January 31, 2018
Three-Judge of the Supreme Court headed by Chief Justice Dipak Misra in the case Kerala State Haj Committee v. Union of India has as an ad-interim measure directed the Additional Solicitor General to file a statement with regard to Haj Pilgrimage applicants who have crossed the age of 65 years and are below 70 years are fifth time applicants, and have never been able to go for pilgrimage.
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The matter has been next listed for hearing on February 19, 2018.
Read the order here.
