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The Kerala HC bench consists of Chief Justice Hrishikesh Roy and Justice AK Jayasankaran Nambiar commence a suo motu scorn against the youth congress activist for calling hartal in the state without prior notice of seven days as per the law is contumacious of the court order.
The savage murder of two youth congress activists 24 year old Sharath and 22 year old Kripesh in Kasaragod, they were going to Sharath’s house when they were ambushed by the incognito muggers. The families believe the motive behind this was political blood feud.
The activist has called flash hartal disregarding Court decision on ban on flash hartals in the state, where the court ordered that it is obligatory to issue notice seven days prior to the hartal and if any citizen has problem they can challeng the hartal within the seven day notice period.
The flash hartal which was called turned vicious in several parts of state. Where the Youth Congress workers impediment vehicles and they also shove into offices, strenuously shutting down shops in many districts, passengers were forced to debark from bus this cause the disruption in the state.
The same bench a month before held that whatever loss caused during the hartal to the public and private property all will be reimbursed by the party who called the hartal.
The bench issued notice against the three leaders who were involved in it and also sought details from state what all the steps will be taken to counter the hartal.
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