LAWS(MPH)-2023-1-95

SEEMA RANA Vs. COMPETENT AUTHORITY LAND ACQUISITION

Decided On January 18, 2023
Seema Rana Appellant
V/S
Competent Authority Land Acquisition Respondents

JUDGEMENT

(1.) In this writ petition under Article 226 of the Constitution of India , the petitioner has prayed for following reliefs:-