Allahabad HC Explains: Does Conversion Automatically Strip a Person of Scheduled Tribe Status?  ||  Delhi HC Rejects Vimal Elaichi Plea against FDA Notice to Shah Rukh Khan, Ajay Devgn, Tiger Shroff  ||  Calcutta HC Upholds Jail Term for Owner Over Unauthorised Construction under Roof-Repair Permit  ||  P&H HC: 'Judges Must Have Spine to Do Justice'; 76-Year-Old PMLA Accused Gets Bail on Ill-Health  ||  Punjab & Haryana HC: Bail Granted to Two More UGC NET Paper Leak Accused, Including Kingpin  ||  Kerala HC: Police Cover for Big TV Journalist Threatened over Muslim Scholar's Remarks  ||  SC: Electricity Dues over 2 Years Recoverable only if Shown Continuously as Outstanding  ||  Allahabad HC Criticises UP Govt for Using Goondas Act as a ‘Tool of Oppression’  ||  Gujarat HC: Complaint Made in Good Faith does not Amount to Defamation  ||  Allahabad HC: Bar Association Membership Disputes Are Private, Outside Writ Jurisdiction    

Jammu and Kashmir High Court Stops All Constructions at Gulmarg - (02 Jul 2019)

CIVIL

Jammu and Kashmir High Court has stopped all constructional activities in ski resort of Gulmarg. The Court while hearing a Public Interest Litigation seeking to preserve environs of Gulmarg, directed the Building Operations Controlling Authority of Gulmarg and Gulmarg Development Authority to grant permission for constructional activity only after seeing to it that necessary documents have been furnished by the applicants.

Tags : JAMMU AND KASHMIR HIGH COURT   GULMARG  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved