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SC Denies Relief to Horse Cart Owners Who Wanted to Ply on Table Land at Panchghani - (17 Feb 2020)

CIVIL

Supreme Court has denied permission sought by horse cart owners to use the famous tourist spot, 'Table Land', in Panchghani, for plying their carts. However, the Court has directed the Panchghani Municipal Council to set out a plan, within six weeks for providing a levelled track for horse carts, within 20 acres demarcated for them, below the Table Land area.

Tags : SUPREME COURT   HORSE CART OWNERS  

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