OFFSHORE HOLDINGS (P) LTD. v. BANGALORE DEVELOPMENT AUTHORITY & ORS.
What is OFFSHORE HOLDINGS (P) LTD. v. BANGALORE DEVELOPMENT AUTHORITY & ORS. authority for?
Acquisitions under the Bangalore Development Authority Act, 1976 are distinct from the Land Acquisition Act, 1894, making Section 24(2) of the 2013 Act inapplicable to BDA Act acquisitions. A land acquisition does not lapse under the BDA Act even if the development scheme under Section 27 lapses, provided the land has already vested in the State Government under Section 16 of the Land Acquisition Act, 1894.
judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2024.
Also referred to as
Offshore Holdings (P) Ltd. v. Bangalore Development Authority · BDA Act · Land Acquisition Act 1894 · Right to Fair Compensation Act 2013 · Section 24(2) of 2013 Act · Section 27 BDA Act · Section 16 Land Acquisition Act · lapsing of land acquisition · scheme lapsing · land vesting · acquisition under BDA Act
