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Don’t change course of River: High Court


wooden-judges-gavel
19 Nov 2020
Categories: Latest News

On Wednesday, the High Court of Karnataka directed the Govt to submit an affidavit through a competent authority stating that the work of changing & diverting the course of Vrishabhavathi river won't be taken up.

A division bench extended the interim direction restraining the cutting of trees without its permission.

In a Public Interest Litigation, Bangalore Environment Trust & 6 Ramanagara farmers have contended that no expert opinion was taken before granting approval to the Rs 110-crore project in 2018. 

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