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The Delhi High Court on 3 July 2020 came to the aid of a couple, one of them a student of Jawaharlal Nehru University (JNU), whose marriage was contradicted by khap panchayat and had no what another place to stay except the varsity hostel, by asking the university to make a concession in the instant case. It is a humanitarian issue. It is a question of temporary shelter," Justice Najmi Waziri said to the (JNU ) which relented and consented to let the couple remain at the hostel room allotted to the student Deepak Kumar.
Central government standing counsel Monika Arora said in court that in the particular conditions of the case, where the khap panchayat was against the couple's marriage, the predominant COVID-19 pandemic and they having no spot else to remain, they can remain in the hostel room allocated to the petitioner.
As per the petition, Kumar is pursuing a PhD (Law) 3rd year from the Center for the Study of Law and Governance (CSLG), JNU, and has been living at Subansir (Mahanadi) Hostel, implied for the wedded student, with his wife since 2015. The request said that Kumar and his better half were at O P Jindal University in Sonipat, Haryana, regarding his fieldwork and couldn't come back to the hostel because of the lockdown. After unlock 1 came into operation, he wrote to JNU looking for consent for the couple to come back to the varsity, yet got no reaction and accordingly, he moved the high court.
Taking into account the statement by the lawyer for JNU, the petitioner counsel—Abhik Chimni— agreed not to press the petition, which had additionally challenged the varsity's June 8 circular which said the university would stay shut until further notice and guided student to come back to their homes. The high court while discarding the petition, filed through lawyers Deval Singh and Om Narayan, clarified that the order was not to be treated as a point of reference and the concession was made in regard of the impossible to miss conditions in the instant case.
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