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Guj. HC: Unless Specific Area of Encroachment Mentioned, Can’t Entertain Plea for Demolition - (02 Mar 2023)

CIVIL

Gujarat High Court while dismissing plea seeking demolition of alleged illegal encroachment in Gujarat Housing Board in Chandkheda area of Ahmedabad has held that unless petition specifies particular illegal encroachment, the Court would not be in a position to issue any direction.

Tags : GUJARAT HIGH COURT   ENCROACHMENT   DEMOLITION  

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