SC: POCSO Guilt Presumption Not Absolute, Acquits Accused  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  SC: Unexplained 5-Day Sample Custody Gap Breached S.52A, Acquits 2 after 20 Years  ||  P&H High Court: Illegal Search Alone Does Not Justify Quashing of Complaint under PNDT Act  ||  Bom HC: Creating WhatsApp Group Without Employer's Permission Not Ground for Compulsory Retirement  ||  Madras HC: Lack of Son’s Moral Support Alone Cannot Sustain Father’s Maintenance Claim under CrPC  ||  Kerala HC: University Professor doesn't Occupy 'Public Office', Quo Warranto Not Maintainable  ||  Bombay HC Allows Cutting of 1,237 Mangroves for Connector Bridge in Mumbai’s Western Suburbs  ||  Calcutta HC Orders Return of 3-Year-Old to Adoptive Couple, he wasn't Abandoned    

Del. HC Pulls Up MCD For Not Taking Possession of Park Allegedly Occupied by Jama Masjid Authorities - (17 Nov 2023)

CIVIL

Delhi High Court has pulled up the Municipal Corporation of Delhi (MCD) for its failure to take possession of a public park near city’s Jama Masjid, observing that a statutory authority cannot lose possession of a public park.

Tags : DELHI HIGH COURT   JAMA MASJID   MUNICIPAL CORPORATION OF DELHI   MCD  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved