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SC Refuses to Stay Eviction Notices Against Unauthorised Occupants in Kalkaji Temple Premises - (10 Jan 2023)

CIVIL

Supreme Court has refused to entertain applications seeking stay of eviction notices issued to occupants of the encroachments within the Kalkaji Temple premises by the Administrator appointed as per the directions of the Delhi High Court.

Tags : SUPREME COURT   KALKAJI TEMPLE   UNAUTHORIZED OCCUPANTS   EVICTION  

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