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AIROnline 1995 SC 156 ::1995 (5) SCC 583
Supreme Court Of India
Hon'ble Judge(s): K. Ramaswamy, B. L. Hansaria , JJ

Constitution of India , Art.226— Land Acquisition Act (1 of 1894) , S.4(1)— Laches - Land Acquisition - Notification challenged after lapse of 7 years of its publication - Writ petition not maintainable on ground of laches (Para 4)

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