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Supreme Court Seeks Explanation for Delay on Plea Against Members of Legislative Assembly - (05 Feb 2020)

CIVIL

Supreme Court has sought an explanation from the Tamil Nadu Assembly Speaker for the three- year delay in hearing pleas for disqualification of 11 Members of Legislative Assembly of All India Anna Dravida Munnetra Kazhagam, indicating renewed focus on partial actions of speakers given the recent adverse remarks on the conduct of Karnataka and Manipur speakers in proceedings under the anti-defection law.

Tags : SUPREME COURT   TAMIL NADU ASSEMBLY SPEAKER  

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