SATISH KUMAR & ANR ETC Vs. STATE OF HARYANA & ANR
LAWS(SC)-2017-11-198
SUPREME COURT OF INDIA
Decided on November 14,2017

Satish Kumar And Anr Etc Appellant
VERSUS
STATE OF HARYANA AND ANR Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) These appeals have been preferred by the land owners for enhancement of the compensation. The land was acquired vide notification dated 22.02.2007 issued under Section 4 of the Land Acquisition Act, 1894.;


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