JUDGEMENT
-
(1.) The Order dated 16th August, 2017 is clarified to the effect that the survey may be conducted in respect of land in Survey No.129/45/D as directed by the learned
Single Judge.
(2.) M.A. No.37 of 2018 is disposed of accordingly.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.