BHARATIYA JANATA PARTY WEST BENGAL Vs. STATE OF WEST BENGAL
LAWS(SC)-2019-1-475
SUPREME COURT OF INDIA
Decided on January 08,2019

Bharatiya Janata Party West Bengal Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

- (1.) Issue notice.
(2.) List the matter on 15.1.2019.
(3.) In the meanwhile, the petitioner will submit a revised schedule of the Rath Yatra/Ganatantra Bachao Yatra/Chetna Yatra to the respondent-State Government, during the course of the day. The State Government shall consider the same.;


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