REGENT COMPUTRONICS PVT. LTD.

AFLATOON Appellant

V/S

LIEUTENANT GOVERNOR DELHI Respondents

Referred Judgements :-

V. K. KRISHNA LYAR V. THE STATE OF MADRAS AND ANOTHER [REFERRED]
SARAGADAM APPARAO AND OTHERS VS,SPECIAL LAND ACQUISITION OFFICER AND OTHERS [REFERRED]
R. C. SEN V. TRUSTEES FOR THE IMPROVEMENT OF CAL [REFERRED]
UDAI RAM SHARMA AND OTHERS V. THE UNION OF INDIA AND OTHERS [REFERRED]
SOMAWANTI 0M PARKASH ATMA RAM CHODHA VS. STATE OF PUNJAB [REFERRED]
VALJIBHAI MULJIBHAI SONEJI ASHRS TEXTILE WORKS VS. STATE OF BOMBAY GUJARAT:STATE OF BOMBAY GUJARAT [REFERRED]
GIRDHARILAL AMRATLAL SHODAN VS. STATE OF GUJARAT [REFERRED]
STATE OF MADHYA PRADESH VS. VISHNU PRASAD SHARMA [REFERRED]
TILOKCHAND AND MOTICHAND VS. H B MUNSHI [REFERRED]
RABINDRANATH BOSE VS. UNION OF INDIA [REFERRED]
RATILAL SHAKARABHAI VS. STATE OF GUJARAT [REFERRED]
CORPORATION OF CALCUTTA VS. OMEDA KHATUN BEWA [REFERRED]
P THAMBIRAN PADAYACHI VS. STATE OF MADRAS [REFERRED]
BHAGWAT DAYAL VS. UNION OF INDIA [REFERRED]

JUDGEMENT

(1.) This judgment will dispose of a batch of 11 appeals against the judgment of a learned Single Judge of this Court in 11 petitions under Article 226 of the Constitution. The judgment was delivered on 19.7.1971 in No. 303 of 1970.

(2.) Originally 14 writ petitions were filed by different petitioners. They related to different pieces of land but were posted and heard together as the facts and the points for determination were similar. They were also disposed of by a common judgment. It however seems that out of those 14 petitions, 11 appeals were filed in this Court.

(3.) There is no dispute as to facts which lie in a narrow compass. On 13-11-1959 a notification under S.4 of the Land Acquisition Act, 1894 which will hereafter be described as the Acquisition Act, was issued in respect of an area of 34070 acres of land stating that the said land was required by the Government at the public expense for a public purpose, namely, the planned development of Delhi.

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AFLATOON Vs. LT GOVERNOR

Referred Judgements :-

JUDGEMENT

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