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Delhi High Court: Illegal Construction on Government Land Should be Demolished - (17 Oct 2019)

PROPERTY

Delhi High Court has observed that unauthorised or illegal construction on Government land should always be demolished. The observation was made by the Court while rejecting a plea seeking that unauthorised construction, on private or government land, be handed over to the State which can then use it for rehabilitating families of war victims. Further the Court noted that allowing the plea would result in illegal constructions or encroachments on government land to remain as it is.

Tags : DELHI HIGH COURT ILLEGAL CONSTRUCTION

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