allahabad high court
Case BriefsHigh Courts

Allahabad High Court said that as the compensation has already been assessed by the authorities to the tune of Rs. 1,33,05,600/-, thus no question arises for interfering for awarding higher compensation

Case BriefsHigh Courts

Uttaranchal High Court: The Bench of Ramesh Ranganathan, C.J. and N.S. Dhanik, J. dismissed a writ petition seeking changes in road alignment