REGENT COMPUTRONICS PVT. LTD.

NATIONAL HIGHWAYS AUTHORITY Appellant

V/S

ADDITIONAL DISTRICT MAGISTRATE (LAND ACQUISITION AND COMPETENT AUTHORITY), BURDWAN Respondents

Referred Judgements :-

PURBA LAMA V. THE STATE OF WEST BENGAL AND ORS [REFERRED TO]
COUNCIL FOR INDIAN SCHOOL CERTIFICATE EXAMINATION V. ISHA MITTAL [REFERRED TO]
UNION COMMERIAL BANK LIMITED VS. THEIR WORKMEN [REFERRED TO]
R S NAYAK PADMAKAR BALKRISHNA SAMANT VS. A R ANTULAY:ABDUL REHMAN ANTULAY [REFERRED TO]
COMMISSIONER OF INCOME TAX ORISSA VS. BUDHARAJA AND COMPANY N C [REFERRED TO]
UNION OF INDIA AND ORS. V. KUMUDINI NARAYAN DALAI AND ANR [REFERRED TO]
CHIEF CONSERVATOR OF FORESTS GOVERNMENT OF ANDHRA PRADESH VS. COLLECTOR [REFERRED TO]
P M LATHA VS. STATE OF KERALA [REFERRED TO]
S M NILAJKAR VS. TELECOME DISTRICT MANAGER KARNATAKA [REFERRED TO]
LAXMINARAYAN R BHATTAD VS. STATE OF MAHARASHTRA [REFERRED TO]
MAHANAGAR TELEPHONE NIGAM LIMITED VS. CHAIRMAN CENTRAL BOARD DIRECT TAXES [REFERRED TO]
PRATAP SINGH VS. STATE OF JHAKHAND [REFERRED TO]
BOMBAY DYEING AND MFG CO LTD VS. BOMBAY ENVIRONMENT ACTION GROUP [REFERRED TO]
A N ROY COMMISSIONER OF POLICE VS. SURESH SHARMA SINGH [REFERRED TO]
RAGHUNATH RAI BAREJA VS. PUNJAB NATIONAL BANK [REFERRED TO]
S SETHURAMAN VS. R VENKATARAMAN [REFERRED TO]

JUDGEMENT

(1.) This appeal at the instance of the writ petitioner is directed against the judgment and order of dismissal passed by the learned Single Judge in W.P. No. 15635(W) of 2004.

(2.) The writ petition was disposed of by learned Single Judge by dividing success between the petitioner and the respondent No. 4 - in other words deciding main issue of maintainability in favour of the petitioner and passing ultimate order of dismissal in favour of the respondent No. 4 on equitable consideration.

(3.) The petitioner came up with the case that respondent No. 4 had constructed shopping complex on plots No. 1372,1373, 4603 and 4604 of Mouja - Galsi, District - Burdwan. The National Highway Authority of India in short NHAI is owner of plot Nos. 1372 and 1373. The respondent No. 4 encroached upon a portion of the said plots for constructing the shopping complex. In the process of widening National Highways No.2 the NHAI threatened demolition of the said shopping complex to the extent it encroached the land owned by the said NHAI.

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NATIONAL HIDGHWAYS AUTHORITY OF INDIA Vs. ADDITIONAL DISTRICT MAGISTRATE LAND ACQUISITION AND COMPETENT AUTHORITY

Referred Judgements :-

JUDGEMENT

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