SC: Mandamus Cannot Be Issued For Setting Up an Adjudicatory Body or Tribunal - (22 Apr 2021)
CONSTITUTION
Supreme Court has observed that a mandamus cannot be issued by this Court for setting up an adjudicatory body or tribunal, while dismissing a writ petition filed by John Paily and others who sought a direction to set up an independent Tribunal who can look into the claims of each parish Church to determine which faction/denomination must have control over each such Church.
Tags : SUPREME COURT SETTING UP AN ADJUDICATORY BODY OR TRIBUNAL
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