REGENT COMPUTRONICS PVT. LTD.

KHUSHALRAO TULSHIRAMJUI PANDAO Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

MANDTR SITA RAMJI VS. I T GOVERNOR OH DELHI [REFERRED TO]
FARID AHMED ABDUL SAMAD VS. MUNICIPAL CORPORATION OF CITY OF AHMEDABAD [REFERRED TO]
SHYAM NANDAN PRASAD VS. STATE OF BIHAR [REFERRED TO]
RAMBHAI LAKHABAI BHAKT VS. STATE OF GUJARAT [REFERRED TO]
HAUSILA BUX SINGH VS. STATE OF U P [REFERRED TO]
MADHAV RAMCHANDRA NANIVADEKAR VS. SPECIAL LAND ACQUISITION OFFICER NO 12 [REFERRED TO]

JUDGEMENT

(1.) RULE.

(2.) BY consent of learned Counsel for parties heard forthwith.

(3.) THE petitioners seek to quash and set aside the declaration under section 6 of the Land Acquisition Act, 1894 (for short the said Act) dated 28-4-2000 and further to quash and set aside the entire acquisition for village Ghoddeo Minor Irrigation Tank.

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KHUSHALRAO TULSHIRAMJUI PANDAO Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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