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Karnataka High Court Issues Notice on Public Interest Litigation for Judicial Inquiry - (15 Jan 2020)

CIVIL

Karnataka High Court has issued notice to the State Government on a Public Interest Litigation seeking a judicial inquiry by a sitting/retired Judge of the High Court into the incident of violence and excessive use of force by the police, leading to the killing of two civilians and injuring seven others, at Mangalore during an Anti-Citizenship Amendment Act, 2019 protest.

Tags : KARNATAKA HIGH COURT   CITIZENSHIP AMENDMENT ACT   2019  

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