SC Awards Rs.1 Lakh Compensation to Daily-Wage Workers in 25-Year-Old Bihar Dues Case  ||  Supreme Court Questions Women’s Safety Progress, Orders CCTV, Lighting and Increased Police Patrols  ||  Rajasthan HC: Passport can be Issued to Minor in Single Mother's Sole Custody without Father's Name  ||  Rajasthan HC: One Voter's Absence cannot Halt Election or Warrant Re-Poll  ||  Delhi HC: Stridhan Recovery Alone Cannot Justify Custodial Interrogation  ||  Delhi HC: Rape Victim's Hearing Necessary before Bail is Granted to Accused  ||  Gujarat HC: Family Suit Can Be Shifted to Wife’s Residence Due to Travel, Childcare Duties  ||  Delhi High Court Orders NTA to Reissue Lost NEET-UG Scorecards to Foreign Medical Graduates  ||  MP HC: Firearm Licence Suspension Unjustified Solely due to Criminal Case Pendency  ||  Delhi HC: Re-Arrest Without Magistrate's Permission Invalid if Earlier Arrest was Vitiated    

Orissa HC Issues Directions to State and UOI for Saving Olive Ridley Sea Turtles - (18 Mar 2021)

ENVIRONMENT

Orissa High Court has directed the State Government and Union of India, inter alia, that Transponders in all Fishing vehicles be installed and nesting beach be fenced in order to save Olive Ridley sea turtles.

Tags : ORISSA HIGH COURT   OLIVE RIDLEY SEA TURTLES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved