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Delhi HC Directs Centre to File Affidavit Clarifying Stand on Restrictions on Congregations - (14 Apr 2021)

CIVIL

Delhi High Court has directed Solicitor General Tushar Mehta to state on affidavit the stand taken that all religious, political, academic, social, sports etc gatherings have been barred by the Delhi Disaster Management Authority (DDMA) in light of spiking Covid-19 numbers in the capital in a plea by the Delhi Waqf Board seeking permission for devotees to pray at the masjid in Nizamuddin Markaz during the period of Ramdaan.

Tags : DELHI HIGH COURT   RESTRICTIONS ON CONGREGATIONS  

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