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Karnataka HC: Failure of State to Provide Basic Shelter Violates Right to Life - (24 Mar 2021)

CONSTITUTION

Karnataka High Court has directed the state government to place on record the outcomes of the survey of urban homeless carried out in the state. The Court has said that State must be conscious of the fact that its failure to provide basic shelter to urban homeless may amount to violation of Right to Life guaranteed by Article 21 of Constitution of India, 1949.

Tags : KARNATAKA HIGH COURT   PROVISION OF BASIC SHELTER  

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