REGENT COMPUTRONICS PVT. LTD.

M/S. Harihar Buildspace Pvt. Ltd. Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

DHIRENDRA NATH GORAI IN C A NO 85 OF 1961 SUBAL CHANDRA NATH SAHA IN C A NO 86 OF 1961 VS. SUDHIR CHANDRA GHOSHIN BOTH APPEALS :SUDHIR CHANDRA GHOSHIN BOTH APPEALS [REFERRED TO]
LACHOO MAL VS. RADHEY SHYAM [REFERRED TO]
S RAGHBIR SINGH GILL VS. S GURCHARAN SINGH TOHRA [REFERRED TO]
KRISHANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
MARTIN AND HARRIS LIMITED VS. VITH ADDITIONAL DISTT JUDGE [REFERRED TO]
COMMISSIONER OF CUSTOMS MUMBAI VS. VIRGO STEELS BOMBAY [REFERRED TO]
VELLAYAN CHETTIAR VS. GOVERNMENT OF THE PROVINCE OF MADRAS [REFERRED TO]
ESHA BHATTACHARJEE VS. MANAGING COMMITTEE OF RAGHUNATHPUR NAFAR ACADEMY [REFERRED TO]

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. Heard the learned Counsel for the parties finally.

(2.) By the present petition challenge is raised to the communication dated 31/5/2019, issued by the respondent no.3, refusing to grant compensation to the petitioner in respect of the towers erected on the land of Survey No.68.

(3.) The facts leading to the present petition are as under :-

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HARIHAR BUILDSPACE PVT. LTD. Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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