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SC: UP Government to Pay Interim Compensation for Illegal Demolition for Road Widening Project - (06 Nov 2024)

CIVIL

Supreme Court while hearing a suo motu petition on illegal demolition of residential houses for a road widening project in Uttar Pradesh, has directed the payment of Rs. 25 Lakhs as interim compensation to the petitioner.

Tags : SUPREME COURT   ILLEGAL DEMOLITION   UTTAR PRADESH  

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