Kerala HC: Persons With Down Syndrome Get Protection and Guardianship under National Trust Act, 1999  ||  J&K&L HC: Contractual Staff Cannot Claim Payment Beyond Contract Period Without Proving Work  ||  J&K&L HC: Revisional Powers U/S 15 Must be Exercised in Reasonable Time, Not After 20-Year Delay  ||  MP High Court: Revoking Building Permission Without Fraud Proof Violates Right to Property  ||  Madras HC: Centre’s Consent For Remission is Needed only When Sentence under Central Act is Ongoing  ||  Delhi HC: Private School Employees Entitled to Child Care Leave Equivalent to Government Employees  ||  Supreme Court Has Released Draft Regulations on AI Use in the Judiciary and Invited Public Feedback  ||  Supreme Court: MMDR Act Royalty Hikes Prevail over Contractual Terms  ||  Delhi HC: Daughter-In-Law Has No Independent Right in Mother-In-Law’s Self-Acquired House  ||  SC: Prolonged Separation Can Constitute Cruelty and Desertion    

Raj. HC: Can’t Use Land Recorded As “For Mining Purposes” for Agricultural Purpose - (07 Jan 2025)

MINES AND MINERALS

Rajasthan High Court has held that when the nature of land has been recorded as “for mining purposes” in the revenue records, the same cannot be used for agricultural purposes.

Tags : RAJASTHAN HIGH COURT   MINING PURPOSES   AGRICULTURAL PURPOSE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved