Land Acquisition| Provisions of 2013 LA Act not applicable for the acquisitions made under the BDA Act
Supreme Court: The bench of SA Nazeer* and Sanjiv Khanna, JJ has clarified the position of law on applicability of the provisions
Acquisition Proceedings
Pat HC | Claim for initiation of fresh acquisition proceedings not maintainable where grievance raised after 30 years of land acquisition
Patna High Court: Chakradhari Sharan, J. dismissed an application seeking initiation of fresh acquisition proceeding under Section 11 of the Right to
Acquisition proceedings deemed to have lapsed under Right to Fair Compensation Act, 2013 on non-payment of compensation
Delhi High Court: A Division Bench comprising of G.S. Sistani and Sangita Dhingra Sehgal, JJ. allowed a writ petition filed for seeking