Allahabad HC: Exercise of Discretionary Power Without Relevant Considerations Under Statute Invalid - (08 Apr 2022)
CIVIL
Allahabad High Court has ruled that if an authority, conferred with discretionary powers by a statute, avoids or does not take into account relevant considerations to the purpose of the statute in question, then its action would be held invalid.
Tags : ALLAHABAD HIGH COURT DISCRETIONARY POWERS INVALID
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