SC: Electricity Dues over 2 Years Recoverable only if Shown Continuously as Outstanding  ||  Allahabad HC Criticises UP Govt for Using Goondas Act as a ‘Tool of Oppression’  ||  Gujarat HC: Complaint Made in Good Faith does not Amount to Defamation  ||  Allahabad HC: Bar Association Membership Disputes Are Private, Outside Writ Jurisdiction  ||  P&H HC: Section 147A Income Tax Act Unconstitutional; Legislature Can’t Override Court Findings  ||  Karnataka HC: Refusing to Return Child’s Volleyball, Asking for Parent Not Abetment of Suicide  ||  Can an IBC Resolution Plan Survive the Death of its Proponent? NCLAT Answers  ||  Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt    

Madras HC Irks at Practice of Regularising Unauthorised Constructions - (12 Apr 2016)

Madras HC has irked and disapproved practice of courts sympathising with people who purchase land earmarked for public purposes, such as schools and parks in approved residential plot layouts, construct buildings and then seek regularisation of the unauthorised constructions.

Tags : MADRAS HC   UNAUTHORISED CONSTRUCTIONS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved