Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Kerala High Court Starts Suo Moto Proceedings Over Snapped Power Line Claiming Two Lives - (13 Jun 2019)

CIVIL

Kerala High Court has taken suo moto notice of the tragic death of two persons due to electrocution from a broken power line and registered a writ petition to ensure that the Kerala State Electricity Board comes up with "concrete proposals" for preventing such mishaps in future. The Court further said that the proceeding was "vital and pertinent" as the State was facing monsoons.

Tags : KERALA HIGH COURT   POWER LINE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved