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Madras HC Stays Notification Providing for Grant of Post Facto Clearance of Projects - (03 May 2021)

ENVIRONMENT

Madras High Court has granted a stay on the operation of an office memorandum issued by the Ministry of Environment, Forest and Climate Change which provided for grant of post facto clearance to projects in a public interest litigation petition challenging the procedure for consideration of applications received for projects established as violative of Coastal Regulation Zone (CRZ) notification for grant of post facto clearance.

Tags : MADRAS HIGH COURT   POST FACTO CLEARANCE OF PROJECTS  

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