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Madras HC Declines PIL Seeking Ban on Online and Offline Video Games - (02 Jul 2021)

CIVIL

Madras High Court has declined to entertain a Public Interest Litigation (PIL) seeking a ban on all online and offline video games that children and young adults are currently addicted to. The Court has opined that the petitioner should first approach the government for relief since the matters relates to a question of policy.

Tags : MADRAS HIGH COURT   BAN ON ONLINE AND OFFLINE VIDEO GAMES  

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