REGENT COMPUTRONICS PVT. LTD.

SPECIAL TAHSILDAR Appellant

V/S

T Bagalon And Ors Respondents

Referred Judgements :-

MIRZA NAUSHERWAN KHAN VS. COLLECTOR LAND ACQUISITION HYDERABAD [REFERRED]
STATE OF UTTAR PRADESH VS. STATE OF PUNJAB:JAGDISH RAI [REFERRED]
BRIG SAHIB SINGH KALHA VS. AMRITSAR IMPROVEMENT TRUST [REFERRED]
ADMINISTRATOR GENERAL OF WEST BENGAL VS. COLLECTOR VARANASI [REFERRED]
CHIMANLAL HARGOVINDDAS VS. SPECIAL LAND ACQUISITION OFFICER POONA [REFERRED]
K S SHIVADEVAMMA VS. ASSISTANT COMMISSIONER AND LAND ACQUISITION OFFICER [REFERRED]
VILUBEN JHALEJAR CONTRACTOR VS. STATE OF GUJARAT [REFERRED]
ATMA SINGH VS. STATE OF HARYANA [REFERRED]
SUBH RAM VS. HARYANA STATE [REFERRED]
EXECUTIVE ENGINEER KARNATAKA HOUSING BOARD VS. LAND ACQUISITION OFFICER [REFERRED]
VALLIYAMMAL VS. SPECIAL TAHSILDAR LAND ACQUISITION [REFERRED]
CHANDRASHEKAR VS. LAND ACQUISITION OFFICER [REFERRED]
SARDAR JOGENDRA SINGH VS. STATE OF U. P. [REFERRED]

JUDGEMENT

(1.) A.S.(MD)Nos.631 and 632 of 2011 have been filed against the judgments and decrees dated 05.04.2004 passed in L.A.O.P.Nos.80 and 81 of 2011 by the Land Acquisition Tribunal cum Subordinate Judge, Aruppukottai.

(2.) A recapitulation and re'sume' of facts absolutely necessary for the disposal of these appeals would run thus:

(3.) Being aggrieved by and dissatisfied with the same, the claimants/land owners/land losers got the matters referred under Section 18 of the Land Acquisition Act, to the Sub Court, Aruppukottai, which after hearing both sides, passed the judgment and decree enhancing the compensation from Rs.8,620/- per acre to Rs.3,400/- per cent.

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SPECIAL TAHSILDAR Vs. T BAGALON AND ORS

Referred Judgements :-

JUDGEMENT

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