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  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

Kar. HC to State: Remove All Encroachments on Storm Water Drains Immediately - (13 Sep 2022)

CIVIL

Karnataka High Court has directed State Government and Bruhat Bengaluru Mahanagara Palike (BBMP) to take immediate steps for removal of all encroachments on Storm Water Drains immediately and to ensure prevention of dumping of all kind of wastes and other pollutants into Storm Water Drains.

Tags : KARNATAKA HIGH COURT   ENCROACHMENT   STORM WATER DRAINS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved