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Ker. HC: Time to Stop Entertaining Petitions Relating to Wakf Act - (13 Feb 2023)

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Jammu and Kashmir and Ladakh High Court has held that merely because detaining Authority among other grounds has also observed that activities of detenu pose a serious threat to health and welfare of people would not render order of detention under Section 3 of the PIT-NDPS Act illegal.

Tags : KERALA HIGH COURT   WAKF ACT   ALTERNATE REMEDY  

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