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Supreme Court : PILs Cannot be Thrown Out Only Because Petitioner Belongs to Rival Political Party - (30 Mar 2021)

CIVIL

Supreme Court has observed that a Public Interest Litigation (PIL) cannot be thrown out only because the petitioner belongs to a rival political party. The Court has observed that the persons with political affiliations are, as much entitled to file public interest litigation as any other person.

Tags : SUPREME COURT   PIL  

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