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    

Cal HC: State Can’t Contend Person Forfeited Right to Compensation Due to Delay in Approaching Court - (21 Jul 2023)

LAND ACQUISITION

Calcutta High Court has held that it would be preposterous if the State is permitted to contend that since the land looser was sleeping over his rights and did not approach a legal forum promptly, he forfeits the right to receive compensation for the land acquired by the State.

Tags : CALCUTTA HIGH COURT   COMPENSATION   LAND ACQUISITION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved