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Calcutta High Court Sets Aside Leave-India Notice to Polish Student - (19 Mar 2020)

CIVIL

Calcutta High Court has set aside the expulsion order issued by Foreigner Regional Registration Offices to Kamil Siedcynski, a Polish student, for allegedly participating in an anti-Citizenship Amendment Act, 2019 rally on 19th December, 2019. The Court further observed that the fundamental rights enshrined in the Constitution of India, 1949 govern not only Indian citizens but foreigners as well, so long as they are on Indian soil.

Tags : CALCUTTA HIGH COURT   LEAVE-INDIA NOTICE   POLISH STUDENT  

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