(1.) Rule Rule made returnable forthwith. Respondents waive service. By consent of the parties, taken up for hearing and final disposal.
(2.) The petitioners own lands in or around villages of Madban, Mithgavane, Karel, Niveli, Taluka Rajapur, District Ratnagiri. In this petition filed under Article 226 of the Constitution of India, the petitioners have inter alia prayed for quashing of the proposed acquisition of their lands for establishing a nuclear power plant.
(3.) Respondent 1 is the Union of India. Respondent 2 is the State of Maharashtra. Respondent 3 is the District Collector, Ratnagiri. Respondent 4 is the Nuclear Power Corporation of India Limited (for short, "the NPCIL"), who is the acquiring body. Respondent 5 is the Special Land Acquisition Officer (for short, "the SLAO"), Ratnagiri.
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..
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