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SC Allows Impleadment of UP, Haryana in Plea of Noida Resident Alleging Issues in Commutation - (09 Apr 2021)

CIVIL

Supreme Court has allowed the impleadment of States of Uttar Pradesh and Haryana in a writ petition filed a resident of Noida who alleged that her commute from Noida to Delhi was taking her two hours instead of the usual 20 minutes due to road blockades.

Tags : SUPREME COURT   ISSUES IN COMMUTATION  

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