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Kerala HC Stays Show Cause Notice Issued by Lakshadweep Administration for Demolition of Madrassa - (28 Jul 2021)

CIVIL

Kerala High Court has stayed the eviction and demolition of a long-standing madrassa in Lakshadweep. The Court has passed the interim order while directing the Lakshadweep Administration to file a counter affidavit within four weeks.

Tags : KERALA HIGH COURT   DEMOLITION OF MADRASSA  

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