REGENT COMPUTRONICS PVT. LTD.

NATIONAL THERMAL POWER CORPORATION LTD. Appellant

V/S

MAHESH DUTTA Respondents

Referred Judgements :-

GUNWANT KAUR VS. MUNICIPAL COMMITTEE BHATINDA [REFERRED TO]
LT GOVERNOR OF HIMACHAL PRADESH VS. AVINASH SHARMA [REFERRED TO]
BABUBHAI MULJIBHAI PATEL VS. NANDLAL KHODTDAS BAROT [REFERRED TO]
INDIAN ALUMINIUM COMPANY LIMITED VS. KERALA STATE ELECTRICITY BOARD [REFERRED TO]
SATENDRA PRASAD JAIN VS. STATE OF UTTAR PRADESH [REFERRED TO]
SENJEEVANAGAR MEDICAL AND HEALTH EMPLOYEES COOPERATIVE HOUSING SOCIETY VS. MOHAMMAD ABDULWAHAB [REFERRED TO]
TAMIL NADU HOUSING BOARD VS. A VISWAM [REFERRED TO]
PRATAP CHANDA SHEO NARAIN VS. STATE OF RAJASTHAN [REFERRED TO]
NORTHERN INDIAN GLASS INDUSTRIES VS. JASWANT SINGH [REFERRED TO]
BANGALORE DEVELOPMENT AUTHORITY VS. R HANUMAIAH [REFERRED TO]
TAMIL NADU HOUSING BOARD VS. KEERAVANI AMMAL [REFERRED TO]

JUDGEMENT

(1.) As all the cases involve similar questions of fact and law, they were taken up for hearing together and are being disposed of by this common judgment.

(2.) We may, however notice the fact of the matter involved in Civil Appeal Nos.6228-6229 of 2002.

(3.) Pursuant or in furtherance of the said request, a Notification was issued in terms of Section 4 of the Land Acquisition Act, 1894 (for short 'the Act') notifying the intention of State to acquire 105 Bighas 2 Biswas and 16 Biswanis (equivalent to 65.7125 acres) of lands situated at the aforementioned village. It was published in the Official Gazette on 8th September, 1984

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NATIONAL THERMAL POWER POWER CORPORATION LTD Vs. MAHESH DUTTA

Referred Judgements :-

JUDGEMENT

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