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Gujarat HC Issues Notice to SMC in Response to PIL Objecting Proposed Demolition of FOB - (09 Mar 2021)

CIVIL

Gujarat High Court has issued notice to the Surat Municipal Corporation (SMC) in response to a public interest litigation (PIL) objecting to the proposed demolition of a foot over bridge (FOB) and demanding construction of a dozen more FOBs in the Diamond City.

Tags : GUJARAT HIGH COURT   PROPOSED DEMOLITION OF FOOT OVER BRIDGE  

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