SOUTH CENTRAL RAILWAY AND OTHERS Vs. THE SPECIAL DEPUTY COLLECTOR LAND ACQUISITION (GENERAL) AND OTHERS
LAWS(SC)-2017-8-159
SUPREME COURT OF INDIA
Decided on
August 03,2017
South Central Railway And Others
Appellant
VERSUS
The Special Deputy Collector Land Acquisition (General) And Others
Respondents
JUDGEMENT
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(1.) Leave granted.
(2.) Heard the learned counsel for the parties.
(3.) Though, strictly speaking, the respondent Nos. 2 and 3 having lost in the civil suit which was filed on the basis of title for permanent injunction, since the suit was dismissed as not pressed, they were not entitled for any further indulgence by the High Court.;
(2.) Heard the learned counsel for the parties.
(3.) Though, strictly speaking, the respondent Nos. 2 and 3 having lost in the civil suit which was filed on the basis of title for permanent injunction, since the suit was dismissed as not pressed, they were not entitled for any further indulgence by the High Court.;
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