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High Court directs NGO to vacate Basti Vikas Kendra for Delhi-Dehradun Expressway construction


Delhi High Court.jpeg
13 May 2023
Categories: Latest News

The High Court of Delhi has directed an NGO to vacate a Basti Vikas Kendra, built on public land in east Delhi and required by the National Highways Authority of India for the construction of the elevated Delhi-Dehradun Expressway.

The high court asked petitioner NGO Asha Community Health Development Society to vacate the Basti Vikas Kendra (BVK) after taking all its belongings on or before May 14 and said the National Highways Authority of India (NHAI) will be free to carry out its demolition or construction activity in the area from May 15.

A meeting shall be held between Delhi Urban Shelter Improvement Board (DUSIB), NHAI and Delhi Development Authority/Railways officials to agree upon the schedule for reconstruction of the BVK post the completion of work on the elevated corridor.

(Only the headline and picture of this report may have been reworked by the LatestLaws staff; the rest of the content is auto-generated from a syndicated feed.)

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