REGENT COMPUTRONICS PVT. LTD.

L.A.C. Appellant

V/S

Janardhan Singh And Others Respondents

Referred Judgements :-

SURESH KUMAR VS. TOWN IMPROVEMENT TRUST BHOPAL [REFERRED TO]
MEHTA RAVINDRARAI AJITRAI VS. STATE OF GUJARAT [REFERRED TO]
SHAKUNTALABAI VS. STATE OF MAHARASHTRA [REFERRED TO]
SPECIAL LAND ACQUISITION OFFICER BTDA BAGALKOT VS. MOHAMMAD HANIF SAHIB [REFERRED TO]
PANNA LAL GHOSH VS. LAND ACQUISITION COLLECTOR [REFERRED TO]
KRISHI UTPADAN MANDI SAMITI SAHASWAN DISTRICT VS. BIPIN KUMAR [REFERRED TO]
G M O N G C LTD VS. SENDHABHAI VASTRAM PATEL [REFERRED TO]
UNION OF INDIA VS. PRAMOD GUPTA [REFERRED TO]
UNION OF INDIA VS. HARINDER PAL SINGH [REFERRED TO]
PATTAMMAL VS. UNION OF INDIA [REFERRED TO]
NELSON FERNANDES VS. SPL L A O SOUTH GOA [REFERRED TO]
ATMA SINGH VS. STATE OF HARYANA [REFERRED TO]
HARIDWAR DEVELOPMENT AUTHORITY VS. RAGHUBIR SINGH [REFERRED TO]
SPECIAL LAND ACQUISITION OFFICER VS. KARIGOWDA [REFERRED TO]
HARYANA STATE AGRICULTURAL MARKET BOARD VS. KRISHAN KUMAR [REFERRED TO]
GULABI VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
GOVT. OF NCT OF DELHI AND ORS. VS. AJAY KUMAR AND ORS. [REFERRED TO]

JUDGEMENT

(1.) During the course of arguments, the learned counsel appearing for the respondent(s), submits, that the present lis, are squarely covered, by a decision rendered by this Court, in RFA No. 953 of 2012-C, titled as "Land Acquisition Collector and another v. Jatinder Singh " and connected matters, verdict stands extracted here-in-below:-

(2.) Consequently, in view of the aforestated submissions' addressed herebefore also when appeal bearing RFA No. 953 of 2012, hence appertains to a subject matter, holding, similarity vis -vis the subject matter hereat, and, with the aforesaid appeal, standing in terms (supra) hence disposed, of, by this Court, thereupon, the present appeals preferred herebefore, by, the appellants herein, are also, disposed, of, in terms of the verdict (supra) recorded in RFA No. 953 of 2012 along with connected matters. All pending applications stand disposed of accordingly.

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L.A.C. Vs. JANARDHAN SINGH AND OTHERS

Referred Judgements :-

JUDGEMENT

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