Bombay High Court
Case BriefsHigh Courts

The Bombay High Court held that the Petitioner’s proposed project is for providing water for the citizens of Gorai village as the said project certainly falls under the permitted exceptions in the scheme of the things provided for CRZ as well as protection of mangroves.

Case BriefsHigh Courts

Bombay High Court at Goa: A Division Bench of Pradeep Nandrajog, CJ and M.S. Sonak, J. addressed the challenge to the interim