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Delhi HC Dismisses Future Group Plea Against Continuation of Proceedings in Singapore Tribunal - (05 Jan 2022)

Karnataka High Court has said that no permission of the Central Government was required to construct lodges/ resorts within the reserve forest area at Dubare in Kodagu district as the concerned company- Jungle Lodges and Resorts Limited- is owned and controlled by the Karnataka Tourism Development Corporation.

Tags :   KARNATAKA HIGH COURT  CONSTRUCTION OF LODGES/RESORTS WITHIN RESERVE FOREST AREA

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