Collector Archives

Bom HC | Can Government take any land into their possession without declaring same to be ‘private forest’ under Maharashtra Private Forest (Acquisition) Act, 1975? HC discusses

Bombay High Court: Anil S. Kilor, J., held that to declare land as private forest under Maharashtra Private Forest (Acquisition) Act, 1975, it

Case Briefs High Courts

Ker HC | Land categorized by LAO can’t be included in another category by Reference Court to re-determine compensation

Kerala High Court: P.B. Suresh Kumar, J. while allowing a land acquisition appeal, set aside the impugned award and restored the Collector’s

Case Briefs High Courts

Collector erred in not considering the object of the BPL scheme for aaganwadi candidates, order reducing marks of petitioner set aside

Madhya Pradesh High Court: A Single Judge Bench comprising of Sanjay Dwivedi, J., addressed the issue whether the required qualification available with