Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Supreme Court Directs Maradu Demolition to Continue but will Hear Review Plea - (25 Nov 2019)

PROPERTY

Supreme Court has directed the Kerala Government to comply with its 27 September order to demolish the waterfront apartments at Maradu in Kerala’s Ernakulam district within 138 days, while also agreeing to hear the review petitions of flat owners seeking relief. The Court had ruled that the apartments housing 350 families were built in violation of the coastal regulation zone norms and therefore, should be brought down.

Tags : SUPREME COURT   MARADU  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved