Supreme Court Rebukes RBI for Remaining a Bystander as YES Bank Operated Clandestinely  ||  Supreme Court: Lower Fresh Bids Alone Cannot Justify Cancellation of an Auction  ||  Supreme Court Directs Delhi Police to Produce Section 163 BNSS Orders and Preserve CCTV Footage  ||  Supreme Court Affirms Menstrual Hygiene as a Fundamental Right, Warns States of Contempt  ||  Supreme Court Flags AI-Generated Fake Judgments Submitted in a Party’s Case Compilation  ||  Karnataka High Court: Vijay Mallya’s Flamboyant Lifestyle Hinders Settlement of Bank Claims  ||  Delhi High Court: Women can be Booked for Gang Rape without Physically Committing it  ||  Delhi High Court: Litigants Must Track Their Cases and Cannot Blame Lawyers for Their Own Inaction  ||  Allahabad High Court: Contract Workers Must Prove Work Parity With Regular Staff for Equal Pay  ||  Allahabad High Court Directs UP Trial Courts to Decide Maintenance Execution Cases Within Six Months    

Delhi HC: First-Come, First-Served Policy for Ramleela Ground Allotment is Unfair - (13 Oct 2026)

CIVIL

Delhi HC directed authorities to frame annual guidelines for allotting public grounds for Ramleela and similar events, holding that a first-come, first-served policy is constitutionally unreasonable as it creates unequal opportunities by favouring applicants with earlier access to information.

Tags : RAMLEELA GROUND; PUBLIC GROUNDS; ALLOTMENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved