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Delhi HC Dismisses Plea Challenging Government's Compensation Scheme for Victims of Delhi Riots - (04 Mar 2020)

CIVIL

Delhi High Court has refused to intervene in a plea challenging the compensation announced by the Delhi Government for the victims of Delhi Riots. The Court has further held that granting compensation is a policy decision and the Court would be very slow in interfering with the same.

Tags : DELHI HIGH COURT   COMPENSATION  

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