Contents


Articles

A RIGHT TO THE INDIAN CITY? LEGAL AND POLITICAL CLAIMS OVER HOUSING AND URBAN SPACE IN INDIA………………1

—Mathew Idiculla

COEXISTENCE AND VIOLENCE: THE CASE FOR EQUALITY OF OPPORTUNITY IN SRI LANKA………………………………….26

—Gehan Gunatilleke

‘ESSENTIAL RELIGIOUS PRACTICES’ DOCTRINE AS A CAUTIONARY TALE: ADOPTING EFFICIENT MODALITIES OF SOCIO-CULTURAL FACT-FINDING……………………………………………………………………….. 46

—Mary Kavita Dominic

Mob, Murder, Motivation: The Emergence of Hate Crime Discourse in India …………………………………………………………………………………………76

—M. Mohsin Alam Bhat

Notes from the Field

Anti-Terrorism Courts And Procedural (In)Justice: The Case Of The National Investigation Agency (Nia) Special Courts In South Chhattisgarh, India………………………………………. 109

—Shikha Pandey

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