REGENT COMPUTRONICS PVT. LTD.

K.NATARAJAN Appellant

V/S

Govt., Of Puducherry Respondents

Referred Judgements :-

URBAN IMPROVEMENT TRUST,UDAIPUR VS. BHERU LAL AND ORS. [REFERRED TO]
COLLECTOR DISTRICT MAGISTRATE ALLAHABAD RAJA RAM JAISWAL VS. RAJA RAM JAISWAL:COLLECTOR DISTRICT MAGISTRATE ALLAHABAD [REFERRED TO]
RADHEY SHYAM VS. STATE OF U P [REFERRED TO]
RAGHBIR SINGH SEHRAWAT VS. STATE OF HARYANA [REFERRED TO]
M RAJAGOPAL VS. GOVERNMENT OF TAMIL NADU [REFERRED TO]
MUTHUKARUPPAN VS. STALE OF TAMIL NADU [REFERRED TO]
SUNDARA NAICKER VS. STATE OF TAMIL NADU [REFERRED TO]
PUNE MUNICIPAL CORPORATION VS. HARAKCHAND MISIRIMAL SOLANKI [REFERRED TO]
THE TAMIL NADU HOUSING BOARD AND ORS. VS. IGATE GLOBAL SOLUTIONS LIMITED AND ORS. [REFERRED TO]

JUDGEMENT

(1.) In all these Writ Petitions, the petitioners who are land owners have challenged the la

(2.) The petitioners claiming themselves to be agriculturists owning meagre extent of land are aggrieved by the impugned acquisition proceedings. The undisputed facts are that notification under Section 4(1) of the Act was issued on 07.06.2011 and the enquiry to be conducted under Section 5A of the Act was dispensed with invoking the urgency provision under Section 17 of the Act and declaration under Section 6 was issued on 29.07.2011.

(3.) The challenge to the impugned land acquisition proceedings are on the following grounds as raised by the learned counsel appearing for the petitioner.

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K.NATARAJAN Vs. GOVT., OF PUDUCHERRY

Referred Judgements :-

JUDGEMENT

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