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SC: High Courts Are Duty Bound To Issue Writ Of Mandamus For Enforcement Of A Public Duty - (10 Aug 2020)

CIVIL

Supreme Court observed that the High Courts not only have the power to issue a Writ of Mandamus or in the nature of Mandamus, but are duty-bound to exercise such power for the enforcement of a public duty.

Tags : SUPREME COURT   HIGH COURTS   WRIT OF MANDAMUS  

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