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Calcutta HC: Exercise of Power of Privilege by State Legislature is Open to Judicial Review - (05 Feb 2020)

CIVIL

Calcutta High Court has quashed an order passed by the Speaker of West Bengal Legislative Assembly imposing a punishment on a person for allegedly violating privilege of the house by making statements against the Speaker. The Court further said that the decision of the House is open to judicial review on the limited grounds such as violation of principles of natural justice.

Tags : CALCUTTA HIGH COURT   JUDICIAL REVIEW OF POWER OF PRIVILEGE BY STATE LEGISLATURE  

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