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SC Asks Petitioner to Provide Bonafide in Yeddyurappa Case - (23 Aug 2016)

SC has asked a petitioner to prove his bonafide for filing a plea challenging a Karnataka High Court order quashing order sanctioning prosecution of ex-Chief Minister B S Yeddyurappa in connection with denotification of land acquired for the Bangalore Development Authority (BDA).

Tags : SC   BDA   B S YEDDYURAPPA  

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