REGENT COMPUTRONICS PVT. LTD.

MURLIDHAR S/O. BHIMRAOJI SABLE Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

DAGDULAL GANGABISAN KASAT VS. STATE OF MAHARASHTRA [REFERRED TO]
PIR JAMAL DARGAH TRUST VS. SPECIAL LAND ACQUISITION OFFICER [REFERRED TO]
MAHADEO BAJIRAO PATIL VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MAHARASHTRA VS. AJIT PANNALAL SANGHAVI [REFERRED TO]
LAXMIBAI NARAYAN PATIL VS. STATE OF MAHARASHTRA [REFERRED TO]
GOVIND KANU MADHAVI THR. L.R. VS. SPECIAL LAND ACQUISITION OFFICER [REFERRED TO]
SHANTARAM GANESH SHENOY VS. SPECIAL LAND ACQUISITION OFFICER [REFERRED TO]
VITTHAL RAMRAO TALEGAVE VS. STATE OF MAHARASHTRA [REFERRED TO]
RAJA HARISH CHANDRA RAJ SINGH SINGH VS. DEPUTY LAND ACQUISITION OFFICER [REFERRED TO]
STATE OF PUNJAB VS. QAISAR JEHAN BEIGUN [REFERRED TO]
SRIKANT VS. DISTRICT MAGISTRATE BIJAPUR [REFERRED TO]
MADDELA NARSIMLU VS. SPECIAL DEPUTY COLLECTOR LAND ACQUISITION UNIT I SRIRAMSAGAR PROJECT NIZAMABAD [REFERRED TO]
MANGILAL JAWANMAL VS. SPECIAL LAND ACQUISITION OFFICER I THANA [REFERRED TO]
MOHANLAL VS. B G DESHMUKH [REFERRED TO]

JUDGEMENT

(1.) The appellants challenge the judgment and order passed by Joint Civil Judge, Senior Division, in Land Acquisition Case No. 110/97, dated 17th July, 2003, by which he dismissed the reference of the appellants under Section 18 of the Land Acquisition Act.

(2.) Part of the land of the appellants from P.H.No. 36-A, Tahsil Narkhed, District Nagpur, of village Ambada, Kh. No. 164 and 165/2 was acquired for construction of the road. Special Land Acquisition Officer (SLAO for short) declared his award on 15.09.1995. The compensation accorded by SLAO was accepted by the appellants under protest. According to the appellants, the SLAO did not value the land properly and did not award the compensation as per prevailing market price in that locality.

(3.) The respondent - State of Maharashtra resisted the reference. The respondent denied all the assertions made by the appellants. The fact that the reference was within limitation was denied.

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MURLIDHAR BHIMRAOJI SABLE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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