Delhi High Court expresses concern over conversion of public places of worship into residence by Priests and Imams
The Delhi High Court took note of the fact that Article 25 of the Constitution of India does not bestow such a right.
place of worship
[Right to Way] Delhi High Court permits demolition of parts of Mandir and Masjid to make the pedestrian pathway uniform
The Delhi High Court held that places of worship could not encroach on public land and therefore, permitted demolition of parts of Mandir and Masjid to make pedestrian pathway uniform.
Land belonging to religious bodies not exempted from acquisition for public welfare works
Allahabad High Court: While deciding a matter concerning acquisition of land of church by government the Divisional Bench of V.K. Shukla and Mahesh