MNLUA is organizing its “1st National Youth Parliament, 2023” on the 8th and 9th of April, 2023 comprising of three major committees —NITI Aayog, Lok Sabha and National Security Council.

Details of Maharashtra National Law University, Aurangabad

The State of Maharashtra realising the importance of quality legal education and the need for well-trained law graduates to the Bar, Bench and profession took a very bold decision by creating three National Law Universities in the State of Maharashtra at Mumbai, Nagpur and Aurangabad.

Further, all three are independent and autonomous institutions created under the Maharashtra National Law University Act, 2014. The latest one added to the list of National Law Universities in India is the Maharashtra National Law University, Aurangabad, which commenced on March 16, 2017. The commencement of the University has fulfilled the aspirations of the people of the Marathwada region for an institution of national repute in Aurangabad.  

Details of Centre for Public Law

The Centre for Public Law, MNLUA was established in 2022 with the aim of disseminating thorough knowledge and developing critical thinking of Public Law among students. Its aim is to provide the students with the current trends and ongoing developments in the field of Public Law. This includes talks on policies and schemes of the executive, Bills passed by the Legislature, and the Judgements delivered by the Judiciary.

Details of National Youth Parliament

A Youth Parliament in essence is a stimulation of a Parliamentary session wherein the participants understand the parliamentary procedure and develop an insight into the working of the Parliament. The 1st MNLUA National Youth Parliament, 2023 will provide a platform for like-minded youngsters to come together and discuss some urgent contemporary issues facing the country and come up with possible solutions.

Committees and Agenda

  • Lok Sabha: Deliberation upon Electoral Reforms with special emphasis on Freedom of Speech and accountability during Elections.

  • National Security Council: Reviewing India's border relations along with maritime security and counterterrorism operations with special emphasis on India's Presidency over the G20 summit.

  • Niti Aayog: Reviewing the Indian Climate Change Commitment, and Infrastructure Development with special emphasis on the Indian G20 Presidency.

Venue

Maharashtra National Law University, Aurangabad, Nath Valley School Rd, Kanchanwadi, Chhatrapati Sambhaji Nagar, Aurangabad, Maharashtra- 431005.

Eligibility

The following categories of students are eligible to register and participate:

  • Any bonafide full-time student enrolled in a degree programme in any college/ university/ institution

  • Students who have passed their 10th grade

General Guidelines

  • There will be individual participation.

  • Participants shall report for participation at the allotted time.

  • Participants are advised to be in formals. However, it would be appreciated to wear attire reserved for their constituency to give a better and more effective platform.

  • Participants may use bilingual language during their speech.

  • Portfolios would be allotted according to the previous experiences of each participant.

  • There is no limitation on the number of participations from one institute (i.e. any number of students can participate from one institute).

  • The organising committee reserves the right to adopt suitable procedures and changes as and when required and the decision of the EB should be final and conclusive. No grievance with respect to their decision will be entertained.

  • Participants creating any kind of indiscipline shall be disqualified at the discretion of the judges.

  • Participants thereby should adhere to the rules and regulations of the event.

Awards and Certificates

  • Best Parliamentarian Award from Lok Sabha

  • Best Delegate from National Security Council and NITI Aayog

  • High Commendation Award from every Committee

  • Special Mention of all Committees

  • Best Journalist & Best Photographer

Note: Prizes amounting to Rs. 60,000/-!

How to Register?

For registration, brochure and other details relating to the event, click here

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One comment

  • Section 441 in The Indian Penal Code
    441. Criminal trespass.—Whoever enters into or upon property in the possession of another with intent to commit an offence or to intimidate, insult or annoy any person in possession of such property, or having lawfully entered into or upon such property, unlawfully remains there with intent thereby to intimidate, insult or annoy any such person, or with intent to commit an offence, is said to commit “criminal trespass”.

    The punishment for the offence of criminal trespass is given in Section 447,
    Which states that:

    “Punishment for criminal trespass- Whoever commits criminal trespass shall be punished with imprisonment of either description for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both.

    A company, a Solar Power Company, neighbouring to our company premises, had trespassed into our land by laying EHT Power Lines across the middle of our factory premises in the year 2018. He had not removed the Power Lines even today. It is a continuing Criminal Trespass. We, however, sold that land and moved to a different place. We had lodged a Police Complaint and the matter is in the criminal courts.
    Now, what would be the punishment likely to emerge in the court case?
    It is a continuing Criminal Trespass for over 4 years and 6 months.

    Is the pecuniary punishment is just Rs.500/- as per Sec.447 for a trespass over 4-1/2 years?

    Is it Rs.500/- per day or Rs.500/- per month or Rs.500/- for the entire period of trespass, let the trespass be for over 10 years?

    What is the parameter which the courts will have while awarding pecuniary Punishment?

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