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Delhi High Court to AAP Government: Whether Encroachment on Forest Lands be Regularised - (24 Dec 2019)

CIVIL

Delhi High Court has asked the AAP Government whether it was going to regularise the encroachment on forest lands in the national capital. The Court while hearing the Public Interest Litigation initiated by it in 2015 on the issue of poor air quality in Delhi, was informed about the apprehension of the amicus curiae that while regularising over 1,700 unauthorised colonies, the Government could also regularise encroachment on forest lands, which cannot be done.

Tags : DELHI HIGH COURT   FOREST  

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