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Delhi HC Asks Petitioner to Approach Nodal Officer with Grievances about Basic Amenities - (11 May 2020)

CIVIL

Delhi High Court has disposed of a Public Interest Litigation seeking immediate relief for the Rohingya families, asking the Petitioner to approach the concerned nodal officer with the grievances regarding denial of ration, drinking water and medical aid.

Tags : DELHI HIGH COURT   BASIC AMENITIES  

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