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Karnataka HC Removes Petitioner in PIL Against 'Cauvery Calling' Project - (16 Oct 2020)

CIVIL

Karnataka High Court has observed that the conduct of petitioner A V Amarnathan was not that of a pro-bono litigant and accordingly it converted the public interest litigation filed by him seeking directions to Sadguru Jaggi Vasudev's Isha foundation, to not collect funds from the public forvery Calling project, into a suo-motu petition.

Tags : KARNATAKA HIGH COURT   ‘CAUVERY CALLING’ PROJECT  

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