REGENT COMPUTRONICS PVT. LTD.

Bhaskardutt Dwivedi Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

STATE OF WEST BENGAL VS. SUBODH GOPAL BOSE [REFERRED TO]
P S SADASIVASWAMY VS. STATE OF TAMIL NADU [REFERRED TO]
JILUBHAI NANBHAI KHACHAR VS. STATE OF GUJARAT [REFERRED TO]
HINDUSTAN PETROLEUM CORPORATION LTD VS. DARIUS SHAPUR CHENNAI [REFERRED TO]
N PADMAMMA VS. S RAMAKRISHNA REDDY [REFERRED TO]
K T PLANTATION PVT LTD VS. STATE OF KARNATAKA [REFERRED TO]
DELHI AIRTECH SERVICES PVT LTD VS. STATE OF U P [REFERRED TO]
STATE OF HARYANA VS. MUKESH KUMAR [REFERRED TO]
TUKARAM KANA JOSHI VS. M.I.D.C [REFERRED TO]
VIDYA DEVI VS. STATE OF HIMACHAL PRADESH [REFERRED TO]

JUDGEMENT

(1.) Shri Manoj Kumar Dwivedi- Executive Engineer, PWD, Rewa Division, Rewa is present in person on his own.

(2.) This petition under Article 226 of Constitution of India has been filed seeking the following reliefs:-

(3.) It is the case of petitioner that respondents are constructing a road on a part of his private land and the said act of the respondents is contrary to the constitutional right as enshrined under Article 300-A of Constitution of India as well as human right and the State cannot encroach upon the land belonging to the private individual without acquiring the same under Land Acquisition Act.

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BHASKARDUTT DWIVEDI Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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