Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action  ||  Allahabad HC Orders Scrutiny of UP Basic School Teachers’ Educational and Appointment Records  ||  AP HC: Fabricated Sale Agreements and Breach of Property Undertaking Constitute Perjury  ||  Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review    

NGT Seeks Response from Centre on Construction in Asola Wildlife Sanctuary - (07 Sep 2015)

National Green Tribunal (NGT) has issued notice to Ministry of Environment and Forests, Delhi Govt., National Board for Wildlife and others, on a plea seeking directions to prevent illegal/unauthorised construction works undertaken by developers within 10-km radius of Asola Wildlife Sanctuary.

Tags : NATIONAL GREEN TRIBUNAL  ASOLA WILDLIFE SANCTUARY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved