REGENT COMPUTRONICS PVT. LTD.

T. CHAKRAPANI Appellant

V/S

UNION OF INDIA, REP. BY SECRETARY NATIONAL HIGHWAYS DEPARTMENT, NEW DELHI. Respondents

Referred Judgements :-

UNION OF INDIA VS. HARI KRISHNA KHOSLA [REFERRED TO]
UNION OF INDIA V. ARI KRISHAN KHOSLA(DEAD) BY L. RS [REFERRED TO]
LALITA AND ANR. VS. UNION OF INDIA AND ORS. [REFERRED TO]
STATE OF MADHYA PRADESH VS. O C MANDAWAR [REFERRED TO]
P VAJRAVELU MUDALIAR MOST REV DR L MATHIAS VS. SPECIAL DEPUTY COLLECTOR FOR LAND ACQUISITION WEST MADRAS [REFERRED TO]
BALAMMAL VS. STATE OF MADRAS [REFERRED TO]
NAGPUR IMPROVEMENT TRUST VS. VITHAL RAO [REFERRED TO]
OM PRAKASH VS. STATE OF UTTAR PRADESH [REFERRED TO]
SHEO NARAIN VS. SHER SINGH [REFERRED TO]
P C GOSWAMI VS. COLLECTOR OF DARRANG [REFERRED TO]
UNION OF INDIA VS. DHANWANTI DEVI [REFERRED TO]
DAYAL SINGH VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. CHAJJU RAM [REFERRED TO]
PANNA LAL GHOSH VS. LAND ACQUISITION COLLECTOR [REFERRED TO]

JUDGEMENT

(1.) This Judgment shall dispose of the following writ petitions, viz., <FRM>JUDGEMENT_1521_TLMAD0_2011_1.html</FRM>

(2.) The Petitioners have invoked the jurisdiction of this Court to challenge the constitutional validity of the National Highways Laws (Amendment) Act, 1997 (hereinafter referred to as the 'Act'). The object and reasons for enactment of the Act are:

(3.) In order to achieve the object, the Legislature added the following Sections to the National Highways Act, 1956, and the National Highways Authorities under the Act, 1958, which read as under:

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T CHAKRAPANI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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