REGENT COMPUTRONICS PVT. LTD.

ANJINAMMA Appellant

V/S

SPECIAL LAND ACQUISITION OFFICER Respondents

Referred Judgements :-

R. V. JUSTICES OF LONDON [REFERRED TO]
DDA V. SKIPPER CONSTRUCTION CO. (P) LTD [REFERRED TO]
DAMJI VALJI SHAH GHANSHYAMDAS VS. LIFE INSURANCE CORPORATION OF INDIAIN BOTH THE APPEALS :LIFE INSURANCE CORPORATION OF INDIAIN BOTH THE APPEALS [REFERRED TO]
BALWANT NARAYAN BHAGDE BALWANT NARAYAN BHAGDE VS. M D BHAGWAT:THE PUNJABRAO KRISHI VIDYAPEETH AKOLA [REFERRED TO]
BIHAR EASTERN GANGETIC FISHERMEN CO OPERATIVE SOCIETY LIMITED VS. SIPAHI SINGH [REFERRED TO]
FIRST LAND ACQUISITION COLLECTOR VS. NIRODHI PRAKASH GANGOLI [REFERRED TO]
ALL BENGAL EXCISE LICENSEES ASSOCIATION VS. RAGHAVENDRA SINGH [REFERRED TO]
GURUNATH MANOHAR PAVASKAR VS. NAGESH SIDDAPPA NAVALGUND [REFERRED TO]
SURESH CHAND GAUTAM VS. STATE OF UTTAR PRADESH [REFERRED TO]
KOLKATA METROPOLITAN DEVELOPMENT AUTHORITY VS. PRADIP KUMAR GHOSH [REFERRED TO]

JUDGEMENT

(1.) In this petition, the petitioner has sought for the following reliefs:

(2.) The prayer of the petitioner is not supported by any material to seek enhancement of compensation of Rupees Five Crores per acre, pursuant to the acquisition of land bearing Survey No.127 measuring to an extent of 2 acres situated at Kambalipura Village, Sullebeli Hobli, Hoskote Taluk, Bengaluru Rural District. As regards granting of Mandamus, petitioner should have a legal right which is clearly laid down by the Supreme Court in the case of Mani Subrat Jain v. State of Haryana reported in (1977) 1 SCC 486 held as follows:-

(3.) In the case of Tirumala Tirupathi Devasthanams v. K. Jotheeswara Pillai (dead) by LRs and others : (2007) 9 Supreme Court Cases 461, it has been held that:--

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ANJINAMMA Vs. SPECIAL LAND ACQUISITION OFFICER

Referred Judgements :-

JUDGEMENT

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