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Delhi HC: Rights of Lawfully Residing Residents will Have Precedence Over Persons Who Have Enroached - (07 May 2025)

CIVIL

Delhi High Court has held that the rights of lawfully residing residents of the area and adjoining colonies, who are entitled to habitable and flood-free living conditions, would have precedence in comparison with persons who have encroached and built unauthorised tenements on public land.

Tags : DELHI HIGH COURT   LAWFULLY RESIDING RESIDENTS   UNAUTHORISED TENEMENTS  

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