Allahabad HC Detains Woman IO till 4 PM, Fines her Rs.5K for not Seizing POCSO Accused’s Mobile  ||  Allahabad HC Questions Fake Victim Age Certificates in POCSO Cases; UP Government Drafts Guidelines  ||  Gujarat HC: ‘Self-Negligence’ Bars Compensation to Heirs of Driver Killed at Unmanned Crossing  ||  UK Court of Appeal Dismisses India's Bid to Challenge Arbitration over Andhra Bauxite Project  ||  CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch    

MP HC Directs to Set Up 'Public Land Protection Cells' Across State to Check Encroachments - (15 Jun 2021)

CRIMINAL

Madhya Pradesh High Court has directed the Chief Secretary of the State to devise a permanent body designated as Public Land Protection Cell with District Collector as its Chairman and officer of the Rank of Tehsildar as its Member Secretary. The Court has also asked the state government to appoint such other Officers as the Members of the Cell, as the Government may deem fit to nominate.

Tags : MADHYA PRADESH HIGH COURT   'PUBLIC LAND PROTECTION CELLS'  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved