REGENT COMPUTRONICS PVT. LTD.

DALBIR SINGH Appellant

V/S

LAND ACQUISITION COLLECTOR Respondents

Referred Judgements :-

AFLATOON VS. UOI. [REFERRED TO]
COLLECTOR OF BOMBAY VS. NUSSERWANJI RATTANJI MISTRI [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. SANAHULLAH MIR [REFERRED TO]
STATE OF ORISSA VS. BRUNDABAN SHARMA [REFERRED TO]
STATE OF RAJASTHAN VS. D R LAXMI [REFERRED TO]
SHARDA DEVI VS. STATE OF BIHAR [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. SHYAM SUNDAR KHANNA [REFERRED TO]

(1.) In this writ petition under Article 226 of the Constitution of India the following prayers have been made:

(2.) The learned counsel for the petitioner submitted as follows:

(3.) The learned counsel for the respondents has submitted as follows:-