REGENT COMPUTRONICS PVT. LTD.

STATE OF H.P. Appellant

V/S

KESHAV RAM Respondents

Referred Judgements :-

ADMINISTRATOR GENERAL OF WEST BENGAL VS. COLLECTOR VARANASI [REFERRED TO]
CHIMANLAL HARGOVINDDAS VS. SPECIAL LAND ACQUISITION OFFICER POONA [REFERRED TO]
BHAGWATHULA SAMANNA VS. SPECIAL TAHSILDAR AND LAND ACQUISITION OFFICER VISAKHAPATNAM MUNICIPALITY VISAKHAPATNAM [REFERRED TO]
K VASUNDARADEVI VS. REVENUE DIVISIONAL OFFICER LAO [REFERRED TO]
BASANT KUMAR VS. UNION OF INDIA [REFERRED TO]
SUNDER VS. UNION OF INDIA [REFERRED TO]
KASTURI VS. STATE OF HARYANA [REFERRED TO]
H P HOUSING BOARD VS. BHARAT S NEGI [REFERRED TO]
VILUBEN JHALEJAR CONTRACTOR VS. STATE OF GUJARAT [REFERRED TO]
UNION OF INDIA VS. HARINDER PAL SINGH [REFERRED TO]
NELSON FERNANDES VS. SPL L A O SOUTH GOA [REFERRED TO]
ATMA SINGH VS. STATE OF HARYANA [REFERRED TO]
GULABI VS. STATE OF HIMACHAL PRADESH [REFERRED TO]

JUDGEMENT

(1.) IN the present case, the State has assailed the impugned Award dated 19.7.2005 passed by the District Judge, Shimla, in Land Reference Petition No. 29 -S/4 of 2003 titled as Lachhu (deceased) through his LRs. Keshav Ram & Ors. v. State of H.P. and others,for the reasons that the enhancement of the compensation is on the higher side.

(2.) BRIEF facts necessary for disposal of the present appeal are as under :

(3.) BEING dissatisfied with the same, the claimants filed Land Reference Petition under Section 18 of the Act, seeking; (i) enhancement of the compensation, (ii) clarification with regard to the category of the acquired land.

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STATE OF H.P. Vs. KESHAV RAM

Referred Judgements :-

JUDGEMENT

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