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    

Gauhati High Court: State Government Pulled Up for Not Responding to PIL filed for Water Logging - (28 Jun 2024)

CIVIL

Gau. HC has pulled up Assam Government for not filing a response in a PIL filed to raise issue of water logging in the city of Gauhati and stated that it appears that departments are not serious in solving problem of water logging as despite specific time granted to them, no response has been filed.

Tags : GAUHATI HIGH COURT   WATER LOGGING   PIL   WATER LOGGING  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved