REGENT COMPUTRONICS PVT. LTD.

SPECIAL TAHSILDAR (LA), ERODE DISTRICT Appellant

V/S

SUBRAMANIAM REP. BY GENERAL POWER AGENT RANJANA Respondents

Referred Judgements :-

GUNASEKAR & OTHERS V SPECIAL TAHSILDAR,ADI DRAVIDAR WELFARE,TIRUNELVELI [REFERRED TO]
BRIG SAHIB SINGH KALHA VS. AMRITSAR IMPROVEMENT TRUST [REFERRED TO]
ADMINISTRATOR GENERAL OF WEST BENGAL VS. COLLECTOR VARANASI [REFERRED TO]
BASAVA VS. SPL LAND ACQUISITION OFFICER [REFERRED TO]
RAVINDER NARAIN VS. UNION OF INDIA [REFERRED TO]
LAND ACQUISITION OFFICER KAMMARAPALLY VILLAGE NIZAMABAD DISTRICT ANDHRA PRADESH VS. NOOKALA RAJAMALLU [REFERRED TO]
DEPUTY DIRECTOR LAND ACQUISITION VS. MALLA ATCHINAIDU [REFERRED TO]
NELSON FERNANDES VS. SPL L A O SOUTH GOA [REFERRED TO]
LUCKNOW DEVELOPMENT AUTHORITY VS. KRISHNA GOPAL LAHOTI [REFERRED TO]
LAL CHAND VS. UNION OF INDIA [REFERRED TO]
SUBH RAM VS. HARYANA STATE [REFERRED TO]
HARIDWAR DEVELOPMENT AUTHORITY VS. RAGHUBIR SINGH [REFERRED TO]
RAMAIH VS. SPECIAL THASILDAR ADI-DRAVIDAR WELFARE CHERANMAHADEVI AMBASAMUDRAM TALUK TIRUNELVELI [REFERRED TO]
SPECIAL TAHSILDAR ADI DRAVIDAR WELFARE SCHEME VS. M GOPINATHAN [REFERRED TO]

JUDGEMENT

(1.) THIS second appeal is focussed against the judgment and decree dated 28.9.2004 passed by the Principal Sub Court, Gobichettipalayam in L.A.C.M.A.No.16 of 2001 modifying the award dated 23.3.2001 passed by the Special Tahsildar (Adi Dravidar Welfare) Sathiyamangalam in Award No.11/2000-2001.

(2.) THE parties, for the sake of convenience, are referred to here under according to their litigative status before the trial Court.

(3.) BEING aggrieved by such quantification of the compensation, the land owner preferred the appeal before the Sub Court, seeking enhancement of compensation in a sum of Rs.9,86,885/-.

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SPECIAL TAHSILDAR LA ERODE DISTRICT Vs. SUBRAMANIAM

Referred Judgements :-

JUDGEMENT

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