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Karnataka High Court Restrains Authorities from Demolition of Temporary Sheds - (23 Jan 2020)

HUMAN RIGHTS

Karnataka High Court has by way of interim relief restrained the Bruhat Bengaluru Mahanagara Palike and the Bengaluru police from evicting those living in sheds in areas of Kariyammana Agrahara, Devarabeesanahalli, Kundalahalli and Bellanduru. The Court observed that the authorities had carried out a demolition drive, displacing several people, on the pretext that the occupants were illegal Bangladeshi Migrants.

Tags : KARNATAKA HIGH COURT   DEMOLITION OF TEMPORARY SHEDS  

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