Calling the Situation Grim, the Supreme Court Takes Suo Motu Cognizance of Delays in NCLT Approvals  ||  Supreme Court: Admission of a Claim by a Resolution Professional is Not Debt Acknowledgment  ||  Supreme Court: Public Figures Must Exercise Caution as Their Words Have Consequences in Society  ||  SC: State Must Act as a Model Employer, Criticising the Union For Not Regularising ISRO Workers  ||  J&K&L High Court: Minor Minerals Have Major Environmental Impacts and Must be Regulated  ||  Del HC: Unexplained Money Received by Public Servant is Not Bribery Without Proof of Official Favour  ||  Del HC: There is No Absolute Bar on Granting Co-Convicts Parole/Furlough Together in Suitable Cases  ||  Bom HC: LARR Authority Can Examine Limitation Issues in Land Acquisition References under 2013 Act  ||  MP HC: Long-Serving Employees Cannot Be Denied Regularisation by Retrospective Statutory Amendments  ||  J&K&L HC: Routine Challenges to Lok Adalat Awards Defeat Their Purpose of Quick Dispute Resolution    

J&K High Court Seeks Reply on Residents’ Rehab Plea over Kishenganga Hydroelectric Power Project - (21 Sep 2015)

J&K HC has issued notice to State Govt. and National Hydro Electric Power Corporation for response on a petition seeking directions for rehabilitation of families affected by Kishenganga Hydroelectric Power Project in Bandipora in accordance with National Rehabilitation and Resettlement Policy 2007.

Tags : J&K HC   KISHENGANGA HYDROELECTRIC POWER PROJECT  

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