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“Though tunnels on the said section are good, there are several stretches where it is difficult for the motorists to drive because of heavy dust on road and poor road conditions.”
The petitioner is a journalist having specialization in investigative, business, and human-interest news features, has exposed Coal Scam in 2011 and Airport scandal in Delhi, and received various awards from time to time.
The status report indicated the steps taken to bring normalcy to the law and order situation in the State, security measures taken for protecting religious places and details of relief camps.
Children who ought to have been studying in schools are forced to work in unhygienic, inhabitable places where accidents await. What is more saddening is that these units are working right under the nose of the Government which includes Police officers who are aware of these factories being run, and yet no steps are being taken by the State to curb this menace.
Uttaranchal High Court: A Division Bench of Sudhanshu Dhulia and Ravindra Maithani, JJ., directed the State Government to file a report regarding COVID-19
Himachal Pradesh High Court: Jyotsna Rewal Dua, J. disposed of a petition seeking ad-interim and regular bail due to inappropriate charges put
Jammu & Kashmir High Court: A Division Bench comprising of Gita Mittal, CJ and Tashi Rabstan, J. directed the respondents to submit
Supreme Court: A Bench comprising of Madan B. Lokur and Deepak Gupta, JJ. issued certain directions for enforcing elderly people’s rights under Article
Supreme Court: The Bench comprising of CJ Dipak Misra and A.M. Khanwilkar and Dr D.Y. Chandrachud, JJ., addressed the matter concerning “Monitoring