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MP HC Dismisses Plea Challenging Ban on Inter- State Bus Transportation Amid Covid -19 - (16 Aug 2021)

CIVIL

Madhya Pradesh High Court has dismissed a plea challenging ban on inter-state bus transportation amid Covid-19, by observing that prohibition on vehicular movement falls within reasonable restrictions under Article 19(6) of the Constitution of India, 1949. It also declined interference on the ground of alleged discrimination with railway and air traffic, which are allowed to operate.

Tags : MADHYA PRADESH HIGH COURT   BAN ON INTER- STATE BUS TRANSPORTATION  

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