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Uttarakhand High Court Dismisses PIL Filed Against Use of Siren by An MLA - (13 Dec 2021)

CIVIL

Uttarakhand High Court has dismissed a Public Interest Litigation (PIL) petition filed against the use of siren by a Member of Legislative Assembly of the State and his family members with Rs. 50,000/- cost.

Tags : UTTARAKHAND HIGH COURT   USE OF SIREN BY AN MLA  

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