Supreme Court Issues Directions to Speed Up MACT Claims Amid Six-Year Average Pendency  ||  Supreme Court: Sex Selection Practices Continues Due to Preference For Male Children  ||  Supreme Court: Injury From a Fallen Tree is Not a Motor Accident for MACT Claims  ||  Madras HC: Recent Tamil Nadu Elections Reflect Voting Beyond Caste and Community Considerations  ||  Supreme Court: Children Should Not Undergo Psychological Tests in Custody Cases Unless Necessary  ||  Jharkhand HC: Lokayukta Cannot Delegate Core Adjudicatory Powers Even in Case Against Brother  ||  Ker HC: Complainant Can Invoke Presumptions After Proving Transaction, Cheque Execution Convincingly  ||  Supreme Court Cancels SARFAESI Auction Sale After 16 Years Due to a 5-Day Payment Delay  ||  Jhar HC Orders 2-Month Probe Deadline, DGP Monitoring to Overhaul Sexual Violence Response in State  ||  Delhi HC: Social Media Cannot Undermine Judiciary; Intermediaries Must Act Without Court Orders    

SC Issues Notice on Plea Challenging Order Directing Removal of Encroachments in 'Forest Like Areas' - (09 Feb 2021)

ENVIRONMENT

Supreme Court has issued notice in the plea filed challenging order of the National Green Tribunal directing the Collector and Forest Department to straightaway remove encroachments found in 'forest alike areas' in Mahabaleshwar and Panchgani Region Maharashtra with no approval of the Ministry of Environment, Forest and Climate Change.

Tags : SUPREME COURT   REMOVAL OF ENCROACHMENTS IN 'FOREST LIKE AREAS'  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved