right to shelter

Case BriefsSupreme Court

“Displaced persons cannot occupy government accommodation.”

Case BriefsHigh Courts

Allahabad High Court: Surya Prakash Kesarwani, J. dismissed the present “PIL” while imposing an exemplary cost on the petitioner for abusing the

Case BriefsSupreme Court

Supreme Court: In the writ petition concerning the right to shelter of homeless persons in urban areas, the 3-judge bench of T.S.