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Supreme Court Says Protestors at Shaheen Bagh Cannot Block Public Roads - (10 Feb 2020)

CIVIL

Supreme Court has said that the Anti-Citizenship (Amendment) Act, 2019 protesters at Delhi''s Shaheen Bagh cannot block public roads and create inconvenience for others. The Apex Court issued notices to the Centre, Delhi Government and the police on the pleas seeking removal protesters from Shaheen Bagh.

Tags : SUPREME COURT   SHAHEEN BAGH   PUBLIC ROADS  

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