SPECIAL LAND ACQUISITION OFFICER DHARWAD Vs. TAJAR HANIFABI
LAWS(SC)-1996-8-166
SUPREME COURT OF INDIA (FROM: KARNATAKA)
Decided on
August 19,1996
Special Land Acquisition Officer Dharwad
Appellant
VERSUS
Tajar Hanifabi
Respondents
JUDGEMENT
-
(1.) Impleadment allowed.
(2.) Leave granted.
(3.) We have heard learned counsel for the parties.;
(2.) Leave granted.
(3.) We have heard learned counsel for the parties.;
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