Supreme Court Issues Directions to Speed Up MACT Claims Amid Six-Year Average Pendency  ||  Supreme Court: Sex Selection Practices Continues Due to Preference For Male Children  ||  Supreme Court: Injury From a Fallen Tree is Not a Motor Accident for MACT Claims  ||  Madras HC: Recent Tamil Nadu Elections Reflect Voting Beyond Caste and Community Considerations  ||  Supreme Court: Children Should Not Undergo Psychological Tests in Custody Cases Unless Necessary  ||  Jharkhand HC: Lokayukta Cannot Delegate Core Adjudicatory Powers Even in Case Against Brother  ||  Ker HC: Complainant Can Invoke Presumptions After Proving Transaction, Cheque Execution Convincingly  ||  Supreme Court Cancels SARFAESI Auction Sale After 16 Years Due to a 5-Day Payment Delay  ||  Jhar HC Orders 2-Month Probe Deadline, DGP Monitoring to Overhaul Sexual Violence Response in State  ||  Delhi HC: Social Media Cannot Undermine Judiciary; Intermediaries Must Act Without Court Orders    

NGT Bars Government from Further Spending on Ganga Rejuvenation Projects - (16 Nov 2016)

National Green Tribunal (NGT) has stopped Government from spending "a single penny" for Ganga Rejuvenation Work between Haridwar and Unnao, saying a whopping Rs 20,000 crore was being spent on entire national project by officials who did not even know about river.

Tags : NATIONAL GREEN TRIBUNAL   GANGA REJUVENATION WORK    

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved