REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

HIS HIGHNESS MAHARAJA PRATAP AND OTHERS VS. HER HIGHNESS MAHARANI SAROJINI [REFERRED TO]
GOUGH VS. GOUGH,PUNJAB LAND DEVELOPMENT AND RECLAMATION CORPN. LTD. VS. PRESIDING OFFICER [REFERRED TO]
DILWORTH VS. COMMISSIONER OF STAMPS (LORD WATSON) [REFERRED TO]
G H GRANT VS. STATE OF BIHAR [REFERRED TO]
UNION OF INDIA VS. SHER SINGH [REFERRED TO]
UNION OF INDIA VS. DISTRICT JUDGE UDHAMPUR [REFERRED TO]
P KASILINGAM VS. P S G COLLEGE OF TECHNOLOGY [REFERRED TO]
SHARDA DEVI VS. STATE OF BIHAR [REFERRED TO]
P T MUNICHIKKANNA REDDY VS. REVAMMA [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. BHOLA NATH SHARMA [REFERRED TO]
KANPUR JAL SANSTHAN VS. M/S. BAPU CONSTRUCTION [REFERRED TO]
JOURA BEGAM AND ORS. VS. STATE OF M.P. AND ORS. [REFERRED TO]

JUDGEMENT

(1.) W.P. No.5794/2013 and 6619/2013 were heard on same date and kept reserved for orders. After keeping those writ petitions reserved, on a later date, W.P. No.238/2014 was also heard and looking to similar nature of controversy, all the petitions are decided by a common order, just to avoid the repetition and to preserve the resources.

(2.) Petitioner in W.P. No.6619/2013 (respondent No.2 in W.P. No.5794/2013) is seeking relief in the form of direction to respondents No.1 to 4 to make payment of compensation to the petitioner along with penal interest.

(3.) Facts of W.P.No.5794/2013 are taken into consideration initially. Thereafter, facts of W.P.No.238/2014 are taken separately in succeeding paragraphs.

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UNION OF INDIA Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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