environmental law, regulatory compliance, development projects, ecology, public interest

0 12 Jan, 2021
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Himachal Pradesh Bus Stand Management and Development Authority (Hpbsm & Da) Vs. The Central Empowered Committee Etc. & Ors.

Supreme Court Of India Civil Appeal /5231/2016

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Case Background

The civil appeals in the present case arise under Section 22 of the National Green Tribunal Act, 2010 (“NGT Act”). The correctness of a judgment and order dated 4 May ...

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