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Karnataka HC Issues Notice in Plea Seeking Direction to Right to Privacy of Individuals - (11 Mar 2021)

CIVIL

Karnataka High Court has ordered issue of notices to the Centre and the State governments and 70 media platforms on a petition filed by a lawyer and Bharatiya Janta Party member, seeking a direction to the authorities to take steps to safeguard the right to privacy of individuals and ensure that media outlets don’t invade the privacy of individuals by breaching law.

Tags : KARNATAKA HIGH COURT   RIGHT TO PRIVACY OF INDIVIDUALS  

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