M.S.N. NADAF Vs. SPECIAL LAND ACQUISITION OFFICER
LAWS(SC)-2003-10-112
SUPREME COURT OF INDIA
Decided on October 16,2003

M.S.N. Nadaf Appellant
VERSUS
SPECIAL LAND ACQUISITION OFFICER Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Applications for substitution are allowed.
(3.) These appeals are against the judgment of the High Court dated 28th January, 1997.;


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