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“Legitimate expectation is considered to be a part of the principles of natural justice. This doctrine will be applicable, if by reasons of existing state of affairs, a party is given to understand that the other party shall not take away the benefit without complying with the principles of natural justice.”
Supreme Court reiterated that there is no right vested over an application made which is pending seeking lease of a Government land or over the minerals beneath the soil in any type of land over which the Government has a vested right and regulatory control.
“When a legitimate expectation of a specific outcome is created by a public authority, the said public authority is required to take into account such expectation created by it when making a decision that affects the interests of the individual or group” –Justice Krishna Murari
The Agniveer Scheme will increase the ‘leader to led ratio from 1.1 to 1.28; a ratio that would aspire confidence and would ease the pressure of the forces on the ground.
The petitioner cannot take advantage of, or refuge under, the error that has crept into the Admission Form available on the website. Such a mistake on the part of the respondent-university would not clothe the petitioner with any legal right.
The clauses in the Information Memorandum are based on the Master Circular which is issued by the Reserve Bank under its statutory powers. Information Memorandum and its clauses refer to Master Circular. The said Information Brochure has a statutory flavour. In that event, the agreement would have a statutory base and such an agreement can certainly be enforceable.
by Murali Karnam† and Trijeeb Nanda††
The factum of the recommendation and its acceptance was kept a secret from public and students at large, until the fag end and on the very date the results were declared, it was disclosed to the students. This clearly shows the arbitrariness and lapse on the part of the Board to keep the students in the dark about the weightage formula adopted for preparation of final result.
Delhi High Court: Expressing that a state of indecision could not have given rise to a legitimate expectation, Yashwant Varma, J., held
Supreme Court: The bench of Ajay Rastogi and Abhay S. Oka, JJ has held that an amendment having retrospective operation which has
Supreme Court: In a case where a Project Proponent had adhered to the applicable legal framework for Environmental Clearance (EC) during the
Madras High Court: V. Bhavani Subbaroyan, J., while addressing a very significant issue with respect to a divorce being sought, expressed that:
Supreme Court of the Democratic Socialist Republic of Sri Lanka: A Full Judge Bench of Sisira. J. de Abrew, Murdu Fernando and
“Deliberative democracy accentuates the right of participation in deliberation, in decision-making, and in contestation of public decision-making.”
What purpose will a public interest proceeding serve if the fulfilment of one notion of public interest leads to a clear subjugation of another legitimate action of the State taken in public interest concerning project of national importance touching upon democratic polity.
Supreme Court: In the case where the Jharkhand Government had failed to give effect to the Industrial Policy and subsequent Notification that
“State must discard the colonial notion that it is a sovereign handing out doles at its will.”
Supreme Court: “The legitimate expectation is not a wish or a desire or a hope, therefore, it cannot be claimed or demanded