Madras HC: Police Superintendent not Liable For IO’s Delay In Filing Chargesheet or Closure Report  ||  Supreme Court: Provident Fund Dues Have Priority over a Bank’s Claim under the SARFAESI Act  ||  SC Holds Landowners Who Accept Compensation Settlements Cannot Later Seek Statutory Benefits  ||  Supreme Court: Endless Investigations and Long Delays in Chargesheets Can Justify Quashing  ||  Delhi HC: Arbitrator Controls Evidence and Appellate Courts Cannot Reassess Facts  ||  Delhi HC: ED Can Search Anyone Holding Crime Proceeds, not Just Those Named in Complaint  ||  Delhi HC: ED Can Search Anyone Holding Crime Proceeds, not Just Those Named in Complaint  ||  Delhi HC: Economic Offender Cannot Seek Travel Abroad For Medical Treatment When Available In India  ||  SC: Governors and President Have No Fixed Timeline To Assent To Bills; “Deemed Assent” is Invalid  ||  SC: Assigning a Decree For Specific Performance of a Sale Agreement Does Not Require Registration    

SC: Beneficiary Can’t Transfer Land Acquired By Govt. to Original Owner Through Private Agreement - (21 Mar 2025)

LAND ACQUISITION

Supreme Court has observed that if the Government acquires land through its sovereign power of eminent domain then the beneficiary cannot transfer the land to the original owner through private agreements.

Tags : SUPREME COURT   ORIGINAL OWNER   PRIVATE AGREEMENT  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved