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Karnataka HC Warns of Contempt Against Officials for Failing to Rehabilitate Villagers - (09 Oct 2020)

CONTEMPT OF COURT

Karnataka High Court has said it would initiate proceedings under the Contempt of Courts Act, 1971 against government officers who for the last 37-years failed to rehabilitate residents of Nelavagilu village who were affected by air and water pollution due to an industrial unit being established near their village.

Tags : KARNATAKA HIGH COURT   FAILURE TO REHABILITATE VILLAGERS  

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