Bangalore International Airport Area Planning Authority Vs Birla Super Bulk Terminal (Now A Unit Of Ultra Tech Cement Ltd.) And Ors
.... een notified by the State Government under sub-section (3) of Section 1. Section 47 is the non-obstante clause of KIAD Act which reads as under:- “Section 47 – Effect of provisions inconsistent with other laws – The provisions of this Act shall have effect notwithstanding anything inc ...
Supreme Court Of India
Special Land Acquisition Officer, Karnataka Industrial Areas Development Board and Karnataka Industrial Areas Development Board Vs State of Karnataka and Others <BR> S.B.G. Software Pvt. Ltd.
.... is case, since the entire issue there was with regard to the power of acquisition under the Lund Acquisition Act and with regard to the change of land use after acquisition, in respect of the land situate in greenbelt and the possibility of diversion of such land. 15. However in the case of N. So ...
Karnataka High Court
Karnataka Industrial Areas Development Board Vs Sri. C. Kenchappa and Others
.... opment process and cannot be considered in isolation from it. 24. The 1992 Rio Declaration on Environment and Development refers at many points to environmental needs, environmental protection, environmental degradation and so, but nowhere identifies what these include. Interestingly it eschews t ...
Supreme Court of India
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