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We will Interfere if Restrictions on Sabarimala Pilgrims Unreasonable: Kerala HC - (20 Nov 2018)

Kerala High Court has directed State Police Chief to file an affidavit explaining nature of police arrangements made in Sabarimala and scope of restrictions imposed on pilgrims and also observed that the Court will have to interfere if restrictions are unreasonable.

Tags : KERELA HIGH COURT   SABRIMALA  

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