Supreme Court Upholds the Constitutionality of Life Sentences Without Remission Until Natural Death  ||  Supreme Court: Service Benefits Can't be Refused Due to Missing ACRs Not Attributable to Employees  ||  Supreme Court: Courts May Grant Lesser Relief under Order VII Rule 7 CPC, But Not a Different Claim  ||  Supreme Court Dismisses Lokpal's Plea Against Delhi HC Order Quashing Probe into Defence Secretary  ||  SC Grants Bail to Two UAPA Accused, Citing 12-Year Incarceration and Violation of Article 21  ||  Madras High Court: Seeking Divorce over Wife's Accidental Hip Injury is Inhumane  ||  Kerala High Court Directs Stronger Audit and Financial Oversight in Guruvayur Devaswom  ||  Madras High Court Directs State and Judiciary to Expedite Rape and POCSO Trials  ||  Karnataka HC Upholds RTO's Power to Cancel Registration Secured by False Documents  ||  Karnataka HC: Bengaluru-Mysuru Corridor Could be Biggest Scam, Farmers Deprived of Land    

NGT Asks Maharashtra Government to Clarify Anomalies over Shivaji Memorial Clearances - (03 Oct 2016)

National Green Tribunal (NGT) has granted three weeks’ time to the Maharashtra Government to submit its reply on anomalies in environmental and coastal regulatory zone clearances given for constructing a memorial to Chhatrapati Shivaji in the Arabian Sea off the southern coast of Mumbai.

Tags : NGT   MAHARASHTRA GOVERNMENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved