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Kerala HC Directs Union Govt to Remove Karnataka's Border Blockade for Emergency Medical Cases - (02 Apr 2020)

CONSTITUTION

Kerala High Court has directed the Union Government to remove the border blockade imposed by Karnataka to allow entry for patients from Kerala to access emergency medical care in hospitals in Karnataka. The Court has held that Karnataka's road blockade resulting in the denial of access to health services amounted to an infringement of the right to life under Article 21 and the right to freedom of movement under Article 19(1)(d) of the Constitution of India, 1949.

Tags : KERALA HIGH COURT   KARNATAKA'S BORDER BLOCKADE   EMERGENCY MEDICAL CASES  

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