Kerala HC: Ex-CISF Personnel can Buy Liquor from CAPF Canteens  ||  Kerala HC: Accused Can Respond Virtually or in Writing  ||  Kerala HC: No Caste or Lineage Required for Temple Priests  ||  Kerala HC Orders SIT Probe into Sabarimala Gold Loss  ||  Kerala HC Cancels Mohanlal’s Ivory Ownership Certificates  ||  Allahabad High Court : Deceased Farmer’s Odd Jobs Don’t Bar Family from Scheme Benefits  ||  Secured Creditors' Dues Take Priority Over Govt Claims: Allahabad HC on SARFAESI & RDB Acts  ||  Daughter Can’t Claim Mitakshara Father’s Property if He Died Pre-1956 & Son Survives: HC  ||  Gujarat High Court: Sessions Court Can’t Suspend Sentence Just to Allow Revision Filing  ||  Delhi High Court: Non-Combat Security Roles Crucial; Minor Lapse Risks National Safety    

Supreme Court: It Is For the State As Custodian to Assess If Tree-Felling Is Required or Not - (07 Feb 2024)

CIVIL

Supreme Court has conveyed its displeasure at private parties seeking permission to fell trees for industrial projects without first approaching the custodian of subject land and/or providing a concrete plan for compensatory afforestation.

Tags : SUPREME COURT   CUSTODIAN   COMPENSATORY AFFORESTATION  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved