REGENT COMPUTRONICS PVT. LTD.

SARAMMA ITTICHERIYA Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

CORPORATION OF THE CITY OF VICTORIA V. BISHOP OF VANCOUVER ISLAND [REFERRED TO]
STATE OF BIHAR VS. KUNDAN SINGH [REFERRED TO]
HARSOOK DAS BAL KISHAN DAS VS. FIRST LAND ACQUISITION COLLECTOR [REFERRED TO]
D G GOSE AND CO AGENTS PRIVATE LIMITED S K SUBRAMANIAN CUSTOMS CLEARING AGENTS ASSOCIATION ALEX CHERIYAN SOUTH CORPORATION PRIVATE LIMITED N KUNHIRAMAN ABRAHAM ABRAHAM K G BHASKARAN MRS LU VS. STATE OF KERALA [REFERRED TO]
DEEP CHAND VS. LAND ACQUISITION OFFICER [REFERRED TO]
T LAKSHMIPATHI VS. P NITHYANANDA REDDY [REFERRED TO]
A K MOHAMMED VS. PROJECT DIRECTOR S E COCHIN [REFERRED TO]
SHAJI C VARKEY VS. COLLECTOR [OVERRULED]

JUDGEMENT

(1.) Three questions arising out of interpretation of Section 49(1) of the Land Acquisition Act, 1894 (in short 'the Act') were referred to the Full Bench for consideration by a Division Bench of this Court. These questions are:

(2.) Whether tenant can file a writ petition challenging the action taken by the Collector when the option under Section 49(1) is exercised by the landlord

(3.) When the Collector accepted the option to acquire the entire building, whether only building materials are to be acquired or the entire building including the land where it is situated also need be acquired

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SARAMMA ITTICHERIYA Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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