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Kar HC: Quo Warranto Writ Can be Issued Only if Appointment Made in Violation of Statutory Provision - (24 Aug 2022)

CONSTITUTION

Karnataka High Court while dismissing petition challenging appointment of the Chairman of Karnataka State Pollution Control Board, has held that a writ of quo warranto can be issued when the holder of public office has been appointed in violation of constitution or statutory provisions.

Tags : KARNATAKA HIGH COURT   QUO WARRANTO   STATUTORY PROVISION  

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