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Bombay HC: Restricting Compensation For Wild Animal Damage to Select Species Violates Article 14 - (29 Apr 2026)

ENVIRONMENT

Bombay High Court has ruled that limiting compensation for crop and tree damage caused by wild animals to only certain specified species, while excluding others like birds, violates Article 14, as the classification lacks a reasonable nexus with the objective of compensating farmers for losses.

Tags : COMPENSATION; WILD ANIMAL; SPECIES  

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