REGENT COMPUTRONICS PVT. LTD.

KAMALCHAND Appellant

V/S

State Of M P And Others Respondents

Referred Judgements :-

PREM NATH KAPUR VS. NATIONAL FERTILIZERS CORPN OF INDIA LIMITED [REFERRED]
IVO AGNELO SANTIMANO FERNANDES VS. GOVERNMENT OF GOA [REFERRED]
PUNE MUNICIPAL CORPORATION VS. HARAKCHAND MISIRIMAL SOLANKI [REFERRED]
UNION OF INDIA VS. SHIV RAJ [REFERRED]
BHARAT KUMAR VS. STATE OF HARYANA [REFERRED]
BIMLA DEVI VS. STATE OF HARYANA [REFERRED]
SHARMA AGRO INDUSTRIES VS. STATE OF HARYANA [REFERRED]
RAM KISHAN VS. STATE OF HARYANA [REFERRED]
RAJIV CHOWDHRIE HUF VS. UNION OF INDIA [REFERRED]
VELAXAN KUMAR VS. UNION OF INDIA [REFERRED]
KARNAIL KAUR VS. STATE OF PUNJAB [REFERRED]

JUDGEMENT

(1.) Regard being had to the similar controversy involved in above cases, they have been heard analogously together with the consent of the parties and a common order is being passed in the matter. Facts of W.P.No.217/2012 are narrated as under:-

(2.) The petitioner before this Court who is a farmer is aggrieved by the notification issued under Section 4 (1) and Section 17 of the Land Acquisition Act.

(3.) The petitioner's contention is that he is a small farmer having 0.700 acres of the land bearing Khasra No.107/2 and his land is being acquired only with the aim and object to rehabilitate oustees of the Maheshwar Hydro-electric Project.

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KAMALCHAND Vs. STATE OF M P AND OTHERS

Referred Judgements :-

JUDGEMENT

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