(1.) THESE appeals arise out of a common judgment dated 10.12.2008 passed in a batch of writ petitions whereby the learned single Judge dismissed all the writ petitions holding that the impugned award challenged in the writ petitions are not hit by the proviso to Section 11 -A of the Land Acquisition Act, 1894.
(2.) SINCE, common questions of law and facts are involved in these appeals they have been heard together and are disposed of by this common order.
(3.) THE brief facts of the case, which are relevant, are that the petitioners-appellants purchased the lands from the original owners namely, P.M. Sundaram and four others some time in the year 1995. It further reveals that before the appellants purchased the lands in the year 1995, Section 4(1) notification was published on 11.6.1975 and enquiry under Section 5-A of the Act was held. In the said enquiry, the vendors of the appellants filed objections, which were ultimately rejected and Draft Declaration under Section 6 of the Act was published on 9.6.1978, as also in the year 1980.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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