Supreme Court upholds Madras HC order directing demolition of illegally constructed Mosque and Madrasa in Koyambedu
In 2023, Madras High Court had held that the mosque was illegally constructed without any building sanction plan.
In 2023, Madras High Court had held that the mosque was illegally constructed without any building sanction plan.
Allahabad High Court said that it is of no doubt that the petitioners have not been able to demonstrate any prima-facie title in their favor, but have successfully established their possession, even if the said possession is an illegal possession.
“A contempt case is initiated against the Municipal Commissioner, the Additional Municipal Commissioner, the Executive Officer and the Executive Engineer of the Patna Municipal Corporation; and against the Project Director of the Patna Smart City.”
An incident of violence erupted in Nuh on 31-07-2023 during a religious procession conducted by Vishwa Hindu Parishad and Bajrang Dal, which took on a communal colour, spreading across other parts of Haryana.
Delhi High Court directed that the PWD is free to carry out the demolition and remove the unauthorized construction after 20-05-2023.
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.
The Gauhati High Court had taken suo motu cognizance of the allegation that house belonging to one of the citizens of Nagaon, was bulldozed by an order dated 13-12-2022
The Delhi High Court had dismissed a petition against the removal of ‘unauthorized encroachers’ from the Mehrauli Archaeological Park area while recording that religious structures as well as graveyards will not be demolished in the process.
Supreme Court: After listing the Jahangirpuri demolition drive case for hearing on Thursday i.e. 21.04.2022, the 3-judge bench of NV Ramana, CJ
Patna High Court: A Special 5-Judges Bench comprising of Ashwani Kumar Singh, Vikash Jain, Ahsanuddin Amanullah, Rajendra Kumar Mishra and Chakradhari Sharan
In an unfortunate incident that took place last night, six NUJS students were groped and brutally assaulted by a mob of goons
Bombay High Court: Observing that construction of illegal shrines on pathways and streets was in no way an integral part of any
Bombay High Court: In the much awaited Adarsh Society judgment a special Bench of RV More and RG Ketkar, JJ., relying upon