REGENT COMPUTRONICS PVT. LTD.

Mira Maity Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

CHIMANLAL HARGOVINDDAS VS. SPECIAL LAND ACQUISITION OFFICER POONA [REFERRED TO]
STATE OF PUNJAB VS. HANS RAJ DEAD [REFERRED TO]
KARNATAKA URBAN WATER SUPPLY AND DRAINAGE BOARD VS. K S GANGADHARAPPA [REFERRED TO]
ANJANI MOLU DESSAI VS. STATE OF GOA [REFERRED TO]
TRISHALA JAIN VS. STATE OF UTTARANCHAL [REFERRED TO]
MEHRAWAL KHEWAJI TRUST REGD FARIDKOT VS. STATE OF PUNJAB [REFERRED TO]
RANI M. VIJAYALAKSHRNAMRNA RAO BAHADUR VS. COLLECTOR OF MADRAS [REFERRED TO]
UNION OF INDIA VS. RAJ KUMAR BAGHAL SINGH [REFERRED TO]
VITHAL RAO AND ANOTHER ETC. VS. SPECIAL LAND ACQUISITION OFFICER [REFERRED TO]
MOHAMMAD YUSUF AND OTHERS ETC ETC VS. STATE OF HARYANA AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) The appeal and the cross-appeal are arising out of a judgment passed in a batch of matters arising out of land acquisition proceedings initiated in respect of 1.78 acres of land of Mouza Gopal Nagar under P.S. Panskura.

(2.) In a reference under Sec. 18 of the Land Acquisition Act 1894, the learned Additional District and Session Judge, 2nd Court, Tamluk, district Purba Medinipur enhanced the compensation from Rs.2009.00 per decimal as determined by the LA Collector to Rs.5000.00 per decimal. There are 17 land loosers. They have challenged the award of the Land Acquisition Collector.

(3.) The appellants are the award holders in the said reference.

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MIRA MAITY Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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