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SC to DDA: Take Action Against Vendors Encroaching Over Land Acquired for Public Use - (14 Jul 2023)

CIVIL

Supreme Court has directed Delhi Development Authority (DDA) to take action against vendors who are encroaching on land that was acquired through compulsory for public purpose and asked authority to not allow pavement to be used for any purpose except for allowing people to walk.

Tags : SUPREME COURT   DELHI DEVELOPMENT AUTHORITY   ACQUISITION   ENCROACHMENT  

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