REGENT COMPUTRONICS PVT. LTD.

Saraswati Bhandari Appellant

V/S

STATE OF UTTARANCHAL Respondents

Referred Judgements :-

GANGA BAI VS. VIJAY KUMAR [REFERRED TO]
GANESH TRADING CO VS. MOJI RAM [REFERRED TO]
JAGDISH SINGH VS. NATTHU SINGH [REFERRED TO]
M S GREWAL VS. DEEP CHAND SOOD [REFERRED TO]
ESTRALLA RUBBER VS. DASS ESTATE PRIVATE LIMITED [REFERRED TO]
SIDDALINGAMMA VS. MAMTHA SHOENOY [REFERRED TO]
FOOD CORPORATION OF INDIA VS. S N NAGARKAR [REFERRED TO]
SAMPATH KUMAR VS. AYYAKANNU [REFERRED TO]
NAGAPPA VS. GURUDAYAL SINGH [REFERRED TO]
MODI SPINNING AND WEAVING MILLS CO VS. LADHA RAM AND CO [REFERRED TO]
HANUWANT SINGH RAWAT VS. M/S RAJPUTANA AUTOMOBILES, AJMER [REFERRED TO]

JUDGEMENT

(1.) BY the present revision, the revisionist has prayed, for setting aside the order dated 17.5.2002 passed by the Executing Court refusing to grant amendment. Briefly stated, in proceedings under the Land Acquisition Act award was made on 28.10.1987, thereafter, on a reference under section 18 of the Land Acquisition Act, the District Judge has enhanced the compensation to the following effect on 10.8.1990 -

(2.) THE following order was passed in the aforesaid reference: - -

(3.) IN reply to the execution application following statement has been given by the State: - -

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SARASWATI BHANDARI Vs. STATE OF UTTARANCHAL

Referred Judgements :-

JUDGEMENT

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