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SC: Head of Department to be Liable on Department’s Failure to Comply With NGT Order - (19 Sep 2024)

ENVIRONMENT

SC has observed that if a Government Department fails to comply with the order of NGT, by a legal fiction under sub-section (1) of Section 28 of National Green Tribunal Act, 2010, the Head of the Department shall be deemed to be guilty of such failure and shall be liable to be proceeded against.

Tags : SUPREME COURT   HEAD OF DEPARTMENT   NGT ORDER  

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