Supreme Court: It’s the Constitutional Duty of State to Protect Water Bodies - (19 Jul 2024)
ENVIRONMENT
Supreme Court has held that it is the paramount duty of the State not only to protect the ponds/lakes/water bodies in the State but also to ensure that ponds/lakes/water bodies, which have been illegally filled in, are restored. It is the Constitutional duty of the State to do so.
Tags : SUPREME COURT WATER BODIES CONSTITUTIONAL DUTY
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