REGENT COMPUTRONICS PVT. LTD.

V.Sukumari Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

STATE OF ORISSA AND OTHERS VS. CHITRASEN BHOI [REFERRED TO]
MARTIN BUM LIMITED VS. CORPORATION OF CALCUTTA [REFERRED TO]
UNION OF INDIA VS. MANGATU RAM [REFERRED TO]
TOTA RAM VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF ANDHRA PRADESH VS. MARRI VENKAIAH [REFERRED TO]
STATE OF ANDHRA PRADESH VS. MARRI VENKAIAH [REFERRED TO]
ORIENTAL INSURANCE COMPANY LTD VS. SURENDRA NATH LOOMBA [REFERRED TO]
POPAT BAHIRU GOVARDHANE VS. SPECIAL LAND ACQUISITION OFFICER [REFERRED TO]
RAMSINGHBHAI JERAMBHAI VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) The petitioner in W.P.(C) No. 32616 of 2017 has filed this appeal challenging the judgment of a learned single Judge dtd. 29/1/2019, whereby the following reliefs sought for in the writ petition were declined: 1. Issue a writ of mandamus or appropriate writ, order or direction calling for records leading to Ext.P7 order and to quash the same;

(2.) Issue a writ of mandamus or appropriate order or direction setting aside Ext.P7 order and to direct the 4th respondent to consider Ext.P5 application made under Sec. 28A of the Land Acquisition Act, 1894 on merits based on Ext.P8 judgment.

(3.) Brief material facts for the disposal of the writ appeal are as follows:

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V.SUKUMARI Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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