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Karnataka High Court Directs State to Provide Steps Taken to Supply Drinking Water to Bidar District - (12 Jun 2019)

CIVIL

Karnataka High Court has directed the State Government to provide steps taken by it to supply drinking water to two talukas in Bidar district. The Court observed that "Right to have drinking water is a part of Right guaranteed under Article 21 of the Constitution of India, 1950 ".

Tags : KARNATAKA HIGH COURT   DRINKING WATER  

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