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Karnataka HC: Duty of Authorities to Ensure Footways and Public Streets Kept Free of Obstructions - (17 May 2021)

CIVIL

Karnataka High Court has held that it is the duty of the authorities to ensure that the footways and public streets are kept free of obstructions including illegal parking thereon. It is also their responsibility to ensure that violations of the aforesaid provisions of law are not taken casually and criminal law is promptly set in motion.

Tags : KARNATAKA HIGH COURT   OBSTRUCTION OF FOOTWAYS AND PUBLIC STREETS  

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