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Delhi HC Seeks Response on Recovery of Damages on Public Properties from CAA Protestors - (22 Mar 2022)

CRIMINAL

Delhi High Court has sought response of the Centre, Delhi government and police on a public interest litigation seeking direction to the authorities to identify the people who caused damage to public properties during the protests against the Citizens Amendment Act (CAA) in 2019 and 2020 and to recover damages from them.

Tags : DELHI HIGH COURT   RECOVERY OF DAMAGES ON PUBLIC PROPERTIES  

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