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Karnataka HC Directs State to Respond on Alleged Incident of CM’’s Son Violating Covid Norms - (26 May 2021)

CIVIL

Karnataka High Court has directed the State Government to respond to the alleged incident of the son of the Chief Minister of Karnataka, BY Vijendra and his family members, visiting the district of Mysore from another district and conducting pooja in the Nanjundeshwara temple in violation of Covid norms.

Tags : KARNATAKA HIGH COURT   CM’’S SON VIOLATING COVID NORMS  

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