State Of West Bengal & Ors. Vs Bivash Chandra Sarkar & Ors.
.... indicate that the Government by its own action voluntarily withdraws from the acquisition; the Government has necessarily to withdraw from the acquisition, in other words, there should be publication of the withdrawal of the notification published under Section 4(1) and the declaration published ...
Calcutta High Court (Appellete Side)
Quazi Atiqur Rahman And 4 Ors. Vs State Of Assam And 6 Ors.
.... ompensation and the possession having been taken over and by virtue of Section 16 of the Act of 1894, whereby the land absolutely vest in the Government free from all encumbrances, can the land so acquired be returned back to the petitioners from whom the land had been acquired. Another issue wh ...
Gauhati High Court
M/S. Vinayak House Building Cooperative Society Ltd Vs State Of Karnataka & Ors
.... of a development authority for the development of city of Bangalore and areas adjacent thereto and for matters connected therewith. The State Government has constituted Bangalore Development Authority to effectuate the purpose of the BDA Act. This authority is a Planning Authority for the city of ...
Supreme Court Of India
Hyderabad Urban Development Authority, Hyderabad Vs Mr.Laxminarayana Goel (died) rep. by his L.Rs. & Ors
.... er provisions contained in part III also would have to be incorporated. Instead of repeating the whole thing again, the effect is sought to be achieved by enacting sub-section (3) in section 48 so as to make almost the whole of Part III applicable to the matters contained in section 48 as far as ...
Andhra Pradesh High Court
Nikhil Ch. Banik Vs The State of Tripura and Others
.... in order to ascertain the quantum of damage sustained by the land owner-petitioner and also to dispose of the representation of the petitioner. Thereafter, hearing the parties, the LA Collector determined compensation for damage of the property of the petitioner amounting to Rs. 3,000/- and the said ...
Tripura High Court
Asadkhan House Building Co-operative Society Vs State of Karnataka and Others
.... eir application is disposed of by the respondents. 2. Pursuant to the judgment passed in W.A. No. 8792/1996, Respondent Nos. 2 to 4 herein have filed an application for de-notification of the land in question. There were other land owners who had also sought for de-notification. Respondent Nos. 2 ...
karnataka high court (dharwad bench)
Smt. J. Shobha Rani Vs Smt. Huchamma
.... of succession certificate to receive fixed deposit held and left by her husband Jayaprakash Narayan in State Bank of Mysore, Mahalakshmi Layout Branch in all aggregating to a sum of Rs. 1,57,000/-. VI In P & SC 10045/1997, first petitioner (defendant herein) had filed an affidavit along with ...
Karnataka High Court
Chandrashekar and Others Vs The State of Karnataka, The Tahasildar and The Deputy Commissioner
.... 61. The said writ petition came to be dismissed on 06.02.1963. Though the appellants herein claim to be ignorant of the said proceedings, the fact situation cannot be denied. That apart, despite contention of the appellants that their predecessors and subsequently the appellants have been in possess ...
Karnataka High Court
DIG BSF Rajouri Vs Bansi Lal and Another
.... ...
Jammu & Kashmir High Court
N. Ponnusamy Vs The Secretary to Government, Tamil Nadu, Adi Dravidar Welfare Department, The District Collector and The Special Tahsildar, Adi Dravidar Welfare
.... the petitioner cannot ask for re-conveyance either in law or in fact. Under the provisions of the amended Act of the year 1997 only Section 48(1) provides for relief to any land owner in case Government withdraws from any such acquisition. Section 48(2) provides that the Collector shall determine th ...
Madras High Court
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