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Kerala HC Seeks State Response on Contempt Plea Challenging Land Acquisition Without Sanction - (01 Dec 2021)

CIVIL

Kerala High Court has sought the response of the State and the Kerala Rail Development Corporation Ltd (K-Rail) in a petition seeking to initiate contempt proceedings against K-Rail for allegedly breaching its assurance not to proceed with the Silver Line project before obtaining sanction from the Centre.

Tags : KERALA HIGH COURT   LAND ACQUISITION WITHOUT SANCTION  

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