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J&K&L High Court: Minor Minerals Have Major Environmental Impacts and Must be Regulated - (30 Apr 2026)

MINES AND MINERALS

Jammu & Kashmir and Ladakh High Court held that extraction of sand, gravel, stones, and boulders from riverbeds and nallahs, though seemingly minor, has severe cumulative environmental impact, and ruled that such activities must be strictly regulated under a statutory and environmental framework.

Tags : MINERALS; ENVIRONMENTAL IMPACTS; REGULATED  

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