Public Nuisance
‘Eateries and shops not to encroach upon the public space or place their counters on the road’; Delhi High Court directs Municipal Corporation of Delhi to conduct monthly inspections
The Delhi High Court directed that all the eateries and shops which were operating on the road should abide by the norms which were fixed by the Municipal Corporation of Delhi and should ensure that public roads and footpaths were not occupied.
J&K and Ladakh HC | Divisional Commissioner not empowered to issue orders under S. 144 of CrPC; HC sets aside order declaring Unit dealing with Plastic Scrap a public nuisance
Jammu & Kashmir and Ladakh High Court: Sanjeev Kumar, J., held that the Divisional Commissioner, Kashmir, or the Deputy Director (E&S), is
Object of Section 133 of CrPC is to protect public from public nuisance; should not be used to settle private disputes: J&K HC
Jammu and Kashmir High Court: A Single Judge Bench of Sanjay Kumar Gupta J., allowed the petition filed under Section 435 read