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Kerala High Court Sets Aside Single Judge Order Staying Land Survey in K-Rail Silver Line Project - (15 Feb 2022)

CIVIL

Kerala High Court has set aside an interim order issued by a Single Judge directing the State to defer steps for the survey taken in furtherance of its K-Rail Silver Line project of the writ petitioners' properties until the matters are considered again.

Tags : KERALA HIGH COURT   K-RAIL SILVER LINE PROJECT  

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