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    

Kerala HC Directs Religious & Political Bodies to Scrupulously Follow Norms Preventing Obstruction - (24 Nov 2021)

CIVIL

Kerala High Court has issued a directive to the religious and political organisations in the State to scrupulously follow the norms prohibiting obstruction of pedestrian and traffic movement on public roads during festivals or protests in plea filed by a resident near the Chavady-Thuravur Junction challenging the practice of setting up shops on the road margin during the annual festival of Thuravur Mahakshethram.

Tags : KERALA HIGH COURT   NORMS PREVENTING OBSTRUCTION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved