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SC Upholds Land Acquisition by Haryana Government - (20 Jan 2016)

Supreme Court, while setting aside Punjab and Haryana High Court order, has upheld acquisition of land by Haryana Government in 2003-04 for the expansion and systematic development of the Surajkund Tourist Complex, holding that it was meant for a public purpose.

Tags : SUPREME COURT   PUNJAB AND HARYANA HIGH COURT   SURAJKUND TOURIST COMPLEX  

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