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SC: Executive Cannot Demolish Property of Accused Only on the Basis of Accusations - (13 Nov 2024)

CIVIL

SC has held that only on the basis of the accusations, if the executive demolishes the property of an accused person without following the due process of law, it would strike at the basic principle of rule of law and is not permissible. Such an act of the executive would be transgressing its limits.

Tags : SUPREME COURT   PROPERTY   DEMOLITION  

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