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SC: NGOs Making Fun of Court by Espousing Cause of Wealthy - (05 Jul 2017)

Supreme Court has imposed a cost of Rs 50,000 on NGO for filing PIL on behalf of 10 Assam-based land owners, whose land was acquired by State for constructing a two-lane road under Special Accelerated Road Development Programme in north-eastern region.

Tags : SUPREME COURT   NORTH-EASTERN REGION  

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