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Madras HC Takes Cognizance on Mob Attack Against Burial of Doctor Died of COVID-19 - (21 Apr 2020)

CONSTITUTION

Madras High Court has issued notice to the State on the issue of the right to burial being guaranteed under Article 21 of the Constitution of India, 1949, taking cognisance of a news on how the burial of a doctor who died of COVID-19, invited mass opposition, creating a law and order situation.

Tags : MADRAS HIGH COURT   RIGHT TO BURIAL  

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