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Since the government has abrogated Article 370 in the state of Jammu & Kashmir and reorganized the state into two Union Territories many issues have come up every now and then relating to the conditions in the valley. While Pakistan has taken the issue to International organizations due to its own insecurities many activists and members of opposition parties have raised concerns over the human rights violations and peace situation in the valley.
Many petitions have been filed from child rights violations activists to media persons seeking removal of media restrictions imposed in the valley after the abrogation of article 370. Today there are a list of petitions that will be heard by the Hon'ble Supreme Court some of which are as follows-
Anuradha's lawyer claimed that the journalists are having a hard time as there are several communication restrictions in Jammu and Kashmir due to which they are not able gather information. Also, the internet facilites have been suspended for more than 40 days now. This is a grave violation of freedom of speech and expression granted to the journalists under Article 19(1)(a).
The child rights activists have filed a petition claiming that many children have been illegally detained and are requesting for a judicial intervention. Also, they have prayed the Hon'ble court to ask for a status report from the government and direct the Juvenile Justice committee of the High Court of Jammu and Kashmir to monitor such incidents of detention.
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