REGENT COMPUTRONICS PVT. LTD.

Irranki Nageshwar Rao Appellant

V/S

DISTRICT COLLECTOR Respondents

Referred Judgements :-

JILUBHAI NANBHAI KHACHAR VS. STATE OF GUJARAT [REFERRED TO]
LACHHMAN DASS VS. JAGAT RAM [REFERRED TO]
AMARJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
NARMADA BACHAO ANDOLAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
DELHI AIRTECH SERVICES PVT LTD VS. STATE OF U P [REFERRED TO]
STATE OF HARYANA VS. MUKESH KUMAR [REFERRED TO]

JUDGEMENT

(1.) This writ petition, under Article 226 of the Constitution of India, is filed by the petitioner seeking verbatim the following relief/s:

(2.) I have heard the submissions of Sri M. Surender Rao, learned counsel appearing for the petitioner, and of the learned Government Pleader for Land Acquisition (AP) appearing for the respondents. I have perused the material record.

(3.) The case of the petitioner is this:

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IRRANKI NAGESHWAR RAO Vs. DISTRICT COLLECTOR

Referred Judgements :-

JUDGEMENT

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