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Cal. HC: Denying Permission for Other Festivals While Granting One for Durga Puja is Unreasonable - (11 Sep 2023)

CONSTITUTION

Calcutta High Court has held that if Durga Puja is allowed on the ground, which is also a festivity of Hindus, there is no reason why festivities of other religions or the same religion, be it of other idols. Such a practice is unreasonable and violative of Article 14 of Constitution.

Tags : CALCUTTA HIGH COURT   FESTIVALS   PERMISSION   DURGA PUJA  

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