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Karnataka High Court To Give Directions to State Govt to Protect Almost 210 Lakes in Bengaluru - (14 Jun 2019)

ENVIRONMENT

Karnataka High Court while hearing a bunch of petitions filed by Citizen Action Group and others noted "The State Government is under obligation, as per the Principles of Public Trust and Article 21 of the Constitution of India, to protect, preserve and maintain the lakes." The Court will on June 17, pass an order giving directions to the State Government and the Bruhat Bengaluru Mahanagara Palike to protect/maintain and preserve, around 210 lakes in the city.

Tags : KARNATAKA HIGH COURT   LAKES  

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