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Madras HC: Writ Petition Maintainable Against Pvt Body When it Has Public Duty Conferred on it - (20 Jun 2019)

CIVIL

Madras High Court has observed that writ petition is maintainable against any private body even if it has a public duty imposed on it. The public monopoly power is replaced by private monopoly power. Hence it becomes important that the private bodies should be made accountable to judiciary within the judicial review.

Tags : MADRAS HC   WRIT PETITION  

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