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Punjab & Haryana HC Notices Haryana Govt For ‘Uprooting’ 80 Families in Mewat - (12 Jan 2017)

Punjab and Haryana High Court has put Haryana Government on notice over a petition highlighting that Government has uprooted over 80 families in Tundlaka village of Mewat district last month without any rehabilitation plan to establish a CRPF camp.

Tags : PUNJAB AND HARYANA HIGH COURT   MEWAT DISTRICT   CRPF CAMP  

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