(1.) THE INTRODUCTION: these three Writ Petitions raise common issues of facts and law. Hence, they are being disposed of together.
(2.) THE petitioner in Writ Petition No. 18757 of 2007 owns an extent of Ac. 6. 20 guntas; the petitioners in Writ Petition No. 14062 of 2007, who are two in number, together own ac. 9. 39 guntas; and the four petitioners in writ Petition No. 22052 of 2007 together own about Ac. 4. 19 guntas in various survey numbers of Narsingi village, Rajendra Nagar mandal, Ranga Reddy District.
(3.) RESPONDENT No. 1 initiated proceedings under the Land Acquisition Act, 1894 (for short "the 1894 Act")for acquisition of the above-mentioned extents of lands, along with the lands belonging to others, for the purpose of construction of Outer Ring Road (for short "the ORR" ). For the lands covered by Writ petition Nos. 18757 and 14062 of 2007, notification under Section 4 (1) of the 1894 act was issued on 4-4-2006; declaration under section 6 of the 1894 Act was published on 6-4-2006; and Award was passed on 27-5-2006. The respondents claim that they have taken possession of the lands on 7-7-2006.
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