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SC Allows Filing of Writ Petition Against Environmental Clearance Granted to New Parliament Building - (29 Jul 2020)

ENVIRONMENT

Supreme Court has allowed the filing of a Writ Petition under Article 32 of the Constitution of India, 1949 challenging the Environmental Clearance granted for the construction of a new Parliament building as part of Union Government's ambitious Central Vista Project.

Tags : SUPREME COURT   ENVIRONMENTAL CLEARANCE GRANTED TO NEW PARLIAMENT BUILDING  

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