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SC: Restriction on Use of Land Can’t be Kept Open-Ended for Indefinite Period - (27 Feb 2025)

LAND ACQUISITION

SC has observed that while reserving land for any purpose, the landowner cannot be deprived of the use of the land for years together. Once an embargo has been put on a landowner not to use the land in a particular manner, the said restriction cannot be kept open-ended for indefinite period.

Tags : SUPREME COURT   INDEFINITE PERIOD   LANDOWNER  

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