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Case transferred from regular court - State Government is interested in taking action against land grabbers, it can bring an appropriate legislation with a clear definition of "land grabber" and "land grabbing" or better legislations with a clear definition of "land grabbing", "land grabber", and "land grabbing cases" - The present order shall not prevent the State Government from enacting such legislation - Appeal dismissed - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH GOVERNMENT OF TAMIL NADU AND OTHERS — Appellant Vs. R. THAMARAISELVAM ETC. ETC. — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. ) Civil Appeal Nos.1580-1608 of 2022 with Criminal Appeal No. 275 of 2022 Decided on : 04-05-2023 Land Grabbing – The state of Tamil Nadu […]
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