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    

Kerala HC: Competent Authority for Land Acquisition Should Take Into Account All Germane Inputs - (20 Oct 2021)

LAND ACQUISITION

Kerala High Court has observed that the competent authority for land acquisition under the National Highway Act, 1956 should take into account all the germane inputs, including the classification of land in revenue records, while determining the market value of land available on the date of issue of acquisition notification.

Tags : KERALA HIGH COURT   COMPETENT AUTHORITY FOR LAND ACQUISITION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved