Bom HC: Summons Served through Mobiles are Valid under Sec 70(3) BNSS || Delhi HC: Failed Relationship Cannot Be Criminalized as Rape || SC: In Cases of Mutual Suicide Pact Surviving Partner Liable for Abetment || SC: Section 27 Disclosure Outside Custody Inadmissible Evidence || SC: Section 27 Disclosure Outside Custody Inadmissible Evidence || SC: Lenient Sentence for Brutal Attack Set Aside || SC: Criminal History Crucial in Bail Decisions || SC: Casual Workers Can't be Denied Regularisation if Similar Daily Wagers were Regularised || Supreme Court: Illegal Change of Land Use under Punjab Act Cannot be Legalised Later || Allahabad High Court: Magistrate Must Consider Closure Report Even After Taking Cognizance

Delhi High Court: Right to Heritage And Culture to Be Harmonised With Right to Health And Breathe - (09 Feb 2024)

ENVIRONMENT

Delhi HC while hearing a plea to halt alleged demolition in Mehrauli and Sanjay Van, has observed that right to health and breathe and the right to heritage and culture have to be harmonised. Efforts must be made to ensure that no illegal and unauthorised construction is carried out on public land.

Tags : DELHI HIGH COURT RIGHT TO HEALTH AND BREATHE UNAUTHORISED CONSTRUCTION PUBLIC LAND

Share :