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Delhi HC Issues Notice on Centre for Wilful Disobedience in Publishing of Draft EIA Notification - (13 Aug 2020)

CONTEMPT OF COURT

Delhi High Court has asked the Centre why it should not be hauled up for contempt of court for alleged “wilful disobedience” of its order to ensure the draft Environment Impact Assessment (EIA) notification of 2020 is published in all the 22 languages in the Eighth Schedule of the Constitution within 10 days from 30th June, 2020.

Tags : DELHI HIGH COURT   PUBLISHING OF DRAFT EIA NOTIFICATION  

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