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 Seeks Concluding Report on Taj’s Eco Sensitive Zone before Finalization - (11 Sep 2015)

National Green Tribunal (NGT) has ordered both UP Government and environmentalist MC Mehta to file their concluding reports before the final argument on October 19 on matter related to felling of 4,000 trees in Taj's eco sensitive zone.

Tags : NATIONAL GREEN TRIBUNAL  UP GOVERNMENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved