Union of India case, Shiv Raj judgment
0  07 May, 2014
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Union of India & Ors Vs. Shiv Raj & Ors.

  Supreme Court Of India Civil Appeal /5478/2014
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Case Background

☐The tenure holders filed writ petitions before the High Court challenging the acquisition proceedings contending the proceedings could not be continued without disposing of the objections filed by them.

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