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J&K&L High Court Orders 10 Lakh Compensation in Illegal Deprivation of Land Case - (04 Jan 2022)

Jammu and Kashmir and Ladakh High Court has directed the Jammu and Kashmir Government to pay Rs. 10 Lakh as compensation to the petitioners in a case of illegal deprivation of land, stating that the right to property is a constitutional right that has been acknowledged to be akin to a fundamental right and a basic human right.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   ILLEGAL DEPRIVATION OF LAND CASE  

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