Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

HP HC Issues Directions in PIL Over Internet Connectivity for Residents of Backward Areas - (28 Dec 2021)

Himachal Pradesh High Court has issued several directions to the state government in a Public Interest Litigation (PIL) plea filed highlighting the plight of the residents of the State, more particularly, the residents of the rural and backward areas of the State in the matters regarding internet connectivity.

Tags : HIMACHAL PRADESH HIGH COURT   INTERNET CONNECTIVITY FOR RESIDENTS OF BACKWARD AREAS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved