SC: CIRP Need Not Be Set Aside Solely for Fraudulent Filing of Section 9 Plea  ||  Supreme Court: Compromise Decree Passed Without Impleading Necessary Party is Void  ||  SC: Cheque Dishonour Notice Valid if Sent to Drawer’s Address and Received by Family  ||  J&K&L HC: Minority During Attestation Cannot Justify Decades-Long Delay in Challenging Mutation  ||  Bombay HC: WhatsApp Circulation of Objectionable Photos Can Attract SC/ST Act  ||  J&K&L HC: Cardiac Arrest From Stress of Long-Distance Driving is Compensable  ||  Delhi HC: Accused Cannot Delay Trial and Then Rely on Delay to Seek Bail  ||  Calcutta HC: Insurer Must Compensate Child’s Accidental Death Despite Driver’s Fake Licence  ||  Bombay HC Tells X to Take Down Defamatory Post Targeting Serum Institute, CEO Adar Poonawalla  ||  Delhi High Court Restores Arbitral Award in DMRC’s Favour Passed by Employee-Arbitrator    

Cal HC Upholds PILs on Great Nicobar Project, Noting Alleged FRA Violations and Tribal Vulnerability - (11 May 2026)

ENVIRONMENT

Calcutta High Court held that a PIL on alleged Forest Rights Act violations in the Great Nicobar project is maintainable, rejecting objections on locus standi, and observed there is no fixed rule, allowing genuine public causes involving vulnerable communities to be raised by outsiders.

Tags : GREAT NICOBAR PROJECT; FOREST RIGHTS ACT; LOCUS STANDI  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved