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Uttarakhand HC: Fundamental Right to Life of Van Gujjars Families Being Violated - (26 May 2021)

CONSTITUTION

Uttarakhand High Court has ruled that the fundamental right to life under Article 21 of the Constitution of India, 1949 of Van Gujjars families was being violated by the State, observing that Van Gujjars families are forced to live in open tents, in an open field, under the open sky.

Tags : UTTARAKHAND HIGH COURT   FUNDAMENTAL RIGHT TO LIFE OF VAN GUJJARS FAMILIES  

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