REGENT COMPUTRONICS PVT. LTD.

T.Ashok Surana Appellant

V/S

COMPETENT AUTHORITY Respondents

Referred Judgements :-

NEW OKHLA INDUSTRIAL DEVELOPMENT AUTHORITY VS. LT. COL. J.B. KUCHHAL (DEAD) [REFERRED TO]
P CHINNANNA VS. STATE OF ANDHRA PRADESH [REFERRED TO]
BAILAMMA VS. POORNAPRAJNA HOUSE BUILDING CO OPERATIVE SOCIETY [REFERRED TO]
INDIAN BANK VS. ABS MARINE PRODUCTS PVT LTD [REFERRED TO]
UNION OF INDIA VS. BRIGADIER P S GILL [REFERRED TO]
ALL INDIA INSTITUTE OF MEDICAL SCIENCES VS. SANJIV CHATURVEDI AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) The petitioner in the captioned writ petition seeks the issuance of a writ of mandamus, directing respondents 1 and 2 to determine and pay just and proper compensation under The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as the '2013 Act' for the sake of clarity and convenience).

(2.) Factual Background:

(3.) The petitioner, appearing party-in-person, made the following submissions:

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T.ASHOK SURANA Vs. COMPETENT AUTHORITY

Referred Judgements :-

JUDGEMENT

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