REGENT COMPUTRONICS PVT. LTD.

G. Chitra Appellant

V/S

GOVERNMENT OF TAMIL NADU Respondents

Referred Judgements :-

P CHINNANNA VS. STATE OF ANDHRA PRADESH [REFERRED TO]
HINDUSTAN PETROLEUM CORPORATION LTD VS. DARIUS SHAPUR CHENNAI [REFERRED TO]
KAMAL KRISHAN RASTOGI VS. STATE OF BIHAR [REFERRED TO]
TAMIL NADU HOUSING BOARD CHENNAI VS. M MEIYAPPAN [REFERRED TO]
ROYAL ORCHID HOTELS LIMITED VS. G JAYARAMA REDDY [REFERRED TO]
MUTHUSWAMY VS. STATE OF TAMIL NADU [REFERRED TO]
ASIYA MARIYAN VS. SECRETARY TO GOVERNMENT OF TAMIL NADU ADI DRAVIDAR AND TRIBAL WELFARE DEPARTMENT FORT ST GEORGE MADRAS [REFERRED TO]
V DEVARAJ VS. STATE OF TAMIL NADU [REFERRED TO]
Paul Sudhindran Priyadarshini Apartments VS. State of Tamiil Nadu [REFERRED TO]
SAVITHIRIAMMAL VS. STATE OF TAMIL NADU [REFERRED TO]
LEELAVATHI VS. STATE OF TAMIL NADU [REFERRED TO]
PATASI DEVI VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) The petitioner has filed these Writ Petitions, challenging the Notifications under Section 4 (1) of the Land Acquisition Act, Declarations under Section 6 and the Awards in Nos.2 of 1994, 1 of 1995 and 5 of 1997.

(2.) Since all these three Writ Petitions involve one and the same issue, they are being disposed of in common.

(3.) The facts put forth by the petitioner in the affidavit, would run thus :

Click here to view full judgment.

G. CHITRA Vs. GOVERNMENT OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address