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SC: Right to Live in a Pollution-Free Atmosphere is a Fundamental Right of Every Citizen - (12 Nov 2024)

ENVIRONMENT

SC has observed that right to live in a pollution-free atmosphere is a fundamental right of every citizen protected by Article 21 of COI. No religion encourages any activity which creates pollution. If firecrackers are burnt in this fashion it also affects fundamental right to health of citizens.

Tags : SUPREME COURT   FUNDAMENTAL RIGHT   ARTICLE 21  

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