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Madras HC: Woman’s Dignity Linked to Right to Shelter; Orders Restoration of Demolished Home - (24 Apr 2026)

CONSTITUTION

Madras High Court directed compensation and restoration of a woman’s illegally demolished house, holding that her dignity is inseparably linked to the right to shelter, and noting Supreme Court rulings that Article 21’s right to life includes the right to residence.

Tags : WOMAN’S DIGNITY; RIGHT TO SHELTER; DEMOLISHED HOME  

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