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Kerala High Court Seeks Action on Installation of Illegal Hoardings - (27 Jan 2025)

CIVIL

Ker HC while directing the State to inform about actions it plans to take against Govt. Servants responsible for installing a massive hoarding despite prohibitory orders, has stated that if government servants are allowed to violate orders & permitted to go scot free there will be complete anarchy.

Tags : KERALA HIGH COURT   ILLEGAL HOARDINGS   PROHIBITORY ORDERS  

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