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The case involves the demolition of a 1903 building in Bangalore, purchased in part by Abdul Khuddus, while tenant H.M. Chandiramani, protected under the Karnataka Rent Control Act, 1961 since
...1974, faced eviction following demolition notices issued by the Bangalore Municipal Corporation in 1995 due to the building's dilapidated state, despite contesting the action legally.
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