respondents

Referred Judgements :-

QUINN VS. LEATHAM [REFERRED TO]
ASSISTANT COLLECTOR LAO VS. PANDU RANGAIAH [REFERRED TO]
GREGORY PATRAO VS. MANGALORE REFINERY AND PETROCHEMICALS LIMITED [REFERRED TO]
MANOJ KUMAR VS. STATE OF HARYANA [REFERRED TO]
SPECIAL LAND ACQUISITION OFFICER VS. M K RAFIQ SAHEB [REFERRED TO]
UNION OF INDIA VS. HARINDER PAL SINGH [REFERRED TO]
CEMENT CORPN OF INDIA VS. PURYA [REFERRED TO]
E P ROYAPPA VS. STATE OF TAMIL NADU [REFERRED TO]
NAGPUR IMPROVEMENT TRUST VS. VITHAL RAO [REFERRED TO]
ALI MOHAMMAD BEIGH AND ORS VS. STATE OF J&K [REFERRED TO]
LAND AQUISITION OFFICER AND MANDAL REVENUE OFFICER VS. NARASAIAH [REFERRED TO]
LAND ACQUISITION OFFICER CITY IMPROVEMENT TRUST BOARD VS. H NARAYANAIAH [REFERRED TO]

JUDGEMENT

(1.) All these appeals seek to call in question multiple Judgments & Award(s) entered by the Reference Court under Sec. 18(1) of the erstwhile Land Acquisition Act, 1894 whereby compensation has been enhanced after determining the market value of the lands acquired, afresh. In one set of these appeals preferred by the Karnataka Industrial Areas Development Board (KIADB) is the immediate beneficiary of acquisition, mediate beneficiary being the Allottee. Both they complained that the enhancement of compensation is exponential qua the SLAO Award and the same is unjustified. In other set of appeals preferred by the claimants, grievance is that the enhancement of compensation falls short of what is legally due to them.

(2.) AS TO RELEVANCY AND WEIGHTAGE OF THE SALE DEEDS AT EXS.P27 & P28:

(3.) AS TO RELEVANCY OF JUDGMENT IN LAC NO.30/2013, AS A PIECE OF DOCUMENTARY EVIDENCE:

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SPECIAL LAND ACQUISITION OFFICER Vs. B.HANUMANTHI

Referred Judgements :-

JUDGEMENT

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