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Judicial Review is Possible Only If There is Unreasonableness, Irrationality or Arbitrariness: SC - (29 Mar 2018)

Supreme Court has reiterated that unless the court concludes that the decision-making process or the decision taken by authority bristles with mala fides, arbitrariness, or perversity, the constitutional court will not interfere with the decision-making process.

Tags : SUPREME COURT   JUDICIAL REVIEW  

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