LAWS(KER)-2021-10-153

SALINI Vs. UNION OF INDIA

Decided On October 13, 2021
SALINI Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Often than not, compulsory land acquisition leave a trail of throes, pangs and agony to many land owners.

(2.) This is why, as commonly seen in Courts: come Land Acquisition, comes litigation.

(3.) Acquisition for developmental purposes has been, historically, a contentious issue, not only in India, but all over the world.