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Del HC: Allow. Each Sadhu/Guru to Build Shrine/Samadhi on Public Land Will Lead to Disastrous Conse. - (03 Jun 2024)

CIVIL

Del HC has held that if each Sadhu, Baba, fakir or Guru in different parts of landscape is allowed to build a shrine or samadhi on public land and thereby, continue to use it for personal gains by vested interest groups, that would lead to disastrous consequences jeopardizing larger public interest.

Tags : DELHI HIGH COURT   PUBLIC LAND   SAMADHI   SHRINE  

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