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SC Refuses to Entertain PIL Seeking Addition of Are-Katika Community in SC Category - (24 Feb 2025)

CIVIL

Supreme Court while refusing to entertain a public interest litigation seeking inclusion of the Are-Katika (Khatik) community in the Scheduled Castes (SC) category all across the country, has stated that Courts are not empowered to make alterations to SC lists.

Tags : SUPREME COURT   PUBLIC INTEREST LITIGATION   ARE-KATIKA COMMUNITY  

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