Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

NGT Extends Time Limit Till Sept. 18 to File Reply to Plea Regarding New Capital for Andhra Pradesh - (31 Aug 2015)

National Green Tribunal (NGT) has extended time till Sept 18 for Union Ministry of Environment to file counter reply to plea of Pandalaneni Srimannarayana against development of new capital for Andhra Pradesh allegedly in ‘flood and earthquake prone area’ and without proper environment clearances.

Tags : NATIONAL GREEN TRIBUNAL  UNION MINISTRY OF ENVIRONMENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved