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The Supreme Court constituted a constitution bench headed b Justice Arun Misra to hear important matters involving substantive questions of law. The Bench will also comprise Justices Indira Banerjee, Vineet Saran, MR Shah, and Ravindra Bhat. This Bench is constituted to hear the following cases and wil start hearing the cases from October 15.
Indore Development Authority vs Manoharlal
Pune Municipal Corporation judgment was rendered by a three-judge Bench of Justices Madan Lokur and Kurian Joseph, and the former Chief Justice of India RM Lodha which held that land accquistions held under the 1984 Accquistion Act before the 2013 Act will lapse will accquired land is not posssed by State or upon non payment of compensation to farmers.
In 2018 in the ndore Development Authority vs Manoharlal , a 3Judge Bench overuled the Pune Pune Municipal Corporation judgment statting that a landowner cannot take adavtange of the judgement by refusing compensation , and thereby resulting in lapse.
Since the 2013 Judgement was written by a Bench that had the former Chief Justice of India RM Lodha , issues of bench overuling and legal intereptation of Section 24 of the Land Acquisition Act, 2013 arose. The key issues are
State of Haryana vs Maharana Pratap Charitable Trist
Issue of law also in regard to intrepretation of Section 24 of the Land Acquisition Act, 2013
Rajendra Diwan vs Pradeep Kumar
Question regarding jurisdiction of the Supreme Court inter alia Section 13(2) of the Chhattisgarh Rent Control Act of 2011 which provides for appeals from the Rent Control Tribunal to the Supreme Court.
Sushila Aggarwal vs State (NCT of Delhi)
Issue of law is regarding time period of grant of anticipatory bail.
Mukesh Singh vs State (Narcotics Branch of Delhi)
Question is regarding the validity of a trial under the arcotic Substances and Psychotropic Substances Act where the complainant is also the investigating officer.
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