REGENT COMPUTRONICS PVT. LTD.

RAMENDRA NATH NANDI Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

STATE OF WEST BENGAL VS. BELLA BANERJEE [REFERRED TO]
STATE OF WEST BENGAL VS. NABA KUMAR SEAL [REFERRED TO]
N B JEEJEEBHOY VS. ASSISTANT COLLECTOR THANA PRANT THANA [REFERRED TO]
P VAJRAVELU MUDALIAR MOST REV DR L MATHIAS VS. SPECIAL DEPUTY COLLECTOR FOR LAND ACQUISITION WEST MADRAS [REFERRED TO]
SAJJAN SINGH HARNAM SINGH PRITHVI SINGH BRIJ MOHAN LAL R KRISHNASWAMY GOUNDER K RAJAGOPAL VS. STATE OF RAJASTHAN STATE OF PUNJAB UNION OF INDIA [REFERRED TO]
DEPUTY COMMISSIONER AND COLLEC TOR KAMRUP VS. DURGANATH SARMA [REFERRED TO]
STATE OF MAHARASHTRA GORAVARI SUGAR MILLS VS. MADHAVRAO DAMODAR PATIL ANOTHER :S B KAMBLE [REFERRED TO]
RAMANLAL GULABEHAND SHAH VS. STATE OF GUJARAT [REFERRED TO]
BALAMMAL VS. STATE OF MADRAS [REFERRED TO]
NAGPUR IMPROVEMENT TRUST VS. VITHAL RAO [REFERRED TO]
MONORANJAN ROUTH VS. STATE OF WEST BENGAL [REFERRED TO]

JUDGEMENT

(1.) In these two appeals, which arise out of proceedings for compensation of land acquired under the West Bengal Land Development and Planning Act, 1948 (hereinafter referred to as the Act), the principal question relates to the constitutional validity of the second paragraph of clause (b) of the proviso to Section 8 (1). as amended by the West Bengal Land Development and Planning (Amendment) Act, 1955 (hereinafter referred to as the Amending Act).

(2.) Clause (b) of the proviso to Section 8 of the Act as it stood before the amendment is as follows:

(3.) On April 8, 1955, the Governor of West Bengal promulgated the West Bengal Land Development and Planning (Amendment) Ordinance, 1955 (West Bengal Ordinance No. IV of 1955), Section 2 of the Ordinance provided as follows :--

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RAMENDRA NATH NANDI Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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