Unauthorised Construction

Case BriefsSupreme Court

Supreme Court: Holding that Geopmapping is the answer to issue of the illegal constructions, the bench of Deepak Gupta and Aniruddha Bose,

Case BriefsSupreme Court

Supreme Court: In a case where a Municipal Councillor was disqualified under Section 44(1)(e) of the Maharashtra Municipal Council Nagar Panchayat and

Case BriefsHigh Courts

Madras High Court: A Bench of S.M. Subramaniam, J. while addressing a writ petition stated that “If a deity in a temple