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Cal. HC: Public Can’t Be ‘Held Ransom’ by Protesters by Causing Rail Blockades - (20 Sep 2023)

CIVIL

Calcutta High Court while observing that road and rail blockades are variants of ‘bandh’ and therefore they are illegal and impermissible has held that protesters cannot be permitted to hold the innocent citizens at ransom by calling for indefinite sit-in protest on railway tracks.

Tags : CALCUTTA HIGH COURT   PROTEST   RAIL BLOCKADES   RANSOM  

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