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Prominent Kannada actor Chatan Kumar, was granted conditional interim protection from cancellation of his OCI card until the next date of hearing, which has been set in June.
Rajasthan High Court: In a case arising from a habeas corpus petition which stands disposed of vide order dated 28-03-2022
“Right not to be deported, is ancillary or concomitant to the right to reside or settle in any part of the territory of India.”
In the case where the Court had sought detailed response from Central Government after 2 Rohingya Muslim refugees, Mohammad Sallimullah and Mohammad
Supreme Court: After 2 Rohingya Muslim refugees urged the Supreme Court to direct the Central government not to deport them to Myanmar,
National Human Rights Commission: The National Human Rights Commission has taken suo motu cognizance of media reports regarding the plans of the