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Delhi High Court Dismisses PIL Against Alleged Unauthorized Construction With 50K Cost - (24 Sep 2021)

CIVIL

Delhi High Court has rejected with Rs. 50,000 cost, a Public Interest Litigation filed challenging alleged unauthorised construction on properties, without any source of knowledge. The Court dubbed it to be 'a blackmailing type of litigation'.

Tags : DELHI HIGH COURT   ALLEGED UNAUTHORIZED CONSTRUCTION  

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