REGENT COMPUTRONICS PVT. LTD.

ALLAUDDIN Appellant

V/S

THE STATE OF MAHARASHTRA AND ORS. Respondents

Referred Judgements :-

QUEBEC RAILWAY LIGHT HEAD AND POWER CO. V. VANDRAY [REFERRED TO]
ASWINI KUMAR GHOSE INCORPORATED LAW SOCIETY CALCUTTA HIGH COURT INTERVENERS VS. ARABINDA BOSE [REFERRED TO]
OFFICER ON SPECIAL DUTY LAND ACQUISITION VS. SHAH MANILAL CHANDULAL [REFERRED TO]
UNION OF INDIA VS. HANSOLI DEVI [REFERRED TO]
STATE OF MAHARASHTRA VS. SADASHIV GANPAT AVHAD [REFERRED TO]
STATE OF MAHARASHTRA VS. KERU BABAN [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. By consent of learned counsel for the parties, petition is taken up for final disposal at admission stage.

(3.) The Petitioner has filed the present Petition seeking directions against the Respondents to consider his application submitted under section 28A of the Land Acquisition Act and to pass an award.

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ALLAUDDIN Vs. THE STATE OF MAHARASHTRA AND ORS.

Referred Judgements :-

JUDGEMENT

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