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Kerala HC Reverses Single Bench Judgment on Establishment of Toddy Shop in Residential Locality - (10 Jan 2022)

Kerala High Court has reversed a Single Bench judgment that held that establishing a toddy shop in a residential locality would be in derogation of the right to privacy. The Court has observed that the view taken by the Single Judge is that anything and everything that affects the peaceful residence of a person would affect its privacy rights.

Tags : KERALA HIGH COURT   ESTABLISHMENT OF TODDY SHOP IN RESIDENTIAL LOCALITY  

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