Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Supreme Court Explains Payment of Solatium, Interest Must for Land Taken to Build Highways - (23 Sep 2019)

CONSTITUTION

Supreme Court has ruled that landowners must be given solatium and interest apart from compensation awarded to them, when their land is acquired for construction of highways. The Court ruled that Section 3J of the National Highways Act, 1956 was violative of Article 14 of the Constitution of India. The section says that no provision of the Land Acquisition Act, 1894, shall apply to an acquisition under the National Highways Act.

Tags : SUPREME COURT   HIGHWAYS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved