J&K&L HC: Undenied Pleadings are Deemed Admitted by Implication under the CPC  ||  Kerala HC: Transfer Order Pending Disciplinary Proceedings Cannot be Disguised as Punishment  ||  Allahabad HC: GST, Incentives, 0r Festival Advances Cannot be Deducted From Employee’s Retiral Dues  ||  SC: Absconding Accused Cannot Claim Anticipatory Bail Solely Because a Co-Accused Was Acquitted  ||  Supreme Court: District Cricket Bodies Must Adopt Good Governance Voluntarily, Not Follow BCCI Rules  ||  Supreme Court: Post-Award Property Purchasers Cannot Resist Execution of an Arbitral Award  ||  SC: Telecom Spectrum is a Community Resource and its Ownership Cannot be Decided under the IBC  ||  SC: Police Failure to Invoke IPC Provisions Led to Contractor’s Acquittal in Cement Stockpiling Case  ||  SC: Bank’s Internal Classification of Debt as NPA Does Not Determine Limitation under the IBC  ||  Bombay HC: Clarifies Procedure for Executing Foreign Decrees    

National Green Tribunal: Public Hearing Must Before Finalizing Coastal Zone Management Plan - (10 Aug 2017)

National Green Tribunal has held that Coastal Zone Management Authority is duty bound as per CRZ Regulations 2011 to hold public hearing before finalizing Coastal Zone Management Plan.

Tags : NATIONAL GREEN TRIBUNAL   COASTAL ZONE MANAGEMENT PLAN  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved