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Cal. HC: Prohibiting Rath Yatra Amounts to Interference With Religious Practice - (21 Jun 2023)

CIVIL

Calcutta High Court has held that directives of Howrah Police not allowing a chariot procession (Rath Yatra) to take place by devotees of Lord Jagannath, would be unreasonable and amount to an interference with religious practice.

Tags : CALCUTTA HIGH COURT   RATH YATRA   INTERFERENCE   POLICE  

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