High Courts03 Jan 2023Disposed Of

Parmar Vasantben Kiritsinh Vs Union Of India

Gujarat High Court · (2023) 01 GUJ CK 0006

Constitution Of India, 1950 — Article 226, 243Q(2)National Highways Act, 1956, — Section 3A, 3D, 3G(5)Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 26(1), 30(1), 30(3)