REGENT COMPUTRONICS PVT. LTD.

A RAMACHANDRAN; R ANTONY RAJ; SIVANTHI COIR PRODUCTS (P) LTD; PREM VETTY; M RAMESH Appellant

V/S

SECRETARY TO GOVERNMENT; DISTRICT COLLECTOR/LAND ACQUISITION OFFICER; DISTRICT REVENUE OFFICER AND ORS Respondents

Referred Judgements :-

FRIENDS COLONY DEVELOPMENT COMMITTEE .VS. STATE OF ORISSA AND OTHERS [REFERRED]
UNION OF INDIA .VS. DR.KUSHALA SHETTY AND OTHERS [REFERRED]
MD.MURTAZA & OTHERS .VS. STATE OF ASSAM & OTHERS [REFERRED]
J.DORAIBABU .VS. STATE OF TAMIL NADU AND OTHERS [REFERRED]
HIRA TIKKOO VS. UNION TERRITORY CHANDIGARH [REFERRED]
CHANDIGARH ADMINISTRATION VS. NAMIT KUMAR [REFERRED]
HINDUSTAN PETROLEUM CORPORATION LTD VS. DARIUS SHAPUR CHENNAI [REFERRED]
AVISHEK GOENKA VS. UNION OF INDIA [REFERRED]

JUDGEMENT

(1.) Since the issue involved in all these matters is one and the same and they all having been filed challenging the Proceedings dated 02.11.2010 in e/f/,2- 96232/2007 passed by the 2nd respondent, all the Writ Petitions are heard together and are being disposed of by this common order.

(2.) Case of the petitioners in all the writ petitions, in brief, is as follows:

(3.) This Court, on 11.06.2011, has granted an order of interim stay of dispossession alone in W.P.No.9004 of 2o11. Subsequently, in the other writ petitions, the order of interim stay was granted.

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A RAMACHANDRAN; R ANTONY RAJ; SIVANTHI COIR PRODUCTS (P) LTD; PREM VETTY; M RAMESH Vs. SECRETARY TO GOVERNMENT; DISTRICT COLLECTOR/LAND ACQUISITION OFFICER; DISTRICT REVENUE OFFICER AND ORS

Referred Judgements :-

JUDGEMENT

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