REGENT COMPUTRONICS PVT. LTD.

L.JEGANNATH Appellant

V/S

LAND ACQUISITION OFFICER Respondents

Referred Judgements :-

SRIMATI RAJ LAKSHMI DASI VS. BANAMALI SEN [REFERRED TO]
SHIVDEO SINGH VS. STATE OF PUNJAB [REFERRED TO]
SUNDERLAL VS. PARAMSUKHDAS [REFERRED TO]
PATEL NARSHI THAKERSHI VS. PRADYUMANSINGHJI ARJUNSINGHJI [REFERRED TO]
HIMALAYAN TILES AND MARBLE PRIVATE LIMITED VS. FRANCIS VICTOR COUTINHO [REFERRED TO]
NEYVELY LIGNITE CORPORATION LIMITED VS. SPECIAL TAHSILDAR LAND ACQUISITION NEYVELY [REFERRED TO]
PARSION DEVI VS. SUMITRI DEVI [REFERRED TO]
VIDHYADHAR VS. MANKIKRAO [REFERRED TO]
LILY THOMAS VS. UNION OF INDIA [REFERRED TO]
KERALA STATE ELECTRICITY BOARD VS. HITECH ELECTROTHERMICS AND HYDROPOWER LIMITED [REFERRED TO]
RAJENDER SINGH VS. LT GOVERNOR ANDAMAN and NICOBAR ISLANDS [REFERRED TO]
STATE OF ORISSA VS. MD ILLIYAS [REFERRED TO]
MOHAMMAD AKIL KHAN VS. PREMRAJ JAWANMAL SURANA [REFERRED TO]
(SAIT) SIVA PRATAPA BHATTADU VS. AELMISSION [REFERRED TO]

JUDGEMENT

(1.) THE above Review Applications have been filed to review the order dated 05. 03. 2003 passed in CMP Nos. 648 and 759 of 2003 in A. S. Nos. 132 and 133 of 2001 respectively.

(2.) THE brief facts of the case, as pleaded by the Review Applicants are as follows:

(3.) MR. T. R. Rajagopalan Learned Senior Counsel submitted that the Division Bench having factually found that possession was taken by the Government from the Review Applicants, ought not to have dismissed the impleading petitions. The order suffers from the following errors:-

Click here to view full judgment.

L JEGANNATH Vs. LAND ACQUISITION OFFICER

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address