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Allahabad HC Refuses to Entertain PIL Seeking Postponement of UP Assembly Polls 2022 - (20 Jan 2022)

CIVIL

Allahabad High Court has refused to entertain a Public Interest Litigation (PIL) plea filed in the Allahabad High Court seeking postponement of elections for the Uttar Pradesh Legislative Assembly in view of the COVID surge.

Tags : ALLAHABAD HIGH COURT   POSTPONEMENT OF UP ASSEMBLY POLLS 2022  

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