Union Of India Vs Subhash Chandra Roy And Anr.

Case No: Land Acquisition Appeal No. 27 Of 2013

Date of Decision: July 5, 2017

Acts Referred: Land Acquisition Act, 1894 — Section 4, 9, 18, 23(1A), 23(2), 54

Hon'ble Judges: S. Talapatra, J

Bench: Single Bench

Advocate: B. Majumder, R. Paul, P. Gautam

Final Decision: Allowed