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SC: Right to Have Unobstructed & Disabled-Friendly Footpaths an Essential Facet of Right to Life - (15 May 2025)

CONSTITUTION

Supreme Court while directing States and Union Territories to frame guidelines for ensuring proper footpaths for pedestrians, has held that Right to have unobstructed and disabled friendly footpaths is guaranteed under Article 21 of the Constitution of India.

Tags : SUPREME COURT   DISABLED-FRIENDLY FOOTPATHS   RIGHT TO LIFE  

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