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Allahabad HC Orders Govt Not to Demolish Properties Till Expiry of Period to File Appeal - (19 Oct 2020)

CIVIL

Allahabad High Court directed the state authorities, not to undertake demolition activities until expiry of the period for filing an appeal against the demolition order, or in case where an appeal has been filed, until disposal of its interim application.

Tags : ALLAHABAD HIGH COURT   DEMOLITION OF PROPERTIES  

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