REGENT COMPUTRONICS PVT. LTD.

S.SHANGREIKHAI Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

BANDHUA MUKTI MORCHA VS. UNION OF INDIA [REFERRED TO]
OLGA TELLIS VAYYAPVRI KUPPUSAMI VS. BOMBAY MUNICIPAL CORPORATION:STATE OF MAHARASHTRA [REFERRED TO]
SHANTISTAR BUILDERS VS. NARAYAN KHIMALAL TOTAME [REFERRED TO]
DELHI TRANSPORT CORPORATION VS. D T C MAZDOOR CONGRESS ANB [REFERRED TO]
SUBHASH KUMAR VS. STATE OF BIHAR [REFERRED TO]
C E S C LIMITED VS. SUBHASH CHANDRABOSE [REFERRED TO]
STATE OF MANIPUR VS. HUMDUNG VICTIMS OF DEVELOPMENT [REFERRED TO]
CONSUMER EDUCATION AND RESEARCH CENTRE VS. UNION OF INDIA [REFERRED TO]
LIC OF INDIA VS. CONSUMER EDUCATION AND RESEARCH CENTRE [REFERRED TO]
CHAMELI SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
DALMIA CEMENT BHARAT LIMITED SURESH KUMAR VS. UNION OF INDIA [REFERRED TO]
AHMEDABAD MUNICIPAL CORPORATION VS. NAWAB KHAN GULAB KHAN [REFERRED TO]
SAMATHA HYDERABAD ABRASIVES AND MINERALS PRIVATE LIMITED VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF KERALA VS. PEOPLES UNION FOR CIVIL LIBERTIES [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. S. Risom, learned counsel for the petitioners, Mr. C Kamal, learned CGSC appearing for respondent Nos. 1, 2 and 5 as well as Mr. Ng. Kumar, learned counsel for respondent Nos. 3 and 4.

(2.) By this present writ petition, filed by 112 petitioners, is praying for a direction to the respondents to pay compensation for the reduction of usufruct of their paddy fields due to diversion of water by the 20th Assam Rifles at Somsai Village, Ukhrul from Kahui Kong river, which is used by the petitioners for irrigation of their paddy fields.

(3.) FACTUAL BACKGROUND

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S SHANGREIKHAI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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