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SC Dismisses Plea Challenging Proposed Change in Land Use of Plot for Residence of Prime Minister - (23 Nov 2021)

CIVIL

Supreme Court has dismissed a writ petition which challenged the proposal to change the land use of Plot 1 in the Central Vista area from recreational to residential to build the new official residences of Vice President and the Prime Minister.

Tags : SUPREME COURT   PROPOSED CHANGE IN LAND USE OF PLOT  

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