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Ker. HC: Agitations Don’t Give Licence to Put up Stages on Public Road - (11 Feb 2025)

CIVIL

Kerala High Court has observed that any person can have the agitations in an appropriate way, but that will not give a license to put up stages on the public road or even on the pedestrian facilities provided on the road.

Tags : KERALA HIGH COURT   PUBLIC ROAD   PEDESTRIAN FACILITIES  

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