REGENT COMPUTRONICS PVT. LTD.

SHANMUGAM Appellant

V/S

DISTRICT COLLECTOR, COLLECTORATE, COIMBATORE Respondents

Referred Judgements :-

P.D. AMMAL V. STATE OF KARNATAKA [REFERRED TO]
STATE OF PUNJAB VS. GURDEV SINGH:ASHOK KUMAR [REFERRED TO]
STATE OF TAMIL NADU VS. ANANTHI AMMAL [REFERRED TO]
M A MURTHY VS. STATE OF KARNATAKA [REFERRED TO]
RAJASTHAN STATE ROAD TRANSPORT VS. BAL MUKUND BAIRWA [REFERRED TO]
K ARUNACHALAM VS. DISTRICT COLLECTOR SALEM [REFERRED TO]
ZEENATH ARIFF VS. DISTRICT COLLECTOR SIVAGANGA [REFERRED TO]

JUDGEMENT

(1.) Few interesting questions of importance, relating to the impact the of case in State of Tamil Nadu v. Ananthi Ammal, 1995 1 SCC 519, upholding the provisions of the Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 have cropped up for consideration.

(2.) The background facts of the case are as follows:

(3.) Section 22 of the State Act states as follows:

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SHANMUGAM Vs. DISTRICT COLLECTOR COLLECTORATE

Referred Judgements :-

JUDGEMENT

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