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Rajasthan HC: Establishment of Toll Plaza Can't be Faulted on of Vicinity to Adjoining Villages - (11 Apr 2022)

CIVIL

Rajasthan High Court has held that in the absence of any statutory prohibitions, establishment of Toll Plaza could not be faulted only because the Toll Plaza is in the vicinity of adjoining villages and dhanis and in the absence of any statutory provisions, the location cannot be said to be illegal.

Tags : RAJASTHAN HIGH COURT   STATUTORY PROHIBITIONS   TOLL PLAZA   DHANIS   ILLEGAL  

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