SC: For Granting Environmental Clearance, Valid DSR a Mandatory Prerequisite  ||  NCLAT: Under IBC there is No Provision Mandating RP to Share Valuation Report  ||  NCLAT: NCLT/NCLAT Cannot Adjudicate Employment Contract Disputes Under IBC  ||  NCLAT: Can’t Reject App. for Approval of RP Solely on Basis of Withdrawal of Consent by CoC Members  ||  J&K HC: S. 37 of NDPS Act Comes Into Play When Bail of Accused is Being Considered on Merits  ||  Delhi HC: In National Capital, Permission for Felling of More Trees to be Supervised by CEC  ||  Registrar General of P&H HC Warns of Contempt in Case of Recording of Court Proceedings  ||  SC: States to Identify Laws Discriminating Against Persons Affected with Leprosy  ||  SC: Recommendations Made by SC Collegium for Judge Appointments to be Cleared Expeditiously  ||  SC: Where Serviceman Discharged from duty by Authority Onus of Proving Disability Lies on Authority    

Mad. HC: Unauthorized Occupant Can’t Claim Protection U/A 21 if Eviction is Lawful - (27 Nov 2023)

TENANCY

Madras High Court has held that once it is found that the petitioner was unauthorisedly occupying the government property and if the procedure of law is followed, there is no gainsaying that the petitioner would not be entitled to protection under Article 21 of the Constitution of India.

Tags :   MADRAS HIGH COURT  UNAUTHORIZED OCCUPANT  EVICTION

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved