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Kerala HC Upholds Lakshadweep Admin Decision to Close Dairy Farms, Modify Mid Day Meals - (22 Sep 2021)

CIVIL

Kerala High Court while disposing of a Public Interest Litigation (PIL) assailing the reforms introduced by the new Lakshadweep Administration, reiterated that a writ court can only consider a policy matter if there was any arbitrariness, illegality or unfairness on the part of the authority while exercising the power conferred under law.

Tags : KERALA HIGH COURT   DECISION TO CLOSE DAIRY FARMS   MODIFY MID DAY MEALS  

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