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Gujarat High Court Dismisses PIL Seeking Usage of Gujarati Language in Courts - (22 Aug 2024)

CIVIL

Gujarat High Court has dismissed a Public Interest Litigation (PIL) that sought the usage of Gujarati language in courts across the State. The Court stated that there is fundamental right to speak a language but there is no fundamental right for use of a particular language in an institution.

Tags : GUJARAT HIGH COURT   PUBLIC INTEREST LITIGATION   FUNDAMENTAL RIGHT  

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