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    

Del. HC: DDA Directed to Remove Encroachments & Illegal Construction on Yamuna River Bank - (11 Jul 2024)

ENVIRONMENT

Delhi High Court while disposing of a plea regarding unauthorized construction on the Yamuna river bank, has directed the Delhi Development Authority (DDA) to remove all the encroachments and illegal construction that has been done on the Yamuna river bank, river bed.

Tags : DELHI HIGH COURT   DELHI DEVELOPMENT AUTHORITY   ILLEGAL CONSTRUCTION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved