REGENT COMPUTRONICS PVT. LTD.

CESC LIMITED Appellant

V/S

RUP KUMAR BARIK Respondents

Referred Judgements :-

ANIL KUMAR GHOSH'S CASE [REFERRED TO]
SPECIAL LAND ACQUISITION OFFICER BANGALORE VS. T ADINARAYAN SETTY [REFERRED TO]
CHIMANLAL HARGOVINDDAS VS. SPECIAL LAND ACQUISITION OFFICER POONA [REFERRED TO]
BHAGWATHULA SAMANNA VS. SPECIAL TAHSILDAR AND LAND ACQUISITION OFFICER VISAKHAPATNAM MUNICIPALITY VISAKHAPATNAM [REFERRED TO]
K POSAYYA VS. SPECIAL TAHSILDAR [REFERRED TO]
LAND ACQUISITION OFFICER REVENUE DIVISIONAL OFFICER CHITTOR VS. L KAMALAMMA DEAD [REFERRED TO]
SPECIAL LAND ACQUISITION OFFICER BTDA BAGALKOT VS. MOHAMMAD HANIF SAHIB [REFERRED TO]
VYRICHERLA NARAYANA GAJAPATIRAJU VS. REVENUE DIVISIONAL OFFICER, VIZAGAPATAM [REFERRED TO]

JUDGEMENT

(1.) We dispose of by this common judgment and order three appeals from a common judgment and order of the learned Land Acquisition Judge, by which he disposed of three reference from the awards of the Collector.

(2.) The acquisition in these cases did not take place under Act I of 1894 but under the West Bengal Act II of 1948 which is called the West Bengal (Requisition and Acquisition) Act, 1948.

(3.) Hereafter we shall refer to these Acts simply as Act I and Act II.

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CESC LIMITED Vs. RUP KUMAR BARIK

Referred Judgements :-

JUDGEMENT

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