Thursday, 21, May, 2026
 
 
 
Expand O P Jindal Global University
BARE ACTS

Category SideBar

Diversion of forest land for non-forest purposes under the Forest (Conservation) Act, 1980- processing of proposals in respect of Iron Blocks whose aloocation has been cancelled by the Supreme Court in the CWP no. 562 of 2009 in the Samaj Parivartan Samudaya & Ors vs State of Karnataka & Ors


Help us improve! Please suggest corrections.
 

Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 
 

Related judgement on Diversion of forest land for non-forest purposes under the Forest (Conservation) Act, 1980- processing of proposals in respect of Iron Blocks whose aloocation has been cancelled by the Supreme Court in the CWP no. 562 of 2009 in the Samaj Parivartan Samudaya & Ors vs State of Karnataka & Ors