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    

Ker. HC: Can’t Use Municipality-Owned Parking Space for Dharna Without Official Permission - (04 Apr 2023)

CIVIL

Kerala High Court while observing that although every citizen has right to access Shops in building owned by municipality, open space is intended for parking of vehicles of customers only, and held that no one can claim right to organise Dharna in such places without permission of Municipality.

Tags : KERALA HIGH COURT   MUNICIPALITY   DHARNA   PERMISSION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved