Madras High Court
Administrative and Public LawCivil Procedure and Evidence

A nine-year delay defeats a former bidder’s claim to preferential extension of tree-removal time.

Rajendran vs The District Collector

BYEditorial and Research Team

Madras High CourtJUDGMENT: October 05, 20261 MIN READSOURCE JUDGMENT
A nine-year delay defeats a former bidder’s claim to preferential extension of tree-removal time.. Rajendran vs The District Collector. Madras High Court. LawLens
THE ORIGINAL LAWLENS SUMMARY

Further in the Ledger

ALL ANALYSES →