Kehar Singh Vs State Of Haryana
Bench: Division Bench
Result Published
Acts Referenced
Judgement Snapshot
Case Number
Application No. 124 Of 2013
Hon'ble Bench
Swatanter Kumar, J; U.D. Salvi, J
Advocates
Rohit Sharma, Manjit Singh
Final Decision
Disposed off
Acts Referred
National Green Tribunal Act, 2010 — Section 2(m), 14, 14(1), 14(2), 14(3), 15(b), 15(c), 16, 18, 18(1), 18(2)#Land Acquisition Act, 1894 — Section 4, 5, 6#Central Excise Act, 1944 — Section 35#Environment (Protection) Act, 1986 — Section 2(a)#Municipal Solid Waste (Management And Handling) Rules, 2000 — Rule 3(xv)#Constitution Of India, 1950 — Article 21#Environmental Impact Assessment Notification, 2006 — Regulation 2, 7
Judgement Text
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