REGENT COMPUTRONICS PVT. LTD.

NARAYANA REDDY Appellant

V/S

STATE OF A.P. Respondents

Referred Judgements :-

MANSARAM VS. S P PATHAK [REFERRED TO]
RAM CHAND VED PRAKASH VS. UNION OF INDIA [REFERRED TO]
LARSEN AND TOUBRO LTD VS. FERTILIZER AND CHEMICALS TRAVANCORE LTD [REFERRED TO]
ROY ESTATE VS. STATE OF JHARKHAND [REFERRED TO]
STATE OF HARYANA VS. MUKESH KUMAR [REFERRED TO]
TUKARAM KANA JOSHI VS. M.I.D.C [REFERRED TO]
UNION OF INDIA VS. MAHENDRA GIRJI [REFERRED TO]
MAJ. GEN. KAPIL MEHRA VS. UNION OF INDIA [REFERRED TO]
ULTRA TECH CEMENT LTD VS. MAST RAM [REFERRED TO]

JUDGEMENT

(1.) This appeal, under Sec. 54 of the Land Acquisition Act, 1894, (for short 'the Act') is filed by the claimants aggrieved by the order dtd. 4/12/2007 passed in LAOP.No.128 of 1992 on the file of the Senior Civil Judge, Mahbubnagar (hereinafter referred to as "the Reference Court").

(2.) The Appellants herein are Claimants in the underlying OP, filed under Sec. 18 of the Act for enhancement of the compensation.

(3.) Heard learned Counsel for the Appellants and learned Government Pleader for Appeals for the Respondents and perused the record.

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NARAYANA REDDY Vs. STATE OF A.P.

Referred Judgements :-

JUDGEMENT

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