REGENT COMPUTRONICS PVT. LTD.

GOPAL SINGH Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

SMT. CHANDRAVATI DEVI VS. STATE OF U.P. [REFERRED TO]
SHARAFAT ALI VS. STATE OF U.P. AND OTHERS [REFERRED TO]
PRABHU DAYAL OTHERS V. UNION OF INDIA [REFERRED TO]
SATINDER SINGH UMRAO SINGH SARDARNI GURDIAL KAUR VS. UMRAO SINGH THE STATE OF PUNJAB THE STATE OF PUNJAB [REFERRED TO]
RAMACHANDRAIAH VS. LAND ACQUISITION OFFICER SAGAR [REFERRED TO]
P C GOSWAMI VS. COLLECTOR OF DARRANG [REFERRED TO]
JOGINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
BHAG SINGH VS. UNION TERRITORY OF CHANDIGARH [REFERRED TO]
UNION OF INDIA VS. HARI KRISHAN KHOSLA [REFERRED TO]
UNION OF INDIA VS. CHAJJU RAM [REFERRED TO]
UNION OF INDIA VS. PARMAL SINGH [REFERRED TO]
DILAWAR SINGH VS. UNION OF INDIA [REFERRED TO]
SHANKAR SINGH AND OTHERS VS. THE UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Determination of compensation for acquisition of land under the Requisitioning and Acquisition of Immovable Property Act, 1952, which was initially requisitioned under the defence of India Act, 1962, as well as payment of solatium and interest, is involved in the present appeals.

(2.) Heard Sri S.K. Chaturvedi, learned counsel for the claimants-appellants and Sri Subodh Kumar, learned counsel for the respondent Union of India.

(3.) With the consent of learned counsels for the parties, all first appeals are being heard together. All the first appeals except First Appeal No.390 of 1996 (Gulab Singh vs. State of U.P. and others), and First Appeal No.394 of 1996 (Randhir Singh and others State Of U.P.) relate to land acquired in village Patholi, Tehsil Sadar, District Agra. The First Appeal No.390 of 1996 and First Appeal No.394 of 1996 relate to land acquired in village Bilhara.

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GOPAL SINGH Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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