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MP HC: Can’t Presume Authorities Would Act Mala Fidely if State/Municipal Council are Party to Suit - (16 Oct 2024)

CIVIL

MP High Court while addressing issue of denial of demarcation of land because State and Municipal Council were parties to the dispute, has observed that merely because the State or Municipal Council is the party to the suit, it cannot be presumed that the Revenue authorities would act mala fidely.

Tags : MP HIGH COURT   MUNICIPAL COUNCIL   REVENUE AUTHORITIES  

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