REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

MOTI SINGH Respondents

Referred Judgements :-

PRABHU DAYAL VS. UNION OF INDIA [REFERRED TO]
K S SHIVADEVAMMA VS. ASSISTANT COMMISSIONER AND LAND ACQUISITION OFFICER [REFERRED TO]
UNION OF INDIA VS. AJAIB SINGH [REFERRED TO]
UNION OF INDIA VS. SHER SINGH [REFERRED TO]
UNION OF INDIA VS. MANGATU RAM [REFERRED TO]
UNION OF INDIA VS. CHAIN SINGH [REFERRED TO]
HASANALI WALIMCHAND VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. MOHAMMAD MATEEN WANI [REFERRED TO]
SPECIAL LAND ACQUISITION OFFICER BTDA BAGALKOT VS. MOHAMMAD HANIF SAHIB [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. RAJ KUMARI [REFERRED TO]

JUDGEMENT

(1.) THIS appeal is directed against award and decree dated 16.08.2003 passed by the learned District Judge, Udhampur.

(2.) THE facts in detail are that the requisitioned land measuring 108 kanals 7 marlas situate at village Omara, Tehsil and District Udhampur was acquired under the provisions of the J&K Requisition and Acquisition of Immovable Property Act, 1968 (hereinafter referred to as the Act) for the public purpose on 10.03.1988. The learned Collector, i.e. Deputy Commissioner, Udhampur awarded the compensation after categorizing the land into four categories in the following manners: -

(3.) THE compensation assessed was deposited by the appellants on 11.08.1989 with the Deputy Commissioner, Udhampur.

Click here to view full judgment.

UNION OF INDIA Vs. MOTI SINGH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address