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SC Upholds Madras HC Order to Remove Political Flagpoles From Public Land - (12 Aug 2025)

CIVIL

The Supreme Court has upheld the Madras HC’s order directing removal of permanent political flagpoles from public and government land, stressing that such land can’t be used for political purposes.

Tags : SUPREME COURT   MADRAS HIGH COURT   FLAGPOLES   PUBLIC LAND   POLITICAL PARTIES   ARTICLE 226   JK MAHESHWARI   VIJAY BISHNOI  

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