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Supreme Court: Sanyasi Status Cannot Be Ground to Reject Land Compensation Claim - (29 May 2026)

PROPERTY

Supreme Court held that a claim for land or monetary compensation cannot be denied merely because the claimant is a sanyasi, while dismissing another round of litigation filed by a Uttar Pradesh man seeking compensation and land allotment after a road was built on his property.

Tags : SANYASI; LAND COMPENSATION; CLAIM  

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