SC: Confirmation of an Auction Sale Does Not Bar Judicial Scrutiny of Reserve Price Valuation  ||  Supreme Court Sets Aside Conviction of Four Men in a 1998 Gang Rape Case  ||  Supreme Court: Privy Purse Privileges of Princely Rulers are Not Enforceable Legal Rights  ||  Delhi HC: Repeated Court Summons May Distress and Re-Traumatize Child Sexual Assault Victims  ||  Jammu and Kashmir High Court: Labeling Someone as a Terrorist Associate Amounts to Defamation  ||  Delhi HC: Setting Aside or Altering a Judge’s Order by a Higher Court Doesn’t Affect Their Integrity  ||  Delhi High Court: Accused Cannot be Faulted For Smart Replies; Interrogator Must be Sharper  ||  Supreme Court: Belated Jurisdictional Challenge Impermissible After Participation in Arbitration  ||  Supreme Court: Failure to Prove Specific Overt Acts of Each Unlawful Assembly Member Not Fatal  ||  Supreme Court: Parental Salary Alone Cannot Determine OBC Creamy Layer Status    

SC: Once Compensation is Determined, it is Payble Even in Absence of Any Representation or Request - (16 Sep 2024)

LAND ACQUISITION

SC has held that when relief in nature of compensation is sought, once compensation is determined, the same is payable even in absence of any representation/request. In fact, a duty is cast on State to pay compensation to land losers as otherwise there would be a breach of A. 300-A of Constitution.

Tags : SUPREME COURT   COMPENSATION   REPRESENTATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved