Mad. HC: Unauthorized Occupant Can’t Claim Protection U/A 21 if Eviction is Lawful - (27 Nov 2023)
TENANCY
Madras High Court has held that once it is found that the petitioner was unauthorisedly occupying the government property and if the procedure of law is followed, there is no gainsaying that the petitioner would not be entitled to protection under Article 21 of the Constitution of India.
Tags : MADRAS HIGH COURT UNAUTHORIZED OCCUPANT EVICTION
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