ARTICLES

LAND POLLUTION AND ITS LEGAL CONTROL IN INDIA

Pollution is generally viewed as a land-based phenomenon and it is from the fact that most pollution is generated on land. Even the pollution of the air (for example, acid rain) is largely generated on land. The term land pollution cannot be defined due to the comprehensiveness involved in the same. Interestingly, land pollution is something which is entirely overlooked and hence, is not being dealt specifically by any statute or defined in some statute. The question that now arises is what is meant by land pollution? Whether land pollution has no legal control in India? What happens in case an enterprise's activities lead to land degradation – are they just left without liability? The answer to all these questions again lies in the grey area of the Indian law, where nothing is ascertained with certainty.

NARCO  ANALYSIS & ITS CONSTITUTIONALITY : A critical Analysis of the Use Of Truth Serum To obtain Evidence

Narco Analysis is the process of administration of barbiturates or other chemical substances, most often, Pentothal Sodium, to lower a person’s inhibitions, in the hope that the subject will more freely share information and feelings. The term Narco Analysis was termed by Horseley. A person can generally lie using his imagination. In the Narco Analysis Test, the subject's imagination is neutralised by making him semi-conscious and in this state of mind, it becomes difficult for him to lie and his answers would be restricted to facts he is already aware of. Experts inject the subject with Sodium Pentothal or Sodium Amytal and the dosage is dependent on the person's sex, age, health and physical condition.