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Madras HC Dismisses Plea Against Nomination of BJP Members to Legislative Assembly of Puducherry - (03 Jun 2021)

CIVIL

Madras High Court has dismissed a Public Interest Litigation (PIL) petition assailing the Central Government's decision to nominate three Bharatiya Janata Party (BJP) members to the Legislative Assembly of the Union Territory of Puducherry, observing that observed that the nominees do not attract the specific statutory disqualifications and their alleged unsuitability is in general and non-specific terms.

Tags : MADRAS HIGH COURT NOMINATION OF BJP MEMBERS TO LEGISLATIVE ASSEMBLY OF PUDUCHERRY

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