Bombay HC: National Security Justifies Denial of Police Clearance Certificate  ||  Bombay HC: Comic Remarks Without Malicious Intent Not Religious Insult  ||  J&K&L High Court: Scandalous Allegations Against Judicial Officers in Pleadings Impermissible  ||  P&H HC: Writ Petition Against Private Trust's Contractual Employment Dismissed  ||  Gujarat HC: Customary Divorce Entitles Daughter to Family Pension  ||  Calcutta HC: ECI's Prerogative to Deploy Central Employees as Counting Supervisors Upheld  ||  Calling the Situation Grim, the Supreme Court Takes Suo Motu Cognizance of Delays in NCLT Approvals  ||  Supreme Court: Admission of a Claim by a Resolution Professional is Not Debt Acknowledgment  ||  Supreme Court: Public Figures Must Exercise Caution as Their Words Have Consequences in Society  ||  SC: State Must Act as a Model Employer, Criticising the Union For Not Regularising ISRO Workers    

Madras High Court Irks over Increasing Problem of Illegal Sewer Connections in State - (12 Oct 2015)

Madras HC on a PIL by NGO Change India in connection with prevention of manual scavenging, has ordered Tamil Nadu Government to ensure creation of a graded penalty mechanism to deal with illegal sewer connections, where penalties vary from Rs. 5,000 to a couple of lakh of rupees.

Tags : MADRAS HC   ILLEGAL SEWER CONNECTIONS   TAMIL NADU GOVERNMENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved