non-agricultural land Archives

Connection with agricultural land a must for homestead land & waterbodies to come within the purview of the WB Restoration of Alienated Land Act, 1973

Homestead land when included within the meaning of the term “land” in 1973 Act means homestead of an agriculturist and not any and every structure on non-agricultural land.

Case Briefs High Courts

Agricultural land cannot be declared as non-agricultural just because the plot was found vacant: Allahabad HC

Allahabad High Court: A Single Judge Bench comprising of Siddhartha Varma, J., allowed a writ petition which was in respect to Section

Case Briefs High Courts

No right to pre-emption for co-sharers under Bihar Land Reforms Act if the land is non-agricultural

Patna High Court: A Division Bench set aside an order by a Single Judge of the same Court which allowed pre-emptive rights