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Kerala HC: Rule of Alternative Remedy is Rule of Discretion, Not Rule of Jurisdiction - (29 Apr 2022)

CIVIL

Kerala High Court has observed that just because the court may not exercise its discretion under Article 226 of the Constitution since the availability of alternative remedy, is not a ground to hold that it has no jurisdiction.

Tags : KERALA HIGH COURT   ARTICLE 226 OF THE CONSTITUTION   JURISDICTION  

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