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  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

Allahabad HC Dismisses PIL Against Razing of Temples Within 'Maa Vindhyawasini Devi' Premises - (15 Sep 2021)

CIVIL

Allahabad High Court has dismissed a Public Interest Litigation (PIL) Petition seeking a direction to the Uttar Pradesh Government and other authorities to prevent razing of certain temples within the campus of Maa Vindhyawasini Devi Temple, Vindhyachal in District Mirzapur of Uttar Pradesh.

Tags : ALLAHABAD HIGH COURT   RAZING OF TEMPLES WITHIN 'MAA VINDHYAWASINI DEVI' PREMISES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved