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Mad. HC: Assistant Commissioner Can’t Issue Blanket Prohibitory Order Restraining Entry of Vehicles - (23 Jun 2025)

MOTOR VEHICLES

Mad. HC while modifying condition imposed in the conduct of Murugan Conference has observed that Assistant Commissioner cannot issue a blanket prohibitory order restraining the entry of vehicles in the city as the fundamental rights of the citizens cannot be interfered with without strong reasons.

Tags : MADRAS HIGH COURT   ASSISTANT COMMISSIONER   PROHIBITORY ORDER  

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