REGENT COMPUTRONICS PVT. LTD.

Thoufeeq Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

RAJA HARISH CHANDRA RAJ SINGH SINGH VS. DEPUTY LAND ACQUISITION OFFICER [REFERRED TO]
YUSUFBHAI NOORMOHMED NENDOLIYA VS. STATE OF GUJARAT [REFERRED TO]
M RAMALINGA THEVAR VS. STATE OF TAMIL NADU [REFERRED TO]
RADHEY SHYAM VS. STATE OF U P [REFERRED TO]
GARG WOOLLEN PVT LTD VS. STATE OF U P [REFERRED TO]
SEBASTIAN CHOKKATTU VS. DISTRICT COLLECTOR [REFERRED TO]
PUNE MUNICIPAL CORPORATION VS. HARAKCHAND MISIRIMAL SOLANKI [REFERRED TO]
RAJASTHAN HOUSING BOARD VS. NEW PINK CITY NIRMAN SAHKARI SAMITI LTD [REFERRED TO]

JUDGEMENT

(1.) Introduction:

(2.) The writ petition, we will see in this writ appeal whether those two pleas could be sustained.

(3.) Thoufeeq and six others ("the landowners") owned properties in Villages Pallipuram, Andoorkonam, Velloor, and Melthonnakkal of Thiruvananthapuram District. They faced acquisition proceedings.

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THOUFEEQ Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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