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Calcutta HC Seeks Reponse on PIL to Ensure Garlanding of Netaji’s Statue on January 23 - (19 Jan 2022)

CIVIL

Calcutta High Court has sought the State government's response in a Public Interest Litigation (PIL) petition the issuance of directions to the State government to ensure garlanding of the statue of Netaji Subhash Chandra Bose in District Head Quarters and also to ensure that the tune of Kadam Kadam Badhaye Jaa is played on January 23 every year in accordance with its 2011 memorandum.

Tags : CALCUTTA HIGH COURT   GARLANDING OF NETAJI’S STATUE  

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