REGENT COMPUTRONICS PVT. LTD.

COLLECTOR OF PURI Appellant

V/S

KAMALA KANTA DAS Respondents

Referred Judgements :-

MUNSHI ABDUL KADIR KHAN V. MUNSHI ABDUL LATIF KHAN [REFERRED TO]
MADHUSHUDAN SWAIN V. DURGA PD. BHAGAT [REFERRED TO]
REPUBLIC OF INDIA V. PRAFULLA KUMAR SAMAL [REFERRED TO]
RAJA MOHAMMAD AMIR AHMAD KHAN VS. MUNICIPAL BOARD OF SITAPUR [REFERRED TO]
SPECIAL LAND ACQUISITION AND REHABILITATION OFFICER SAGAR VS. M S SESHAGIRI RAO [REFERRED TO]
BALAMMAL VS. STATE OF MADRAS [REFERRED TO]
NAGPUR IMPROVEMENT TRUST VS. VITHAL RAO [REFERRED TO]
UNION OF INDIA VS. PRAFULLA KUMAR SAMAL [REFERRED TO]
STATE OF ORISSA VS. BAISHNAB SAHU [REFERRED TO]

JUDGEMENT

(1.) The Collector of Puri has carried this appeal against the award of the learned District Judge of Puri passed under Orissa Act 18 of 1948.

(2.) Under three separate notifications issued under Orissa Act 18 of 1948 in the manner indicated below, 50 acres of lands of the respondent were acquired for the purposes of Capital construction at Bhubaneswar:-

(3.) At the hearing Mr. G. B. Patnaik, learned Additional Government Advocate, raises three contentions:-

Click here to view full judgment.

COLLECTOR OF PURI Vs. KAMALA KANTA DAS

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address