Barangore Jute Factory case, land acquisition
0  22 Nov, 2005
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Competent Authority Vs. Barangore Jute Factory and Ors.

  Supreme Court Of India Civil Appeal /7015/2005
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Case Background

The case originated from the Central Government's notification for land acquisition under the National Highways Act, 1956, issued in June 1998. The affected landowners challenged the notification's validity in the ...

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