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SC: No Demolition Except for Unauthorised Construction to Take Place Without Permission of the Court - (18 Sep 2024)

CIVIL

SC while hearing pleas against bulldozer actions in several States, has ordered that there shall be no demolitions without seeking leave of the court. However such order would not be applicable for unauthorised constructions on public streets, footpaths, abutting railway lines or public spaces.

Tags : SUPREME COURT   UNAUTHORISED CONSTRUCTION   BULLDOZER ACTIONS  

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