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J&K&L HC: Court Can't Decide for Constructing New Highways, It’s Purely Policy Decision - (04 May 2022)

LAND ACQUISITION

Jammu and Kashmir High Court has dismissed a petition which challenged government land acquisition on the ground that there is no need for constructing a new national highway as there already exists a highway which can be repaired and widened.

Tags : JAMMU AND KASHMIR HIGH COURT   LAND ACQUISITION   NATIONAL HIGHWAY  

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