REGENT COMPUTRONICS PVT. LTD.

SPECIAL TAHSILDAR (L.A.) KRISHNA WATER SUPPLY PROJECT Appellant

V/S

V.N.PALANI CHETTY Respondents

Referred Judgements :-

O JANARDHAN REDDY VS. SPL DY COLLECTOR L A UNIT IV LMD KARIMNAGAR A P AND OTHRES [REFERRED TO]
BASAVA VS. SPL LAND ACQUISITION OFFICER [REFERRED TO]
STATE OF BIHAR VS. MADHESHWAR PRASAD [REFERRED TO]
RAVINDER NARAIN VS. UNION OF INDIA [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.) ANIMADVERTING upon the judgment and decree passed by the Subordinate Judge, Tiruvallur, dated 7/4/1993 in LAOP Nos. 335 and 338 of 1986, in enhancing the compensation, the Land Acquisition Officer filed these appeals.

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

(3.) THE nut-shell facts, which are absolutely necessary and germane for the disposal of these appeals would run thus:

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SPECIAL TAHSILDAR Vs. V N PALANI CHETTY

Referred Judgements :-

JUDGEMENT

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