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Jammu & Kashmir HC Declines to Entertain Plea Challenging Reorganization of State and Lockdown - (12 Sep 2019)

CIVIL

Jammu & Kashmir High Court has refused to entertain a plea challenging the bifurcation of the erstwhile State of Jammu and Kashmir into two Union Territories as well as the imposition of curfew and blockade on media and communications in the State.

Tags : JAMMU & KASHMIR HC   REORGANISATION  

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