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Allahabad HC Dismisses Plea to Quash Notices to Recover Public Loss from Anti-CAA Protesters - (12 Feb 2020)

CIVIL

Allahabad High Court has dismissed a Petition challenging notices issued by the District Administration of State of Uttar Pradesh to recover damages for alleged loss of public property during the anti-Citizenship Amendment Act protests.

Tags : ALLAHABAD HIGH COURT   DAMAGES FOR LOSS OF PUBLIC PROPERTY   ANTI- CITIZENSHIP AMENDMENT ACT PROTESTS  

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