CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

J&K & Ladakh HC: Claims under Roshni Act Void Ab Initio, Ownership Rights Null from Inception - (14 Nov 2025)

CIVIL

J&K & Ladakh High Court held that the Roshni Act, 2001, being unconstitutional and void ab initio, cannot create any legal right or claim. Consequently, all actions, applications, and entitlements under the Act are null from inception, leaving no legal basis for ownership of State land.

Tags : CLAIMS   OWNERSHIP   INCEPTION    

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved