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Allahabad HC: Court-Directed Award Cannot be Challenged for Not Computing Market Value - (12 Aug 2026)

LAND ACQUISITION

Allahabad High Court held that an award under the Land Acquisition Act, 1894, framed pursuant to a judicial direction following the Supreme Court’s decision in Delhi Airtech Services, cannot be challenged for computing market value otherwise than as of January 1, 2014.

Tags : AWARD; MARKET VALUE; LAND ACQUISITION ACT  

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