REGENT COMPUTRONICS PVT. LTD.

Bimlendra Mohan Pratap Mishra And Another Appellant

V/S

State Of U.P. Throu. Its Prin. Secy. Urban Planning And Devp. And Ors. Respondents

Referred Judgements :-

PREM NATH KAPUR VS. NATIONAL FERTILIZERS CORPN OF INDIA LIMITED [REFERRED TO]
PUNE MUNICIPAL CORPORATION VS. HARAKCHAND MISIRIMAL SOLANKI [REFERRED TO]
UNION OF INDIA VS. SHIV RAJ [REFERRED TO]
BIMLA DEVI VS. STATE OF HARYANA [REFERRED TO]
BALWANT RAI SALUJA VS. AIR INDIA LTD [REFERRED TO]
BALAJI NAGAR RESIDENTIAL ASSOCIATION VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF HARYANA VS. VINOD OIL AND GENERAL MILLS [REFERRED TO]
SITA RAM VS. STATE OF HARYANA [REFERRED TO]
VELAXAN KUMAR VS. UNION OF INDIA [REFERRED TO]
KARNAIL KAUR VS. STATE OF PUNJAB [REFERRED TO]
GOVT OF NCT OF DELHI VS. JAGJIT SINGH [REFERRED TO]
RATTAN SINGH VS. UNION OF INDIA AND ANR [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. REENA SURI AND ORS. [REFERRED TO]
VIJAY LATKA AND ORS. VS. STATE OF HARYANA AND ORS. [REFERRED TO]
SHASHI GUPTA VS. STATE OF HARYANA [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. SUKHBIR SINGH & OTHERS [REFERRED TO]

JUDGEMENT

(1.) This petition raises another dimension in relation to the claim of benefits arising out of Sec. 24 (2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.

(2.) On a preliminary hearing, the following order was passed by this Court on 8.12016:-

(3.) The learned Counsels had been called upon to file appropriate affidavits in order to supplement these submissions. Learned Standing Counsel for the State filed a supplementary counter affidavit in compliance of the said order dated 21.2017 to which a supplementary rejoinder has been filed by the petitioners on 27.1.2017. Upon exchange of these affidavits, the matter was again heard on 2.2.2017 and 6.2.2017. On 6.2.2017, on the request of the learned Additional Advocate General Sri V. K. Tiwari for the State, the following order was passed:-

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BIMLENDRA MOHAN PRATAP MISHRA AND ANOTHER Vs. STATE OF U.P. THROU. ITS PRIN. SECY. URBAN PLANNING & DEVP. & ORS.

Referred Judgements :-

JUDGEMENT

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