December 19, 2024 12:29 pm

Forest Land—Unauthorized Construction—Construction was allowed on forest land (Aravalli Hills near Faridabad, Haryana) unauthorizedly by town planning authorities in blatant violation of notification declaring the area as Forest Land—State directed to demolish all the constructions—Developer to pay the investors the invested amount with interest and cost of construction thereon Punjab Land Preservation Act, 1900–Unauthorized Construction-Construction was allowed on forest land (Aravalli Hills near Faridabad, Haryana) unauthorizedly by competent authorities and construction was raised in blatant violation of notification dated 10th August 1992 and subsequent order of court prohibiting any kind of construction—Area was declared forest land since 1980 much before said notification—In fact, building plans and sanction plans were approved by concerned authorities—It has caused great irreversible damage to environment and ecology of the area—Badkal lake has dried up and there is water scarcity in the areas—Following directions issued regarding constructions and land sold after date of notification as follows: (i) Developer would refund full amount to land purchaser along with 18% interest p.a. payable entirely by developer; (ii) State of Haryana to demolish all the illegal and unauthorized constructions before 31st December 2018; (iii) Developer and Town Planning Department to bear equally the cost of constructions which are ordered to be demolished—Amount quantified at Rs. 50 lakhs to be paid by 31th Dec 2018; (iv) If anyone who’s construction is demolished and is not satisfied with amount of Rs. 50 lakhs they can claim more by way of civil suit; (v) According to developer they have invested Rs. 50 crores in developing a housing complex—Developer directed to deposit 10% of said amount for rehabilitation of damaged area—Haryana Development & Regulation of Urban Areas Act, 1975, S.23.

Bysclaw

Nov 8, 2018

This content is restricted to site members. If you are an existing user, please log in. New users may register below.

By sclaw

Related Post

Constitution Service

Classification of Military casualties and the eligibility for Liberalised Family Pension — Battle Casualty —Illness Caused by Extreme Climatic Conditions as Battle Casualty — The Court establishes that a soldier’s death due to illness resulting from extreme climatic conditions while on duty near a sensitive border area (such as the Line of Control) can be categorized as a ‘Battle Casualty’ — This expands the interpretation of what constitutes a battle casualty under military regulations. – Liberalised Family Pension (LFP) — Application of Category E (f) — The judgment clarifies that deaths occurring in war-like situations, including those near international borders or lines of control due to environmental stresses, fall under clause (f) of category E of the relevant military order — This broadens the scope of eligibility for LFP under such circumstances.

Dec 8, 2024 sclaw

Temple Bye Laws — Oachira Parabrahma Temple — Ancient structure without a building or deity, governed by Bye-laws with three-tier elected committees — Appellants, elected Secretary and President, challenged two High Court orders (2020 and 2023) that removed their committee and appointed an unelected one under an Administrative Head, citing violations of the temple’s Bye-laws and customs —Legality of appointing an unelected committee and removing the elected one contrary to the temple’s Bye-laws — Petitioner argues that the High Court overstepped its jurisdiction and violated the temple’s governance structure by appointing an unelected committee and removing the elected one without proper legal basis — The High Court’s actions were necessary for the efficient administration of the temple until a scheme could be framed and new elections held — The Supreme Court modified the High Court orders, appointing a new retired Judge as Administrative Head to conduct fair elections within four months, while directing all parties to cooperate — The Court emphasized the need to preserve temple properties and governance as per established customs and laws — The Supreme Court struck down the High Court’s order appointing an unelected committee, appointed a new Administrative Head to conduct elections, and directed all parties to cooperate, emphasizing the importance of adhering to the temple’s established governance structure and Bye-laws.

Dec 8, 2024 sclaw

Constitution of India, 1950 — Article 21 — Right to Fair Investigation — The Court emphasizes that the petitioner has a fundamental right to a fair investigation and trial, which is inherently linked to the right to life and personal liberty under Article 21 of the Constitution of India. – Transfer of Investigation to Independent Agencies — The Court clarifies that while no party has an absolute right to choose the investigating agency, transfer of an investigation to an independent agency like the CBI or SIT can be ordered in exceptional circumstances — Such transfers are justified when there are serious allegations against high-profile officials, political interference is suspected, or the integrity of the investigation is in doubt.

Dec 8, 2024 sclaw

Categories

Archives

You missed

Constitution Service

Classification of Military casualties and the eligibility for Liberalised Family Pension — Battle Casualty —Illness Caused by Extreme Climatic Conditions as Battle Casualty — The Court establishes that a soldier’s death due to illness resulting from extreme climatic conditions while on duty near a sensitive border area (such as the Line of Control) can be categorized as a ‘Battle Casualty’ — This expands the interpretation of what constitutes a battle casualty under military regulations. – Liberalised Family Pension (LFP) — Application of Category E (f) — The judgment clarifies that deaths occurring in war-like situations, including those near international borders or lines of control due to environmental stresses, fall under clause (f) of category E of the relevant military order — This broadens the scope of eligibility for LFP under such circumstances.

Dec 8, 2024 sclaw

Temple Bye Laws — Oachira Parabrahma Temple — Ancient structure without a building or deity, governed by Bye-laws with three-tier elected committees — Appellants, elected Secretary and President, challenged two High Court orders (2020 and 2023) that removed their committee and appointed an unelected one under an Administrative Head, citing violations of the temple’s Bye-laws and customs —Legality of appointing an unelected committee and removing the elected one contrary to the temple’s Bye-laws — Petitioner argues that the High Court overstepped its jurisdiction and violated the temple’s governance structure by appointing an unelected committee and removing the elected one without proper legal basis — The High Court’s actions were necessary for the efficient administration of the temple until a scheme could be framed and new elections held — The Supreme Court modified the High Court orders, appointing a new retired Judge as Administrative Head to conduct fair elections within four months, while directing all parties to cooperate — The Court emphasized the need to preserve temple properties and governance as per established customs and laws — The Supreme Court struck down the High Court’s order appointing an unelected committee, appointed a new Administrative Head to conduct elections, and directed all parties to cooperate, emphasizing the importance of adhering to the temple’s established governance structure and Bye-laws.

Dec 8, 2024 sclaw

Evidence Act, 1872 — Section 27 — Penal Code, 1860 (IPC) — Sections 384, 364, 302 and 201 — Murder — Circumstantial Evidence — The Supreme Court acquitted the appellant of murder charges as the prosecution failed to prove the crucial link of the accused’s disclosure leading to the discovery of skeletal remains under Section 27 and the DNA evidence was also found to be inconclusive due to lack of proper collection of samples. – Proof of Disclosure Statements under Section 27 — Voluntariness and Uninfluenced Nature — The Court reiterates that the information provided by an accused under Section 27 must be voluntary and uninfluenced by threat, duress, or coercion.

Dec 8, 2024 sclaw

Arms Act, 1959 — Sections 25, 54 and 59 — Buttondar knife — Specific Intent Required — The court clarifies that mere possession of a knife covered by a notification like the DAD Notification is not sufficient to constitute an offense under the Arms Act — There must be specific intent to use it for the prohibited purposes such as “manufacture, sale, or possession for sale or test.” – The prosecution must clearly allege and prove the intent of the accused to use the weapon for the specified prohibited purposes — Absence of such allegation in the charge-sheet renders the proceedings defective.

Dec 8, 2024 sclaw