ALL INDIA STUDENT FEDERATION Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the respondents. Petitioner has prayed for the following relief(s):-

(2.) On 19th of January, 2020 from 11.30 A.M. till Noon, a human chain is to be formed for creating social awareness, focusing on environmental issues and various social evils, like child marriage; dowry demand; abuse of alcohol/drugs; alcohol addiction and its side effects. Also sensitizing the general public of the State's policy "Jal-Jivan-Hariyali".

(3.) Through the children, social evils and specially child marriage, dowry and ill effects of alcohol are to be made known to the general public. Also children are to be sensitized on all such issues.