REGENT COMPUTRONICS PVT. LTD.

Ramdas Ramanna Appellant

V/S

GOVERNMENT OF ANDHRA PRADESH Respondents

Referred Judgements :-

M KARUNANIDHI VS. UNION OF INDIA [REFERRED TO]
KANTHIMATHY PLANTATION PVT LIMITED VS. STATE OF KERALA [REFERRED TO]
SENJEEVANAGAR MEDICAL AND HEALTH EMPLOYEES COOPERATIVE HOUSING SOCIETY VS. MOHAMMAD ABDULWAHAB [REFERRED TO]
KANAKA GRUHA NIRMAN SAHAKARA SANGHA VS. NARAYANAMMA [REFERRED TO]
UNION OF INDIA VS. KRISHAN LAL ARNEJA [REFERRED TO]
ZAMEER AHMED LATIFUR REHMAN SHEIKH VS. STATE OF MAHARASHTRA [REFERRED TO]
RADHEY SHYAM VS. STATE OF U P [REFERRED TO]
SHAIK KANNAM SAHEB VS. DIST COLLECTOR KHAMMAM [REFERRED TO]
V ADAMMA VS. DISTRICT COLLECTOR [REFERRED TO]
DANDU TRINADHA RAJU VS. DISTRICT COLLECTOR VISAKHAPATNAM [REFERRED TO]

JUDGEMENT

(1.) This writ petition is referred to the Full Bench, in view of the reference made by one of us (R.Subhash Reddy, J), by order dated 3rd February 2010. The question referred is;

(2.) The facts of the case in brief are as under:

(3.) The acquisition is questioned on several grounds and one of the grounds raised in the writ petition is that the invocation of urgency clause under Section 17(4) of the Act is illegal. It is the case of the petitioners that having notified the lands of petitioners by invoking urgency clause, respondents have not conducted any inquiry and not taken possession, as such, declaration published under Section 6 of the Act, is illegal.

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RAMDAS RAMANNA Vs. GOVERNMENT OF ANDHRA PRADESH

Referred Judgements :-

JUDGEMENT

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