International Cases South AfricaConstitution not only provide protection for different religious beliefs and affiliation, it also guaranteed the freedom to observe and manifest the different religious beliefs (Madrasah Taleemuddeen Islamic Institute vs. Chandra Giri Ellaurie and Another)(24.11.2022)The interdict application had been brought by Mr. Chandra Giri Ellaurie. In terms of the interdict the high court ordered that the sound of the ‘Call ....Civil