Arati Deb Roy And Ors. Vs Executive Engineer, P.W.D. And Ors.

Tripura High Court 5 Oct 2016 Land Acquisition Appeal No. 72 Of 2013, 7, 17, 18, 19, 20, 21, 22, 23, 24, 25, 28, 29 Of 2014, Cross Objection (Fa) No. 30 Of 2013, 04, 5 Of 2014 (2016) 10 TP CK 0020
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Land Acquisition Appeal No. 72 Of 2013, 7, 17, 18, 19, 20, 21, 22, 23, 24, 25, 28, 29 Of 2014, Cross Objection (Fa) No. 30 Of 2013, 04, 5 Of 2014

Hon'ble Bench

S.C. Das, J

Advocates

K.N. Bhattacharji, R. Debnath, J. Majumder, B. Datta, Kohinoor N Bhattacharji

Final Decision

Dismissed

Acts Referred
  • Land Acquisition Act, 1894 - Section 18

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2016) 10 TP CK 0020
  • Coram: S.C. Das, J
  • Bench: Single Bench
  • Advocates: K.N. Bhattacharji, R. Debnath, J. Majumder, B. Datta, Kohinoor N Bhattacharji
  • Result: Dismissed
Referenced Acts & Sections
  • Land Acquisition Act, 1894 - Section 18
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.