Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Kerala HC Stays Orders to Close Dairy Farms & Remove Meat from School Children's Diet - (23 Jun 2021)

CIVIL

Kerala High Court has stayed the operation of two orders passed by the Lakshadweeep administration under its new administrator Praful Khoda Patel. The first one is an order for the closing down of the dairy farms run by the administration in the island. The second one was a decision to change the diet for school children by removing chicken and other meat from midday meals.

Tags : KERALA HIGH COURT   ORDERS TO CLOSE DAIRY FARMS & REMOVE MEAT FROM SCHOOL CHILDREN'S DIET  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved