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    

SC Stays Karnataka HC Order Directing State to Reconstruct Destroyed Migrants' Huts - (05 Feb 2021)

CIVIL

Supreme Court has stayed an order passed by the Karnataka High Court, by which it had directed the State Government to reconstruct at its own cost the huts/shanties of migrant workers in Bengaluru, which were burnt down near the Kachakaranahalli slum in Bengaluru East, by unknown miscreants, when the occupants had left for their native places after the announcement of the lockdown.

Tags : SUPREME COURT   DESTROYED MIGRANTS' HUTS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved