(1.) The petitioners in this writ petition impugn the notifications under Sections 4 and 6 of the Land Acquisition Act (hereinafter referred to be as "the Act"), that have been issued by the Delhi Administration, seeking to acquire the land which is said to be owned by the petitioners.
(2.) The petitioners attack the legality and validity of the notification for acquisition of their land on various ground :
(3.) It is also contended that a large number of notifications have been published in the purported exercise of power under Sections 4 and 6 of the Act, which are at variance with each other; that the notifications which have been published, have not been published on the date on which they are asserted to have been published in other words, there is a fraud on the statute in the matter of the publication date on the said notifications which, in turn, affects the statutory rights of the petitioners under Section 5A of the Act.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN