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Cal. HC: Putting Padlock on Main Gate of a Property is No Way to Evict a Person - (11 Oct 2023)

PROPERTY

Calcutta High Court while observing that although a son stays at the father’s property as a licensee but for evicting him due process of law has to be taken recourse of, has held that putting a padlock to prevent a co-resident from entering is nothing but an act of mischief.

Tags : CALCUTTA HIGH COURT   EVICT   MISCHIEF  

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