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SC: No Person/Entity Can Be Allowed To Make Undue and Unjust Profit from Public Property - (23 Dec 2024)

CIVIL

SC has stated that the golden principle is that Govt. procedures or policies pioneered in public interest must genuinely serve public & not merely enrich private entities. No person or entity can be allowed to make an undue and unjust profit from public property, at the cost of the public at large.

Tags : SUPREME COURT   UNJUST PROFIT   PUBLIC PROPERTY  

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