REGENT COMPUTRONICS PVT. LTD.

HARYANA STATE Appellant

V/S

BHARAT SINGH Respondents

Referred Judgements :-

GULZAR SINGH V. PUNJAB STATE [REFERRED TO]
UTTAR PRADESH GOVERNMENT H S GUPTA VS. H S GUPTA:UTTAR PRADESH GOVERNMENT [REFERRED TO]
SATINDER SINGH UMRAO SINGH SARDARNI GURDIAL KAUR VS. UMRAO SINGH THE STATE OF PUNJAB THE STATE OF PUNJAB [REFERRED TO]
T N K GOVINDARAJU CHETTY VS. COMMISSIONER OF INCOME TAX MADRAS [REFERRED TO]
UMRAO SINGH VS. UNION OF INDIA [REFERRED TO]
REVENUE DIVISIONAL OFFICER GUNTUR VS. VASIREDDY RAMA BHANU BHUPAL [REFERRED TO]
COLLECTOR VS. ANASUYA DEBI [REFERRED TO]

JUDGEMENT

(1.) This order shall dispose of the above mentioned 13 appeals, as the same arise out of the common acquisition.

(2.) R .F.A. Nos. 1548 to 1557, 1585 and 1995 of 1994 have been filed by the State seeking reduction of the amount of compensation awarded to the land owners.

(3.) THE facts have been extracted from R.F.A. No. 1585 of 1994.

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HARYANA STATE Vs. BHARAT SINGH

Referred Judgements :-

JUDGEMENT

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