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Madras HC: Power to Issue Writ Under Article 226 or 227 is Subject to Court’s Discretion - (27 Jan 2022)

CONSTITUTION

Madras High Court has held that the power to issue writ under Article 226 or Article 227 is subject to the court's discretion even when an alternative remedy is available. The alternative remedy in itself won't constitute a bar for the High Court to exercise its revisional powers under Article 227, in civil revision petitions filed challenging an order passed by Coimbatore Principal District Munsiff.

Tags : MADRAS HIGH COURT   POWER TO ISSUE WRIT  

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