SC: CIRP Need Not Be Set Aside Solely for Fraudulent Filing of Section 9 Plea  ||  Supreme Court: Compromise Decree Passed Without Impleading Necessary Party is Void  ||  SC: Cheque Dishonour Notice Valid if Sent to Drawer’s Address and Received by Family  ||  J&K&L HC: Minority During Attestation Cannot Justify Decades-Long Delay in Challenging Mutation  ||  Bombay HC: WhatsApp Circulation of Objectionable Photos Can Attract SC/ST Act  ||  J&K&L HC: Cardiac Arrest From Stress of Long-Distance Driving is Compensable  ||  Delhi HC: Accused Cannot Delay Trial and Then Rely on Delay to Seek Bail  ||  Calcutta HC: Insurer Must Compensate Child’s Accidental Death Despite Driver’s Fake Licence  ||  Bombay HC Tells X to Take Down Defamatory Post Targeting Serum Institute, CEO Adar Poonawalla  ||  Delhi High Court Restores Arbitral Award in DMRC’s Favour Passed by Employee-Arbitrator    

Calcutta HC: Land Acquisition For Industrial Park is Public Purpose; Leasing to Industry is Valid - (11 Feb 2026)

LAND ACQUISITION

Calcutta HC held that land acquired for “employment generation and socio-economic development” for an industrial park constitutes a valid public purpose under the Land Acquisition Act, 1894, and cannot be challenged as private acquisition merely because it is later leased to an industrial unit.

Tags : LAND ACQUISITION   INDUSTRIAL PARK   INDUSTRY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved