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Third Party PIL is Not Maintainable: Madras High Court - (22 Oct 2018)

Madras High Court has dismissed a PIL which sought a direction to the authorities to withdraw the permission granted for running the Good Shepherd Matriculation School in Ayappakam village, Chennai and observed that PIL at the instance of a third party to a civil dispute is not maintainable.

Tags : MADRAS HIGH COURT   THIRD PARTY   PIL  

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