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Orissa HC Orders To Plant At Least 50 Trees As Penalty In Disposal Of Land Encroachment Case - (20 May 2022)

CIVIL

Orissa High Court has ordered the Tahalisdar, Kakatpur to plant 'at least 50 trees' as a penalty for passing a 'bizarre' order in a land encroachment case. The Court further held that the Tahsildar did not grant sufficient opportunity to the petitioner before passing order against her.

Tags : ORISSA HIGH COURT   TAHSILDAR   PLANT TREES  

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