REGENT COMPUTRONICS PVT. LTD.

Muni Akayamma Appellant

V/S

Special Land Acquisition Office Respondents

Referred Judgements :-

DAMJI VALJI SHAH GHANSHYAMDAS VS. LIFE INSURANCE CORPORATION OF INDIAIN BOTH THE APPEALS :LIFE INSURANCE CORPORATION OF INDIAIN BOTH THE APPEALS [REFERRED TO]
MULRAJ VS. MURTI RAGHUNATHLL MAHARAJ [REFERRED TO]
BALWANT NARAYAN BHAGDE BALWANT NARAYAN BHAGDE VS. M D BHAGWAT:THE PUNJABRAO KRISHI VIDYAPEETH AKOLA [REFERRED TO]
MANI SUBRAT JAIN VS. STATE OF HARYANA [REFERRED TO]
MANSUKHLAL VITHALDAS CHAUHAN VS. STATE OF GUJARAT [REFERRED TO]
FIRST LAND ACQUISITION COLLECTOR VS. NIRODHI PRAKASH GANGOLI [REFERRED TO]
DIRECTOR OF SETTLEMENTS A P VS. M R APPARAO [REFERRED TO]
GURUNATH MANOHAR PAVASKAR VS. NAGESH SIDDAPPA NAVALGUND [REFERRED TO]
SURESH CHAND GAUTAM VS. STATE OF UTTAR PRADESH [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 03 acres 30 guntas situated at Kambalipura Village, Sullebeli Hobli, Hoskote Taluk, Bengaluru Rural District.

(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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MUNI AKAYAMMA Vs. SPECIAL LAND ACQUISITION OFFICE

Referred Judgements :-

JUDGEMENT

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