REGENT COMPUTRONICS PVT. LTD.

Kallem Chandra Reddy Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

AFLATOON BAHADUR ABDULRASHID NURUDDIN BAHADUR AFLATOON VS. LT GOVERNOR OF DELHI:LT GOVERNOR OF DELHI:LT GOVERNOR OF DELHI:LT GOVERNOR OF DELHI:LT GOVERNOR OF DELHI:LT GOVERNOR OF DELHI [REFERRED TO]
STATE OF MYSORE VS. V K KANGAN:NARASIMHA RAM NAIK [REFERRED TO]
HARI SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF ORISSA VS. DHOBEI SETHI [REFERRED TO]
STATE OF TAMIL NADU VS. L KRISHNAN [REFERRED TO]
STATE OF KARNATAKA VS. T VENKATARAMANAPPA [REFERRED TO]
C PADMA VS. DEPUTY SECRETARY TO THE GOVERNMENT OF T N [REFERRED TO]

JUDGEMENT

(1.) Mr. S. Sudeep Reddy, learned counsel appears for the petitioners.

(2.) The petitioners who are land owners have challenged the validity of notifications dtd. 28/9/2004 and 9/2/2005 issued under Sec. 4(1) as well as declarations under Sec. 6 dtd. 15/4/2005 and 10/11/2005 and Awards dtd. 12/6/2006 passed under the provisions of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act').

(3.) For the facility of reference, the facts in Writ Petition No.7617 of 2010 are being referred to.

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KALLEM CHANDRA REDDY Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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