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    

No Beach Shacks to Welcome Tourists in Goa Till November 15 as NGT Stays Policy - (16 Sep 2019)

ENVIRONMENT

National Green Tribunal (NGT) has directed the State Government to keep its beach shack policy on hold, until it submits the mandatory Coastal Zone Management plan.Goa's welcoming beach shacks might not be around to facilitate tourists when the tourism season begins. The State Government was scheduled to submit the plan on August 31 this year, but it has prayed before the NGT for six more months to complete the formalities necessary for the formulation of the plan.

Tags : NGT. GOA   BEACH SHACKS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved