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SC: Question of Constitutional Validity Cannot be Dealt in a Casual/Cryptic Manner - (29 Jul 2022)

CONSTITUTION

Supreme Court while setting aside Karnataka High Court judgment which held Section 20 of Karnataka Slum Areas (Improvement and Clearance) Act, 1973 as unconstitutional has held that High Court dealt with issue in cryptic manner without analyzing all relevant aspects needed to be considered by Court.

Tags : SUPREME COURT   KARNATAKA HIGH COURT   UNCONSTITUTIONAL  

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