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SC Directs Status Quo on HC Direction to Evict 28 Anglo Indian Families from Lease Land in Prayagraj - (27 Nov 2019)

TENANCY

Supreme Court has in a temporary relief to 28 Anglo Indian families who were facing the threat of eviction following an order of the Allahabad High Court directed to maintain status quo for the time being. The Court issued notice on a plea filed against the order of the High Court whereby the High Court had upheld the decision of the State Government to evict 28 Anglo India Families from lease held land for creation of public park.

Tags : SC   PRAYAGRAJ  

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