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Karnataka High Court Dismisses CM BS Yediyurappa’s Plea in Land Denotification Case - (06 Jan 2021)

CRIMINAL

Karnataka High Court has dismissed CM BS Yediyurappa’s Petition that the First Information Report in a land denotification case against him should be quashed, noting that prima facie there appeared to be a case against him.

Tags : KARNATAKA HIGH COURT   LAND DENOTIFICATION CASE  

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