Lawyers' Environmental Awareness Forum Vs Government Of Kerala And Ors
.... he operation of the order which was challenged by filing appeal before the Division Bench of the Kerala High Court and the Division Bench did not interfere with the order of the learned Single Judge but only mentioned that will not affect the right of the National Green Tribunal to go into the ...
National Green Tribunal Southern Zone Bench, Chennai
Mrs. Almitra H. Patel And Ors Vs Union Of India And Ors
.... ay herein indicate few of them. They are not exhaustive. (i) Availability of land (ii) Quantity of waste (iii) Quality (characteristics) of waste i.e. inert content, moisture content and more significantly, the calorific value. (iv) Financial viability: funding opportunities, ...
National Green Tribunal Principal Bench, New Delhi
Ramesh and Others Vs State of Kerala
.... oonga"), Red Sand Boa ("Iruthala moon"), star tortoise etc. are being caught and sold for very high price. It is said that these wild animals are being exported. The purpose of their use is not known. It is said that the market price of a barn owl comes to around Rs. One lakh. Trafficking in snake v ...
High Court Of Kerala
The Goa Foundation Vs State of Goa and others
.... er grievance of the petitioners is that the constructions are mushrooming. The petitioners can only point out to the Court the fact that it is not physically possible for them to monitor the illegal constructions. It is the various statutory authorities who are bound to carry out the statutory funct ...
Bombay High Court (Goa Bench)
Mathew Lukose and Others Vs Kerala State Pollution Control Board and Others
.... Water Authority Vs. Blue and White Launderettes Ltd. ( (1980) 1 W.L.R. 700-CA), the Court of appeal held that water discharged from a washing machine attracted the discipline of Public Health (Drainage of Trade Premises) Act, 1937. 12. Deprivation of life comprehends deprivations, other than tota ...
High Court Of Kerala
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