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Bom. HC: Cannot Breach Fundamental Rights of Residents Merely because they Feed Dogs - (24 Jan 2025)

CIVIL

Bombay High Court has held that housing society cannot resort to and/or not respect and/or breach the fundamental rights guaranteed to the residents as also to the other residents of the buildings merely because they are feeding the dogs, who belong to the said area or have territorial affinity.

Tags : BOMBAY HIGH COURT   FUNDAMENTAL RIGHTS   HOUSING SOCIETY  

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