C E S C LTD Vs. RUP KUMAR BARIK

LAWS(CAL)-2003-2-8

HIGH COURT OF CALCUTTA

Decided on February 17,2003

C.E.S.C.LTD. Appellant

VERSUS

RUP KUMAR BARIK Respondents

Referred Judgements :-

STATE OF W.B. V. ANIL KUMAR GHOSH [FOLLOWED ON]
SPECIAL LAND ACQUISITION OFFICER BANGALORE VS. T ADINARAYAN SETTY [REFERRED TO]
KAUSALYA DEVI BOGRA SYED YUSLJFUDDIN SYED ZIAUDDIN VS. LAND ACQUISITION OFFICER AURANGABAD:STATE OF MAHARASHTRA [REFERRED TO]
CHIMANLAL HARGOVINDDAS VS. SPECIAL LAND ACQUISITION OFFICER POONA [REFERRED TO]
BHAGWATHULA SAMANNA VS. SPECIAL TAHSILDAR AND LAND ACQUISITION OFFICER VISAKHAPATNAM MUNICIPALITY VISAKHAPATNAM [REFERRED TO]
SPECIAL LAND ACQUISITION OFFICER VS. SIDAPPA OMANNA TUMARI [REFERRED TO]
K POSAYYA VS. SPECIAL TAHSILDAR [REFERRED TO]
MANIPUR TEA CO PVT LIMITED VS. COLLECTOR OF HAILAKANDI [REFERRED TO]
LAND ACQUISITION OFFICER REVENUE DIVISIONAL OFFICER CHITTOR VS. L KAMALAMMA DEAD [REFERRED TO]
THAKAESIBHAI DEVJIBHAI VS. EXECUTIVE ENGINEER GUJARAT [REFERRED TO]
SUNDER VS. UNION OF INDIA [REFERRED TO]
SIDDAPPA VASAPPA KURI VS. SPECIAL LAND ACQUISITION OFFICER [REFERRED TO]
SPECIAL LAND ACQUISITION OFFICER BTDA BAGALKOT VS. MOHAMMAD HANIF SAHIB [REFERRED TO]
VYRICHERLA NARAYANA GAJAPATIRAJU VS. REVENUE DIVISIONAL OFFICER, VIZAGAPATAM [REFERRED TO]

Cited Judgements :-

CHANDI PRASAD SIKARIA VS. PREMLATA NAHATA [LAWS(CAL)-2005-5-24] [REFERRED TO]

JUDGEMENT

AJOY NATH RAY, J. - (1.)We dispose of by this common judgment and order three appeals from a common judgment and order of the learned Land Acquisition Judge, by which he disposed of three references from the awards of the Collector.
(2.)The acquisition in these cases did not take place under Act I of 1894 butunder the West Bengal Act II of 1948 which is called the West Bengal (Requisition and Acquisition) Act, 1948.
(3.)Hereafter we shall refer to these Acts simply as Act I and Act II.
;

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