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SC Restrains Central Government from Granting ‘Ex-Post Facto’ Environmental Clearance in Future - (16 May 2025)

ENVIRONMENT

Supreme Court has restrained the Central Government from issuing circulars, orders, notifications, OMs providing for grant of ex-post facto environmental clearance in any form or manner in the future and further clarified that clearances already granted shall remain unaffected.

Tags : SUPREME COURT   CENTRAL GOVERNMENT   ENVIRONMENTAL CLEARANCE  

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