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All. HC: UOI’s Reply Sought in PIL Challenging Declaration of June 25 as 'Samvidhaan Hatya Diwas' - (23 Jul 2024)

CIVIL

Allahabad High Court has directed the Union of India to file a reply in a Public Interest Litigation (PIL) that has challenged government’s decision to observe June 25 as 'Samvidhaan Hatya Diwas' every year.

Tags : ALLAHABAD HIGH COURT   PUBLIC INTEREST LITIGATION   SAMVIDHAAN HATYA DIWAS  

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