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Gujarat HC Sets Aside Injunction on Construction of Railway Tracks Near Dargah - (16 May 2022)

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Gujarat High Court while setting aside an order of the State Waqf Tribunal which granted injunction in favour of the concerned Trustee of Dargah has held that merely because a Dargah is situated in a railway land, doesn’t mean that the surrounding land of the Dargah becomes the Dargah's property.

Tags : GUJARAT HIGH COURT   STATE WAQF TRIBUNAL   DARGAH   RAILWAY LAND  

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