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SC Affirms All. HC’s Order for Removal of a mosque from its Premises - (14 Mar 2023)

CIVIL

Supreme Court has affirmed the Allahabad High Court’s 2017 order which directed for the removal of a mosque named "Masjid High Court" from its premises, and also granted permission to petitioners to make representation to State for allotment of alternative land.

Tags : SUPREME COURT   MOSQUE   ALTERNATIVE LAND   REMOVAL  

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