Cal. HC: There Must be a Balance Between Religious Freedom U/A 30 and Overwhelming Public Interest - (26 Sep 2023)
CONSTITUTION
Calcutta High Court in a case wherein petitioner argued that high-tension overhead line has rendered it impossible to run an educational institute for religious minorities, has held that petitioner’s right to religious freedom can’t gain precedence over larger public interest.
Tags : CALCUTTA HIGH COURT RELIGIOUS FREEDOM PUBLIC INTEREST
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