Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

Hyderabad HC Put Stay on GO 45 over Land Acquisition - (26 Sep 2016)

Hyderabad HC has stayed operation of GO Ms No. 45 issued by Telangana Government to acquire land through private negotiations for allotting same to certain industrial blocs like Green Pharmacity in Ranga Reddy district, NIMZ in Medak, and Solar projects in Mahabubnagar district.

Tags : HYDERABAD HC   GO 45   TELANGANA GOVERNMENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved