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SC: Administrative Delays by State Agencies Must Not Be Condoned - (15 Sep 2025)

ADMINISTRATIVE

SC warns High Courts against condoning delays by State agencies due to administrative lethargy. Setting aside Karnataka HC’s order, SC rejected condoning an 11-year delay by Karnataka Housing Board in filing a second appeal, emphasizing accountability and timely action by government bodies.

Tags : ADMINISTRATIVE DELAYS   STATE AGENCIES   KARNATAKA HOUSING BOARD  

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