KARAM CHAND (DEAD) BY LRS AND ANOTHER Vs. STATE OF HIMACHAL PRADESH AND ANOTHER
LAWS(SC)-2017-10-83
SUPREME COURT OF INDIA (FROM: MADHYA PRADESH)
Decided on
October 27,2017
Karam Chand (Dead) By Lrs And Another
Appellant
VERSUS
State of Himachal Pradesh and Another
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) We have heard learned counsel for the parties.
(3.) The appellants sought determination of compensation at par with the compensation awarded to others covered by the same notification under Section 28-A of the Land Acquisition Act, 1894. The said prayer having been rejected on the ground of delay, this appeal has been preferred.;
(2.) We have heard learned counsel for the parties.
(3.) The appellants sought determination of compensation at par with the compensation awarded to others covered by the same notification under Section 28-A of the Land Acquisition Act, 1894. The said prayer having been rejected on the ground of delay, this appeal has been preferred.;
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