REGENT COMPUTRONICS PVT. LTD.

SUB COLLECTOR, MANNARGUDI Appellant

V/S

EXECUTIVE OFFICER, VEDARANYAM Respondents

Referred Judgements :-

UNION OF INDIA PRITHIPAL SINGH RAM MEHAR RAJ KUMAR DELHI CATTLE BREEDING FARMS PRIVATE LIMITED VS. RAGHUBIR SINGH :UNION OF INDIA [REFERRED TO]
K S PARIPOORNAN VS. STATE OF KERALA [REFERRED TO]
BASAVA VS. SPL LAND ACQUISITION OFFICER [REFERRED TO]
RAVINDER NARAIN VS. UNION OF INDIA [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. BALI RAM SHARMA [REFERRED TO]
DEPUTY DIRECTOR LAND ACQUISITION VS. MALLA ATCHINAIDU [REFERRED TO]
NELSON FERNANDES VS. SPL L A O SOUTH GOA [REFERRED TO]
LUCKNOW DEVELOPMENT AUTHORITY VS. KRISHNA GOPAL LAHOTI [REFERRED TO]

JUDGEMENT

(1.) THIS appeal by the Land Acquisition Officer is focussed as against the judgment and decree dated 14.07.1994 passed by the learned Subordinate Judge of Nagapattinam in LAOP No.15 of 1983. For convenience sake, the parties are referred to here under according to their litigative status before the trial Court.

(2.) HEARD the learned counsel appearing for the parties.

(3.) ULTIMATELY, the Sub Court enhanced the compensation from Rs.4/- per cent to Rs.8/- per cent.

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SUB COLLECTOR MANNARGUDI Vs. EXECUTIVE OFFICER VEDARANYAM

Referred Judgements :-

JUDGEMENT

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