REGENT COMPUTRONICS PVT. LTD.

COLLECTOR, MAWKYRWAT SUB-DIVISION Appellant

V/S

WARDINGTON LYNGDOH Respondents

Referred Judgements :-

ANANTA RAM BANERJEE- VS-SECY. OF STATE [REFERRED TO]
SURESH CHANDRA RAI-VS-LAND ACQUISITION COLLECTOR [REFERRED TO]
MALHURA PRASAD SARJOO JAISWAL-VS- DOSSIBAI N.B. JEEJEEBHOY [REFERRED TO]
JANG SINGH-VS-BRIJ LAL AND ORE [REFERRED TO]
LALMUANA AND ORS-VS-THE STATE OF ASSAM AND ORE [REFERRED TO]
THE STATEOF PUNJAB-VS-SMTI. HARCHARAN KAUR [REFERRED TO]
THE SPECIAL LAND ACQUISITION OFFICER-VS-KALLANGOUDA AND ORS [REFERRED TO]
GHANASHYAM DAS-VS-DOMINION OF INDIA [REFERRED TO]
ASHWANI KUMAR DHINGRA-VS-ST OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) THIS appeal has been filed against the judgment and decree dated 29.10.91 passed by Shri O.P. Lytand, Special Judicial Officer, Meghalaya Shillong in L.A. Case No. 31 (M) to 36 (M) of 1990. The brief facts are as follows: The Collector Mawkyrwat Sub-Division on behalf of the P.W.D. acquired some of land for construction of Explosive Magazine at Mawten Village near Mawkyrwat. The Collector gave the award as follows: <FRM>JUDGEMENT_149_GAULT2_1995Html1.htm</FRM>

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COLLECTOR MAWKYRWAT SUB DIVISION Vs. WARDINTON LYNGDHON

Referred Judgements :-

JUDGEMENT

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