AIR 1997 SUPREME COURT 2703 ::1997 AIR SCW 2673 ::(1997) 3 CivLJ 693 ::1997 (5) SCC 432 ::(1998) 1 RecCivR 651 ::(1997) 4 Scale 295 ::(1997) 2 LACC 391 ::(1997) 3 CurCC 43 ::(1997) 3 APLJ 44 ::(1997) 2 CTC 177 (SC) ::(1997) 4 ICC 92 ::(1997) 2 Mad LJ 79 ::(1997) 2 Ker LT 217 ::(1997) 3 Pun LR 879 ::(1997) 2 LandLR 420 ::(1997) 6 Supreme 54 ::(1997) 6 JT 22 (SC)

Supreme Court Of India

(From : AIR 1992 Kerala 86)

Hon'ble Judge(s): K. Ramaswamy, D. P. Wadhwa , JJ

Land Acquisition Act (1 of 1894) , S.16— Assignment of acquired land - Land @page-SC2704acquired for public purpose - Land remaining unutilised after achieving public purpose - Should be put to public auction instead of disposal by way of sale to erstwhile owner. If the land is acquired for a public purpose, after the public purpose was achieved, the rest of the land could be used for any other public purpose. In case there is no other public purpose for which the land is needed, then instead of disposal by way of sale to the erstwhile owner, the land should be put to public auction and the amount fetched in the public auction can be better utilised for the public purpose envisaged in the Directive Principles of the Constitution.(Para 4)