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Maninderjit Singh Bitta v. Union Of India

Maninderjit Singh Bitta v. Union Of India

(Supreme Court Of India)

Writ Petition (Civil) No. 248/2002 (for prel.hearing) | 23-08-2002

1. UPON hearing counsel the Court made the following

2. Heard the learned counsel for the parties. In our view, in view of the affidavit filed on behalf of the Union of India no further action is required to be taken in this matter. Hence, this writ petition is dismissed.

3. The writ petition is dismissed.

Advocate List

  • Mr.Nikhil Nayyar, Mr.A.Sharan, Mr.Amit Kumar, Mr.Amit Anand Tiwari, Mr.Samir Ui Khan, Mr.K.L. Taneja, Advocates., for the Petitioners; Mr.S.Wasim A.Qadri, Mrs Anil Katiyar, Mr.Sanjay R. Hegde, Advocates., for the Respondents

Bench
  • HON'BLE JUSTICEMR. M.B. SHAH
  • HON'BLE JUSTICEMR. D.M. DHARMADHIKARI
Eq Citations
  • 2002 (6) SCALE 162
  • 2011 (2) RAJ 437
  • (2002) 3 UPLBEC 2800
  • LQ/SC/2002/853
Head Note

Land Acquisition Act, 1894 — S. 23 — Compensation — Enhancement of — Affidavit filed by Union of India stating that no further action was required to be taken in matter — Writ petition dismissed