CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

Supreme Court: Rs. 25 Lakh Compensation for Illegal Kochi Flat Owners for Now - (27 Sep 2019)

CIVIL

Supreme Court has noted that the owners of 343 flats in four illegally constructed high-end buildings in Kochi that have been scheduled for demolition must be paid ad hoc compensation of Rs. 25 lakh within 4 weeks. The Court said the demolition had to be completed within 138 days, in accordance with the schedule provided by the State. Further the Court also ordered State Government to pay the compensation and recover the cost from the builder.

Tags : SUPREME COURT   KOCHI FLAT OWNERS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved