REGENT COMPUTRONICS PVT. LTD.

SHEO SHANKAR SINGH Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

HARSWARUP V. STATE OF U.P.AND OTHERS [REFERRED TO]
MASTER CONSTRUCTION CO PRIVATE LIMITED VS. STATE OF ORISSA [REFERRED TO]
PALACE ADMINISTRATION BOARD VS. RAMA VARMA BHARATHAN THAMPURAN [RELIED ON]
CHATTI NARASIMHAMURTI VS. NARAYANASETTI JAGANNAIKULU [REFERRED TO]
JAYAKRISHNA MANGARAJ MOHAPATRA VS. STATE OF ORISSA [REFERRED TO]
NANDLAL TANTI VS. JAGDEO SINGH [REFERRED TO]

JUDGEMENT

(1.) The petitioner has come up against an order rejecting his application by which he had prayed for correction of accidental omissions/clerical errors in the judgment and decree (award) in a Land Acquisition Proeeeding,

(2.) The facts are short and simple.

(3.) Section 23 (2) of the unamended Land Acquisition Act, 1984 was to the following effect:-

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SHEO SHANKAR SINGH Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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