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    

Delhi High Court: Right to Heritage And Culture to Be Harmonised With Right to Health And Breathe - (09 Feb 2024)

ENVIRONMENT

Delhi HC while hearing a plea to halt alleged demolition in Mehrauli and Sanjay Van, has observed that right to health and breathe and the right to heritage and culture have to be harmonised. Efforts must be made to ensure that no illegal and unauthorised construction is carried out on public land.

Tags : DELHI HIGH COURT   RIGHT TO HEALTH AND BREATHE   UNAUTHORISED CONSTRUCTION   PUBLIC LAND  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved