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Allahabad HC Issues Notice to UP Dy-CM Keshav Maurya in Illegal House Grabbing Case - (17 Dec 2021)

Allahabad High Court has issued a notice to Keshav Prasad Maurya, Deputy Chief Minister of Uttar Pradesh directing him to file a counter affidavit in reply to a plea wherein certain allegations have been levelled against him related to an alleged illegal house grabbing matter.

Tags : ALLAHABAD HIGH COURT   ILLEGAL HOUSE GRABBING CASE  

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