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J&K&L HC: Judicial Review Restricted to Public Functions if Pvt Entity Amenable to Writ Jurisdiction - (02 Jan 2023)

CIVIL

Jammu and Kashmir and Ladakh High Court has held that if a private entity is amenable to writ jurisdiction, the powers of judicial review are confined to actions which have an element of public duty involved.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   PRIVATE ENTITY   WRIT JURISDICTION  

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