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Kerala HC: No Religious Community Had Right to Conduct Pilgrimage Inside Reserved Forest Land - (12 Apr 2021)

CIVIL

Kerala High Court has emphasized that no religious community had a right to conduct pilgrimage inside reserved forest land. The Court has stated that no religious community has an unbridled right to conduct pilgrimage to any place inside a Reserve Forest land. If any group of people forcibly enter any Reserve Forest Area and construct any unauthorised structures, such structures are liable to be removed by the Forest Authorities in accordance with law.

Tags : KERALA HIGH COURT   RIGHT TO CONDUCT PILGRIMAGE  

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