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Calcutta HC: Trespassers Entitled to Electricity Unless Evicted by Due Process of Law - (28 Dec 2020)

ELECTRICITY

Calcutta High Court has held that even a trespasser, unless evicted by due process of law, is entitled to electricity. The Court has further clarified that the Electricity connection, if granted to the petitioner (alleged trespasser), wouldn't create any right in her favour as regards the property.

Tags : CALCUTTA HIGH COURT   TRESPASSERS ENTITLED TO ELECTRICITY  

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