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Kar. HC: Rule of Locus Standi to be Construed Liberally in Matters of Illegal Grant of State Largess - (23 Jan 2024)

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Karnataka High Court has held that rule of locus standi should be construed liberally in matters that are related to illegal grant of State largess which would serve public interest.

Tags : KARNATAKA HIGH COURT   LOCUS STANDI   ILLEGAL GRANT   STATE LARGESS  

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