(1.) THE petitioners seek to have proceedings for acquisition of their lands bearing Survey Nos. 25, 28/1 and 28/2 at village bhaipur, Tahsil Arvi, District Wardha quashed on the following grounds :
(2.) THE petitioners have raised these challenges in the context of following facts which are either undisputed or cannot be disputed with reference to "record" which was "made available for our perusal".
(3.) THE petition was opposed by respondents no. 3 and 4, Collector, Wardha and special Land Acquisition Officer, Wardha by filing submissions on 2. 12. 2000, whereby it was contended that the Commissioner, Nagpur division had, in exercise of powers under section 17 (4) of the Act, dispensed with the procedure contemplated under Section 5-A of the Act. It was stated in this reply, as also in reply to petitioners' additional rejoinder, that notification under Section 4 was duly published in the village too, as also that petitioners no. 1 to 3 had knowledge of impending acquisition proceedings as recorded in Annexures R-1 to 3- notices dated 7. 12. 1998 of measurement which could not take place on 16. 12. 1998 as recited in panchanama (Annexure R-4 ).
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN