SC: POCSO Guilt Presumption Not Absolute, Acquits Accused  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  SC: Unexplained 5-Day Sample Custody Gap Breached S.52A, Acquits 2 after 20 Years  ||  P&H High Court: Illegal Search Alone Does Not Justify Quashing of Complaint under PNDT Act  ||  Bom HC: Creating WhatsApp Group Without Employer's Permission Not Ground for Compulsory Retirement  ||  Madras HC: Lack of Son’s Moral Support Alone Cannot Sustain Father’s Maintenance Claim under CrPC  ||  Kerala HC: University Professor doesn't Occupy 'Public Office', Quo Warranto Not Maintainable  ||  Bombay HC Allows Cutting of 1,237 Mangroves for Connector Bridge in Mumbai’s Western Suburbs  ||  Calcutta HC Orders Return of 3-Year-Old to Adoptive Couple, he wasn't Abandoned    

Karnataka HC Directs State to Evolve Scheme on Monkey Menace in Bengaluru - (09 Jun 2021)

CIVIL

Karnataka High Court has directed the State Government to evolve a scheme on the line of directions issued by the Delhi High Court in the case of New Friends Colony Residents vs Union Of India (UOI) And Ors, for rehabilitation of monkeys causing difficulties to citizens of Bengaluru by entering residential localities, in search of food.

Tags : KARNATAKA HIGH COURT   SCHEME ON MONKEY MENACE IN BENGALURU  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved