Allahabad HC Detains Woman IO till 4 PM, Fines her Rs.5K for not Seizing POCSO Accused’s Mobile  ||  Allahabad HC Questions Fake Victim Age Certificates in POCSO Cases; UP Government Drafts Guidelines  ||  Gujarat HC: ‘Self-Negligence’ Bars Compensation to Heirs of Driver Killed at Unmanned Crossing  ||  UK Court of Appeal Dismisses India's Bid to Challenge Arbitration over Andhra Bauxite Project  ||  CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch    

Telangana High Court Makes Lord Venkateswara a Respondent in Public Interest Litigation - (21 Jan 2020)

CIVIL

Telangana High Court has made Lord Venkateswara a Respondent in a Public Interest Litigation which questioned the construction of a temple in a park. The Court has warned the temple committee that if they fail to provide necessary permissions, the temple would be liable to be declared illegal and subsequently, demolished.

Tags : TELANGANA HIGH COURT   LORD VENKATESWARA   PARTY IN PUBLIC INTEREST LITIGATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved